REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

MAJID Respondents

Referred Judgements :-

DALBIR SINGH VS. STATE OF UP [REFERRED TO]
SHANTI VS. STATE OF HARYANA [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
SATVIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUNIL BAJAJ VS. STATE OF MADHYA PRADESH [REFERRED TO]
KAMESH PANJIYAR VS. STATE OF BIHAR [REFERRED TO]
APPASAHEB VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESHWAR DASS VS. STATE OF PUNJAB [REFERRED TO]
DINESH SETH VS. STATE OF NCT [REFERRED TO]
S. ANIL KUMAR @ ANIL KUMAR GANNA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been directed under Section 378 (1)(b) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') against the judgment and order dated 13-12-2002 passed by the learned II Additional Sessions Judge, Beed in Sessions Case No.125 of 1997 whereby it has acquitted the respondents / original accused for the offences punishable under Sections 498-A, 302, 201, 203, 177 r.w. 34 of the Indian Penal Code, 1860 (hereinafter in short 'IPC') .

(2.) Facts giving rise to the appeal, in nutshell, are as under :-

(3.) We have heard Mr K.S. Patil, learned APP for the appellant / State and Mr P.P.More, learned Advocate for the respondents.

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STATE OF MAHARASHTRA Vs. MAJID

Referred Judgements :-

JUDGEMENT

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