REGENT COMPUTRONICS PVT. LTD.

T.A.N.Moorthy Appellant

V/S

C.K.Narayan Respondents

Referred Judgements :-

SURAJPAL SINGH V. STATE [REFERRED TO]
AJMER SINGH V. STATE OF PUNJAB [REFERRED TO]
HIRALAL V. BADKULAL [REFERRED TO]
K.N. BEENA VS MUNIYAPPAN AND ANR. [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
HAL BANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
VINAY DEVANNA NAYAK VS. RYOT SEVA SAHAKARI BANK LTD [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
NUR MOHAMAD VS. EMPEROR [REFERRED TO]
BILAS KUNWAR VS. DESRAJ RANJIT SINGH [REFERRED TO]
AJAY KUMAR D. AMIN VS. AIR FRANCE [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
TEDHI SINGH VS. NARAYAN DASS MAHANT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Kurle, learned Advocate for Appellant, Mr. Kale learned Advocate for Respondent No.1 and Ms. Phad, learned APP for State.

(2.) The present Appeal challenges judgment of acquittal dtd. 1/10/2015 passed by the Metropolitan Magistrate Court, 27th Court, Mulund in CC No. 274/SS/1996. Appellant ' T.A.N. Moorthy is original Complainant, private Respondent No.1 Mr. C.K. Narayan is original Accused and State is Respondent No.2.

(3.) Parties shall be referred to as 'Complainant' (Appellant) and 'Accused' (Respondent No.1) for convenience.

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T.A.N.MOORTHY Vs. C.K.NARAYAN

Referred Judgements :-

JUDGEMENT

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