SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the first petition is for setting aside the order dated 06.07.2017, passed by the trial Court in case FIR No. 41 dated 24.08.2011, registered under Sections 37, 51, 52-A, 63, 68-A of the Copy Right Act and Sections 420 and 120-B of the IPC at Police Station 'D' Division, Amritsar, vide which the application moved by the petitioner/complainant for leading additional evidence under Section 311 Cr.P.C. was dismissed; as well as for setting the order dated 01.08.2017, passed by the Additional Sessions Judge, whereby the revision filed by the petitioner against the order dated 06.07.2017 was also dismissed.

(2.) Prayer in the second petition is for setting aside the order dated 06.07.2017, passed by the trial Court in case FIR No. 31 dated 13.07.2011, registered under Sections 37, 51, 52-A, 63, 68, 69 of the Copy Right Act and Section 420 IPC at Police Station 'D' Division, Amritsar, vide which the application moved by the petitioner/complainant for leading additional evidence under Section 311 Cr.P.C. was dismissed; as well as for setting the order dated 01.08.2017, passed by the Additional Sessions Judge, whereby the revision filed by the petitioner against the order dated 06.07.2017 was also dismissed.

(3.) Prayer in the third petition is for setting aside the order dated 06.07.2017, passed by the trial Court in case FIR No. 37 dated 16.08.2011, registered under Sections 37, 51, 52-A, 63, 68-A of the Copy Right Act and Sections 420 and 34 of the IPC at Police Station 'D' Division, Amritsar, vide which the application moved by the petitioner/complainant for leading additional evidence under Section 311 Cr.P.C. was dismissed; as well as for setting the order dated 01.08.2017, passed by the Additional Sessions Judge, whereby the revision filed by the petitioner against the order dated 06.07.2017 was also dismissed.