REGENT COMPUTRONICS PVT. LTD.

STATE OF H P Appellant

V/S

BALAK RAM AND ORS Respondents

Referred Judgements :-

PHUMAN SINGH V. KASHMIR SINGH [REFERRED]
BHOORA LAI AND ORS. V. STATE OF RAJASTHAN AND ORS. [REFERRED]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED]
STATE OF BIHAR VS. RAM NARESH PANDEY:RAM NARESH PANDEY [REFERRED]
AJIT KUMAR PALIT VS. STATE OF WEST BENGAL [REFERRED]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED]
MANGLI PRASAD VS. ADDITIONAL SESSION JUDGE IIND [REFERRED]
S DAMODAR REDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
MEERA BAI VS. BHUJBAL SINGH [REFERRED]
MEERA BAI VS. BHUJBAL SINGH [REFERRED]
HAREENDRAN VS. SARADA [REFERRED]
JAGRUMAHTO VS. STATE OF BIHAR [REFERRED]
GOPAL MARWARI VS. EMPEROR [REFERRED]

JUDGEMENT

(1.) Both these appeals are being taken up together as an imortant common question of law is involved in them. However, so far as the merit is concerned, both the appeals have distinct facts.

(2.) In Criminal Appeal No. 293 of 1993, the accused-Respondents were prosecuted under Section 143/458 IPC read with Sections 3(i) and (xi) of the Schedule Castes and Scheduled Tribes . (Prevention of Atrocities) Act, 1989 (hereinafter to be called as "the Atrocities Act") and after trial, they were acquitted by the Special Court (Sessions Judge), Mandi.

(3.) In Criminal Appeal No. 380 of 1995 the accused-Respondent was prosecuted under Section 3(1) of the Atrocities Act and, after trial, was acquitted by the Special Court (Sessions Judge), Una.

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STATE OF H.P. Vs. BALAK RAM

Referred Judgements :-

JUDGEMENT

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