REGENT COMPUTRONICS PVT. LTD.

Vinod Babaso Bhosale Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MADHU SUDAN MALHOTRA V. KISHORE CHAND BHANDARI [REFERRED TO]
DATTATRAYA S/O. PRABHU MANGALE VS. STATE OF MAHARASHTRA [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
VIDYA DEVI VS. STATE OF HARYANA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAJ GOPAL ASAWA [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA [REFERRED TO]
NAYNA DNYANOBA PAWAR VS. VIMAL NANDKISHOR MUNDADA [REFERRED TO]
JASVINDER SAINI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) With the consent of the learned Counsels for the parties, heard finally at the admission stage.

(2.) This revision is directed against an order dated 10th April, 2017, passed by the learned Sessions Judge, Sangli, in Sessions Case No.148 of 2015, whereby an additional charge for the offence punishable under Sections 304-B read with Section 34 of the Indian Penal Code, 1860 ('the Penal Code', for short), was directed to be framed against the applicants - accused.

(3.) Shorn of superfuities the background facts leading to this application can be stated as under:

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VINOD BABASO BHOSALE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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