REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Kishor Pramod Moholkar Respondents

Referred Judgements :-

CHANAN SINGH VS. STATE OF HARYANA [REFERRED TO]
RANBIR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ORISSA VS. BRAHMANANDA NANDA [REFERRED TO]
KANAN VS. STATE OF KERALA [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
LAKHWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
SADASHIV BAJRANG SUTAR VS. STATE OF MAHARASHTRA [REFERRED TO]
AUDUMBAR DIGAMBAR JAGDANE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKASH VS. STATE OF KARNATAKA [REFERRED TO]
RAJU MANJHI VS. STATE OF BIHAR [REFERRED TO]
HEMUDAN NANBHA GADHVI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) This is an appeal preferred by the State against the acquittal of accused nos. 1 to 4. Accused no. 5 has also been acquitted. However, the State has not preferred an appeal against his acquittal. During the pendency of this appeal, accused no. 2 - Ambika and accused no. 3 - Chandrabhagabai, have passed away. This appeal, therefore, abates to the extent of accused nos. 2 & 3.

(2.) We have considered the strenuous submissions of the learned Prosecutor and the learned Advocates on behalf of the respective parties. With their assistance, we have gone through the appeal paper-book as well as the original record and proceedings. No weapon has been used in the death of Baban Kondiba Khetmalis.

(3.) The prosecution had put forth the following case before the trial Court : -

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STATE OF MAHARASHTRA Vs. KISHOR PRAMOD MOHOLKAR

Referred Judgements :-

JUDGEMENT

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