REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

HIRA LAL Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAM ASREY [REFERRED TO]
AYYASAMI VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM SINGH [REFERRED TO]
MEENA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. KOMMARAJU GOPALA KRISHNA MURTHY [REFERRED TO]
T SHANKAR PRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
B NOHA VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SEEMA SILK AND SAREES VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ULFAT RAI ARYA VS. STATE OF RAJASTHAN [REFERRED TO]
GURUVIAH VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
STATE OF GUJARAT VS. BHALCHANDRA LAXMISHANKAR DAVE [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 378 Cr.P.C. claiming for the following reliefs:-

(2.) Brief facts of the case as placed before this Court by learned Public Prosecutor are as follows:-

(3.) Learned Public Prosecutor submits that the learned Court below proceeded with the trial against the accused respondent No. 1 but erred in acquitting him of all the charges against him herein, by giving him the benefit of the doubt.

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STATE Vs. HIRA LAL

Referred Judgements :-

JUDGEMENT

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