REGENT COMPUTRONICS PVT. LTD.

STATE OF GOA Appellant

V/S

Motilal Lamani Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. GHANSHYAM SINGH [REFERRED TO]
SUDHANSU SEKHAR SAHOO VS. STATE OF ORISSA [REFERRED TO]
AERO TRADERS P LTD VS. RAVINDER KUMAR SIRI [REFERRED TO]
STATE OF MADHYA PRADESH VS. BABBU BARKARE alias DALAP SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. PAPPU ALIAS AJAY [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
ABBAS AHMAD CHOUDHARY VS. STATE OF ASSAM [REFERRED TO]
STATE OF RAJASTHAN VS. VINOD KUMAR [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]
SATISH KUMAR JAYANTI LAL DABGAR VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MADHYA PRADESH VS. VIKRAM DAS [REFERRED TO]
PHOOL SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Since both these appeals are arising out of the Judgment passed by the Trial Court in Sessions Case No. 38/2016 dtd. 1/9/2020/14/9/2020, they are taken up together.

(2.) CRIA 29/2021 is filed by the State through Police Inspector, Old Goa Police Station, thereby challenging only the portion of awarding sentence below the prescribed minimum provided under the Act.

(3.) The Accused filed CRIA 4/2022, thereby challenging his conviction under Sec. 376 of IPC and Sec. 4 of The Protection of Children from Sexual Offences Act, 2012 (POCSO), amongst the grounds raised in the memo of appeal.

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STATE OF GOA Vs. MOTILAL LAMANI

Referred Judgements :-

JUDGEMENT

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