REGENT COMPUTRONICS PVT. LTD.

Amitabh Saikia Appellant

V/S

Debojit Gogoi Respondents

Referred Judgements :-

SAMBASIVAN V. STATE OFKERALA [REFERRED TO]
TULSIRAM KANU VS. STATE [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
STATE OF U P VS. BANNE ALIAS BAIJNATH [REFERRED TO]
STATE OF RAJASTHAN VS. NARESH ALIAS RAM NARESH [REFERRED TO]
DHANAPAL VS. STATE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, learned counsel for the appellant, and also heard Mr. P.K. Munir, learned counsel, for the respondent.

(2.) In this appeal, under Sec. 378 Cr.P.C., the appellant ' Shri Amitabh Saikia, has put to challenge the judgment and order, dtd. 5/8/2016, passed by the learned Chief Judicial Magistrate, Nagaon, in C.R. Case No.1467/09, under Sec. 138 of the N.I. It is to be noted here that vide impugned judgment and order, the learned court below has acquitted the respondent, of the offence under Sec. 138 N.I. Act.

(3.) The background facts, leading to filing of the present appeal, under Sec. 378 Cr.P.C. is adumbrated herein below:-

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AMITABH SAIKIA Vs. DEBOJIT GOGOI

Referred Judgements :-

JUDGEMENT

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