REGENT COMPUTRONICS PVT. LTD.

REEMA AGGARWAL Appellant

V/S

ANUPAM Respondents

Referred Judgements :-

HYDRU V. STATE OF KERALA [REFERRED TO]
D STEPHENS VS. NOSIBOLLA [REFERRED TO]
LOGENDRANATH JHA VS. POLAI LAL BISWAS [REFERRED TO]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
AKALU AHIR VS. RAMDEO RAM [REFERRED TO]
REEMA AGGARWAL VS. ANUPAM [REFERRED TO]
U SUVETHA VS. STATE [REFERRED TO]
K RAMACHANDRAN VS. V N RAJAN [REFERRED TO]
MOHIT GUPTA VS. STATE OF GOVT OF NCT OF DELHI [REFERRED TO]
ANURAG GUPTA VS. STATE THROUGH CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The present revision petition has been filed against the judgement dated 23.7.2002, passed by the learned Additional Sessions Judge, (Adhoc), Jalandhar, vide which, the respondents were acquitted of the charged offences under Sections 307, 498-A of the Indian Penal Code.

(2.) The facts necessary for adjudication of the matter as noticed in para no.2 of the impugned judgment are as under:-

(3.) After completion of the investigation, the challan was presented against all the accused in the Court. They were charged under Sections 307 and 498-A of IPC, to which, they did not plead guilty and claimed trial.

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REEMA AGGARWAL Vs. ANUPAM

Referred Judgements :-

JUDGEMENT

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