REGENT COMPUTRONICS PVT. LTD.

Durgasi Seetha Appellant

V/S

Rajaratnamnaidu Vizianagaram Dist. Respondents

Referred Judgements :-

SHEO SWARUP V. R. EMPEROR [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RAMAPHUPALA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BHIM SINGH RUP SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
A SHANKAR VS. STATE OF KARNATAKA [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The wife of deceased No.1, P.W.3 filed the above appeal under Sec. 372 Cr.P.C., against judgment of acquittal in S.C.No.48 of 2002 dtd. 29/2/2016, passed by learned I Additional Sessions Judge, Vizianagaram.

(2.) Acting upon the complaint dtd. 30/9/2001 Ex.P1 made by P.W.2, the S.I. of Police, Budarayavalasa Police Station (since died not examined) registered Crime No.49 of 2001 against A1 to A35. Pending the Sessions Case, even before framing charges, A1 and A7 died and hence, the case against them was abated.

(3.) Accused Nos.2 to 6 and 8 to 35 were tried by the learned Additional Sessions Judge under the following charges:

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DURGASI SEETHA Vs. RAJARATNAMNAIDU VIZIANAGARAM DIST.

Referred Judgements :-

JUDGEMENT

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