REGENT COMPUTRONICS PVT. LTD.

Kammod Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAMJI MISSAR VS. STATE OF BIHAR [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
RAMPARKASH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
JUGAL KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF GUJARAT VS. JAMNADAS G PABRI [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) This criminal revision under Sec. 397 read with Sec. 401 of CrPC is filed assailing the order dtd. 18/11/2021 passed in Criminal Appeal No.42/2021 by learned Principal Sessions Judge, Datia by which judgment of conviction dtd. 24/3/2021 passed in Criminal Case No.391/2015 by Ms. Ruchi Golas, Chief Judicial Magistrate First Class, Bhander was confirmed.

(2.) The petition in brief states as under:-

(3.) The impugned judgments are assailed in this revision petition on following grounds:-

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KAMMOD Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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