REGENT COMPUTRONICS PVT. LTD.

State Of Telangana Appellant

V/S

Chiluka Gopai Pattidar Gopal Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR V. STATE OF M.P. [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
TUFAIL ALIAS SIMMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SATTATIYA ALIAS SATISH RAJANNA KARTALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
MAJENDRAN LANGESWARAN VS. STATE (NCT OF DELHI) [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]
HARIJAN BHALA TEJA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M.Ramachandra Reddy, learned Additional Public Prosecutor for the appellant/State. Perused the record.

(2.) The present is an appeal which has been filed under Sec. 378(3) and (1) of the Criminal Procedure Code seeking leave to appeal as also challenging the judgment of acquittal dtd. 28/3/2024 passed by the learned Principal District and Sessions Judge, Narayanpet in S.C.No.30 of 2023.

(3.) Vide the said impugned judgment, the learned trial Court i.e., Principal District and Sessions Judge, Narayanpet has found the two accused persons not guilty of having committed the offences punishable under Ss. 302 and 379 read with Sec. 34 IPC.

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STATE OF TELANGANA Vs. CHILUKA GOPAI PATTIDAR GOPAL

Referred Judgements :-

JUDGEMENT

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