REGENT COMPUTRONICS PVT. LTD.

Bollavaram Malleswara Reddy Appellant

V/S

Bareddy Bhaskara Reddy Respondents

Referred Judgements :-

SHEO SWARUP V. R. EMPEROR [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RAMAPHUPALA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
BHIM SINGH RUP SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
K GOPALREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [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]
BHAGWAN SAHAI AND ANR. VS. STATE OF RAJASTHAN [REFERRED TO]
PANKAJ VS. STATE OF RAJASTHAN [REFERRED TO]
BALU SUDAM KHALDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Questioning the judgment of acquittal passed by the learned III Additional Sessions Judge, Kurnool at Nandyal, in Sessions Case No.350 of 2013, dtd. 25/1/2018, the de facto complainant (P.W.1) filed the present Criminal Appeal.

(2.) Respondents 1 to 7/Accused 1 to 7 were tried by the learned Additional Sessions Judge under the following charges:

(3.) The parties to this appeal are referred to as they were arrayed in Sessions Case No.350 of 2013, for the sake of convenience.

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BOLLAVARAM MALLESWARA REDDY Vs. BAREDDY BHASKARA REDDY

Referred Judgements :-

JUDGEMENT

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