REGENT COMPUTRONICS PVT. LTD.

GOWRI Appellant

V/S

STATE BY INSPECTOR OF POLICE Respondents

Referred Judgements :-

GURUVINDAPALLI ANNA RAO V. STATE OF ANDHRA PRADESH [REFERRED TO]
RAM KISHAN SINGH VS. HARMIT KAUR [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
MAHABIR SINGH VS. STATE OF HARYANA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PARMANANDA PEGU VS. STATE OF ASSAM [REFERRED TO]
BABUBHAI UDESINH PARMAR VS. STATE OF GUJARAT [REFERRED TO]
PHOOL CHAND VS. STATE OF U P [REFERRED TO]
AUDUMBAR DIGAMBAR JAGDANE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) - As the Criminal Appeal and the Criminal Revision Petition arise out of a common judgment delivered in S. C. Nos. 282 of 2004 and 283 of 2004 on the file of the learned Sessions Judge, magalir Neethimandram, the following common judgment is passed.

(2.) CRL. A. No. 285 of 2005 is directed by the appellant/accused in S. C. No. 282 of 2004 against the judgment of conviction and sentence dated 24. 3. 2005 passed against her.

(3.) CRL. R. C. No. 582 of 2005 is also filed by the above appellant against the judgment and order of acquittal passed in S. C. No. 283 of 2004 dated 24. 3. 2005 in favour of the respondents 1 to 4 in the Cri. R. C.

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GOWARI Vs. STATE

Referred Judgements :-

JUDGEMENT

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