REGENT COMPUTRONICS PVT. LTD.

KULDIP KUMAR Appellant

V/S

Karam Singh And Another Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED TO]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED TO]

JUDGEMENT

(1.) CRM No. 12768 of 2013

(2.) FOR the reasons indicated in the Crl. Misc. application, the same is allowed. Delay of 8 days in filing the appeal is condoned.

(3.) IN order to substantiate her case in pre -charge evidence, the complainant has examined Roshan Lal as CW1, Kuldeep Kumar as CW3, Ram Dhan Babber as CW4 and Shiv Kumar Bhardwaj as CW5.

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KULDIP KUMAR Vs. KARAM SINGH AND ANOTHER

Referred Judgements :-

JUDGEMENT

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