REGENT COMPUTRONICS PVT. LTD.

MANOJ VASANTRAO MANWATKAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ASHOK NAGORAO CHAUDHARI VS. STATE OF MAHARASHTRA [REFERRED TO]
SARJU PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. NAKULA SAHU [REFERRED TO]
HARI SINGH VS. SUKHBIR SINGH [REFERRED TO]
PASHORA SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHARMA PAL VS. STATE OF PUNJAB [REFERRED TO]
RAJ KUMAR VS. STATE OF H P [REFERRED TO]
STATE OF M P VS. KASHIRAM [REFERRED TO]
STATE OF MAHARASHTRA VS. GULABSINGH [REFERRED TO]
RAJENDRA NARAYAN NALAWADE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This application is filed praying to quash and set aside the judgment dated 26-8-2005 passed by the 1st Additional Sessions Judge, Nagpur in Criminal Appeal No.11/98.

(2.) The prosecution story is as under :-

(3.) In pursuance of the information of accused No.2 Manoj, the Investigation Officer has seized the weapon of the offence i.e. knife under Section 27 of the Indian Evidence Act. The Investigation Officer has sent the accused persons for collection of blood samples to the hospital and seized blood samples under seizure panchanama Exh.50. The Investigation Officer has also seized the clothes of Smt. Jyoti i.e. blouse, knicker, petticoat, Saree and brassiere. These were on the person of the victim at the time of incident and prepared the seizure panchanama.

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MANOJ VASANTRAO MANWATKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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