REGENT COMPUTRONICS PVT. LTD.

GOKULDAS RAMBHAU RANGARI Appellant

V/S

STATE OF MAHARASHTRA,THROUGH POLICE STATION OFFICER,POLICE STATION, BABHULGAON Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. KASHIRAO AND OTHERS [REFERRED TO]
CHITTARMAL VS. STATE OF RAJASTHAN [REFERRED TO]
SUDHIR ANNAJI CHOUDHARY VS. STATE OF MAHARASHTRA [REFERRED TO]
PANDURANG CHANDRAKANT MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
KULDIP YADAV VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The appellants herein are challenging their conviction in Sessions Case No. 19/2003 recorded by the 1st Adhoc Additional Sessions Judge, Yavatmal, by a judgment and order dated 14.6.2006.

(2.) The appellants are convicted for offence punishable under Section:-

(3.) The case of the prosecution is that :

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GOKULDAS RAMBHAU RANGARI Vs. STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER POLICE STATION BABHULGAON

Referred Judgements :-

JUDGEMENT

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