REGENT COMPUTRONICS PVT. LTD.

Dinesh Sadanand Gawas Appellant

V/S

STATE THROUGH POLICE INSPECTOR Respondents

Referred Judgements :-

PRUTHVIRAJ JAYANTIBHAI VANOL VS. DINESH DAYABHAI VALA AND ORS. [REFERRED TO]
BALU KHALDE VS.S STATE OF MAHARASHTRA [REFERRED TO]
BALU SUDAM KHALDE AND ANR. VS. STATE OF MAHARASHTRA [REFERRED TO]
HIMACHAL PRADESH ADMINISTRATION VS. OM PRAKASH [REFERRED TO]
MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SOLANKI CHIMANBHAI UKABHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HARYANA VS. BHAGIRATH [REFERRED TO]
THAMAN KUMAR VS. STATE OF UNION TERRITORY OF CHANDIGARH [REFERRED TO]
KRISHNA VS. STATE REPRESENTATIVE [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF U P VS. HARI CHAND [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
DARBARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
ELIZA FERNANDES VS. STATE [REFERRED TO]
REKHA VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The present Appeal has been filed challenging the impugned Judgment and Order dtd. 15/1/2019, passed by the Children's Court for the State of Goa at Panaji in Special Case No. 113/2015, whereby the Appellant/Accused has been convicted for the offence punishable under Sec. 323 of the IPC and has been sentenced to undergo Simple Imprisonment for period of six months and under Sec. 8(2) of the Goa Children's Act, 2003 to undergo Simple Imprisonment for a period of one year and to pay fine of Rs.1,00,000.00 (Rupees One Lakh only) and in default to undergo Simple Imprisonment of six months. The Appellant has been acquitted of the offences punishable under Ss. 324 and 506(ii) of the IPC.

(2.) Brief facts of the prosecution's case are as under:

(3.) The Appellant was thereafter arrested on 27/2/2015 and was released on bail on 5/3/2015.

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DINESH SADANAND GAWAS Vs. STATE THROUGH POLICE INSPECTOR

Referred Judgements :-

JUDGEMENT

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