REGENT COMPUTRONICS PVT. LTD.

Sudarshan Narayan Mengade Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAM MANORATH V. STATE OF U.P. [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The appeal takes exception to the judgment and order dated 7. 12.2019 passed by the learned Sessions Judge, Pune in Sessions Case No.784 of 2015, whereby the appellant has been convicted and sentenced as under:

(2.) The appellant was acquitted of the offence punishable under Sec. 498A of the IPC.

(3.) Briefly stated, the case of the prosecution is as under:

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SUDARSHAN NARAYAN MENGADE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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