REGENT COMPUTRONICS PVT. LTD.

Asim Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAJVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
RAVINDRABHAI @ JOHN LAKHUBHAI VAGHELA VS. STATE OF GUJARAT [REFERRED TO]
BRIG. SUKHJEET SINGH (RETD.) MVC VS. THE STATE OF UTTAR PRADESH [REFERRED TO]
AJAY KUMAR GARG VS. GAURAV [REFERRED TO]
RAJESWAR PRASAD MISRA VS. STATE OF WEST BENGAL [REFERRED TO]
RAM CHANDER VS. STATE OF HARYANA [REFERRED TO]
RAJENDRA PRASAD VS. NARCOTIC CELL [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.K. Patel, the learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) In the facts and circumstances of the case and with the consent of the learned counsel appearing for the respective parties, present application is taken up for final hearing today.

(3.) This is an application under Section 391 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") at the instance of a convict (original accused no.1) seeking to lead additional evidence in the Sessions Case No.105 of 2013, decided by the Additional Sessions Judge, Botad.

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ASIM Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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