REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

SUNIL KUMAR SAMBHUDAYAL GUPTA (DR.) V. STATE OF MAHARASHTRA [REFERRED TO]
PREM SINGH V. STATE OF HARYANA [REFERRED TO]
A P RAJU VS. STATE OF ORISSA [REFERRED TO]
MURUGAN VS. STATE [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF U P [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
BASAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MURALIDHAR @ GIDDA VS. STATE OF KARNATAKA [REFERRED TO]
C.K.DASEGOWDA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) CM No. 29355 of 2016

(2.) During the pendency of the appeal, appellant moved application bearing CRM No. 5476 of 2016 under Section 311 read with Section 391 Cr.P.C for allowing the applicant-appellant to place on record the copy of the complaint dated 10.07.2006 in the additional evidence.

(3.) Appellant moved another application bearing CRM No. 10717 of 2017 under Section 378 (3) Cr.P.C for seeking leave to file the appeal against the judgment of acquittal dated 25.02015 passed by the learned Additional Sessions Judge, S.A.S. Nagar, Mohali.

Click here to view full judgment.

ANIL KUMAR Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address