REGENT COMPUTRONICS PVT. LTD.

Vitthal Rambhau Chaudhari Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AJIT SAVANT MAJAGVAI VS. STATE OF KARNATAKA [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
DILIP S/O RAMRAO SHIRSAO VS. STATE OF MAHARASHTRA [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) In this appeal filed under Sec. 372 of the Code of Criminal Procedure, a challenge is raised to the judgment and order passed by the learned Additional Sessions Judge, Washim in Sessions Trial No.27/2016 dtd. 23/05/2019 acquitting the accused Nos.1 and 2/ respondent Nos.2 and 3 for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code.

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VITTHAL RAMBHAU CHAUDHARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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