REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

JALAMBHAI KHUSALBHAI Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANR. [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR. [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]

JUDGEMENT

(1.) THE present appeal, under Section-378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 13/7/1988 passed by the learned Additional Sessions Judge, Panchmahals at Godhara in Sessions Case No. 1 of 1987 whereby the accused were acquitted of the charges leveled against them.

(2.) PRESENT appeal is already abated qua respondent no. 2 as he has already expired.

(3.) THE brief facts of the prosecution case are as under:

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STATE OF GUJARAT Vs. JALAMBHAI KHUSALBHAI

Referred Judgements :-

JUDGEMENT

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