REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

RAJESH PAGI ALIAS DHURI Respondents

Referred Judgements :-

STATE OF GOA V. VAMAN RAMA SALGAONKAR [REFERRED TO]
PRASHANT G. KARANDE V. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
JAYPRAKASH LAXMAN TAMBE V. STATE OF MAHARASHTRA [REFERRED TO]
RATTAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHAM SUNDER VS. PURAN [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. GHANSHYAM SINGH [REFERRED TO]
SUSHIL MURMU VS. STATE OF JHARKHAND [REFERRED TO]
KISAN PANDURANG PACHANGE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) THE State has filed this appeal under Section 377 of the Code of Criminal Procedure, 1973(Code, for short) against the inadequacy of sentence imposed upon the accused in Criminal Case No.150/S/2002/F by the learned Judicial Magistrate, First Class, Margao, by Judgment/Order dated 29th September, 2003.

(2.) THE accused has also prayed for his acquittal in terms of sub-section

(3.) I shall, therefore, consider first whether the accused is entitled for acquittal.

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STATE Vs. RAJESH PAGI ALIAS DHURI

Referred Judgements :-

JUDGEMENT

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