REGENT COMPUTRONICS PVT. LTD.

HARISH KUMAR Appellant

V/S

THE STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

GYAN SINGH AND OTHERS VS. STATE OF U.P. [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
TAKHAJI HIRAJI VS. THAKORE KUBERSING CHAMANSING [REFERRED TO]
HEM RAJ VS. STATE OF HARYANA [REFERRED TO]
STATE OF RAJASTHAN VS. OM PRAKASH [REFERRED TO]
STATE VS. SARAVANAN [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(2.) The background facts, as projected by the prosecution, can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as eleven witnesses. Statement of the accused was recorded under Section 313 Cr.P.C., wherein he pleaded not guilty. The accused did not lead any evidence in his defence.

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HARISH KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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