REGENT COMPUTRONICS PVT. LTD.

Junali Gogoi Appellant

V/S

Girin Buragohain Respondents

Referred Judgements :-

P. SATYANARAYAN V. P. MALLAIAH [REFERRED TO]
VELJI RAGHAVJI PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUMITRA DEVI VS. RHIKAN CHOUDHARY [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO]
HARI CHAND VS. STATE OF DELHI [REFERRED TO]
BETAL SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
TALLURRI VENKAIAH NAIDU S SRIHARI NAIDU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH :STATE OF ANDHRA PRADESH [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
MADAN LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
HARI RAM VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against acquittal in the judgment and order dated 22.12.2003 passed by the learned Addl. Chief Judicial Magistrate, Dibrugarh in Case No.99-C/2002, whereby the accused-respondent was acquitted of the charges under Sec. 494/420/406 I.P.C.

(2.) I have heard Mr. P. Borah, learned counsel appearing for the appellant and Mr. K. Agarwal, learned counsel representing the accused-respondent.

(3.) The fact leading to filing of this appeal be stated in brief as follows:-

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JUNALI GOGOI Vs. GIRIN BURAGOHAIN

Referred Judgements :-

JUDGEMENT

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