REGENT COMPUTRONICS PVT. LTD.

ABC Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURAJPAL SINGH VS. STATE [REFERRED TO]
AJMER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
HAL BANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
NUR MOHAMAD VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this appeal preferred under Sec. 372 of the Code of Criminal Procedure, the appellant has impugned the judgment and order dtd. 2/5/2024 passed by the learned Additional Sessions Judge, Malegaon, in Sessions Case No.152/2018, by which the learned Sessions Judge acquitted the respondent No. 2 of the offences punishable under Ss. 376, 420, 465, 468, 323, 504, 506 and 494 of the Indian Penal Code.

(3.) Being aggrieved by the said judgment and order of acquittal of the respondent No. 2, the appellant has filed the aforesaid appeal.

Click here to view full judgment.

ABC Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address