REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Sunil Bharat Kattimani Respondents

Referred Judgements :-

LAKHJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
GURBACHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
SANGARABOINA SREENU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF PUNJAB VS. POHLA SINGH [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SUCHAND PAL VS. PHANI PAL [REFERRED TO]
DALBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ANIL KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MISHRA VS. STATE OF KARNATAKA [REFERRED TO]
VIJAY KUMAR ARORA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This Appeal is directed against a judgment and order dated 20th October, 2006 in Sessions Case No. 241 of 2005 whereby the learned Sessions Judge, Solapur acquitted the accused-Respondents herein of the offences punishable under section 302, 498A, 504 and 506 read with section 34 of Indian Penal Code (the penal code).

(2.) The background facts which led to this Appeal can be stated in brief as under.

(3.) Being aggrieved the State has come in Appeal.

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STATE OF MAHARASHTRA Vs. SUNIL BHARAT KATTIMANI

Referred Judgements :-

JUDGEMENT

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