REGENT COMPUTRONICS PVT. LTD.

Manjila Devi Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF TRAVANCORE COCHIN VS. SHANMUGHA VILAS CASHEWNUT FACTORY QUILON [REFERRED TO]
STATE OF TAMIL NADU VS. AROORAN SUGARS LIMITED [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
SATVIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
BALJEET SINGH VS. STATE OF HARYANA [REFERRED TO]
SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
SHER SINGH @ PARTAPA VS. STATE OF HARYANA [REFERRED TO]
H. D. SUNDARA VS. STATE OF KARNATAKA [REFERRED TO]
BABU SAHEBAGOUDA RUDRAGOUDAR VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) No one has appeared on behalf of the appellant.

(2.) Heard Mr. Ajay Mishra, learned Additional Public Prosecutor for the State. The trial court records have been received.

(3.) The present appeal has been preferred for setting aside the judgment of acquittal dtd. 25/1/2020 (hereinafter referred to as the 'impugned judgment') passed by learned Additional Sessions Judge-IV, Munger (hereinafter referred to as the 'learned trial court') in Sessions Trial No. 56 of 2019 arising out of Nayaram Nagar P.S. Case No. 135 of 2018. By the impugned judgment under appeal, the accused-respondent no. 2 who was facing trial for the charges under Ss. 304(B)/34 of the Indian Penal Code (in short 'IPC') has been acquitted. Prosecution Case

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MANJILA DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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