REGENT COMPUTRONICS PVT. LTD.

MARY Appellant

V/S

DURAI ALIAS DURAIRAJ Respondents

Referred Judgements :-

AKALU AHIR AND OTHER VS. RAMDEO RAM [REFERRED TO]
BHAGWAN SINGH VS. STATE OF U.P. [REFERRED TO]
GAJADHARSINGH VS. MAHESH CHANDRA [REFERRED TO]
D STEPHENS VS. NOSIBOLLA [REFERRED TO]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
PAKALAPATI NARAYANA GAJAPATHI RAJU VS. BONAPALLI PEDA APPADU [REFERRED TO]
BINDESHWARI PRASAD SINGH ALIAS B P SINGH VS. STATE OF BIHAR NOW JARKHAND [REFERRED TO]
SATYAJIT BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES DELHI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed against the order of acquittal in S. C. No. 333 of 2001 passed by the learned Assistant Sessions Judge, Madurantagam.

(2.) THE brief facts which lead to the filing of this Revision Case are as follows:-

(3.) MR. K. M. Ramesh, learned counsel appearing for the revision petitioner would contend that appreciation of evidence by the learned Sessions Judge was so poor which has resulted in gross miscarriage of justice, that the findings of the learned Assistant Sessions Judge for acquitting the accused are perverse and also that the reasons given for acquitting the accused are not sustainable under law.

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MARY Vs. DURAI ALIAS DURAIRAJ

Referred Judgements :-

JUDGEMENT

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