REGENT COMPUTRONICS PVT. LTD.

SANTOSH, CHHOTELAL BANSKAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ABDUL KADER ALLARAKHIA ..VS. EMPEROR [REFERRED TO]
MAHANT KAUSBALYA DAS VS. STATE OF MADRAS [REFERRED TO]
KASAMBHAI ABDULREHMANBHAI SHEIKH KACHHIA PATEL SHANTILAL KODERLAL VS. STATE OF GUJARAT [REFERRED TO]
S CHINNASWAMY VS. STATE [REFERRED TO]
TYRON NAZARATH VS. STATE OF MAHARASHTRA [REFERRED TO]
ANAND VITHOBA LOHKARE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellants herein have challenged the judgment and order of conviction rendered in Special Criminal Case No.83/2006 passed by Special Judge, (NDPS), Nagpur on 6th October, 2007.

(2.) Heard learned Advocate Mr. R. M. Daga for the appellants and perused the records.

(3.) The appellants claim remand on the foundation of following grounds.:-

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BRIJLAL BALDHARI AMARBANSHI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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