REGENT COMPUTRONICS PVT. LTD.

SANJAY TIWARI Appellant

V/S

Hari Krishna Kaul Respondents

Referred Judgements :-

K.C. REDDY,D V. STATE OF ANDHRA PRADESH [REFERRED TO]
JAGJIWANDAS V. STATE OF M.P [REFERRED TO]
ALSINGH V. STATE OF M.P. [REFERRED TO]
D STEPHENS VS. NOSIBOLLA [REFERRED TO]
LOGENDRANATH JHA VS. POLAI LAL BISWAS [REFERRED TO]
DHIRENDRA NATH MITRA VS. MUKANDA LAL SEN [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
BANSI LAL VS. LAXMAN SINGH [REFERRED TO]
RAGHUNATH SINGH VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS revision under section 397/401, Criminal Procedure Code, 1973, by the complainant, is against the judgment of acquittal dated 12.8.1987, recorded by First Additional Sessions Judge, Gwalior, in Criminal Appeal No.36 of 1986, preferred against the judgment of conviction and sentence passed on 17.7.1986 under section 323, IPC, by the Additional Chief Judicial Magistrate, Gwalior, in Criminal Case No.2261 of 1985.

(2.) THE prosecution case in brief is thus:

(3.) THIS revision involves a question which may be stated; whether a person charged with an offence under S.324, IPC, can be convicted of an offence under S. 323, IPC, on application of section 222, Cr.P.C.

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SANJAY TIWARI Vs. HARI KRISHNA KAUL

Referred Judgements :-

JUDGEMENT

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