REGENT COMPUTRONICS PVT. LTD.

SATISH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAMPRASAD TUKARAM GADADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SAWAL DAS VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
SASHI JENA VS. KHADAL SWAIN [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
VANAPPA SADASHIV PUJARI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed against the judgment and order of Sessions Case No. 11/2007, which was pending in the Court of Additional Sessions Judge, Ahmednagar. By the decision dated 15.10.2009, the appellant/accused is convicted and sentenced by the Trial Court for offences punishable under sections 302, 498 A and 201 of the Indian Penal Code.

(2.) In short, the facts leading to the institution of the appeal, can be stated as follows :

(3.) The prosecution has relied only on circumstantial evidence.

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SATISH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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