REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

SHAIKH MOHAMMAD RAFIQ Respondents

Referred Judgements :-

STATE OF HARYANA V/S RAJARAM [REFERRED TO]
JOSEPH FERNANDES V/S STATE OF GOA [REFERRED TO]
STATE V/S SULEKH CHAND [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
S VARADARAJAN VS. STATE OF MADRAS [REFERRED TO]
ISHAR DAS VS. STATE OF PUNJAB [REFERRED TO]
HAZARI LAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
COMMANDANT 20 BN ITB POLICE VS. SANJAY BINJOLA [REFERRED TO]
STATE OF U P VS. KISHAN [REFERRED TO]
STATE OF M.P. V/S MUNNA CHOUBEY AND ANOTHER [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
STATE OF MAHARASHTRA VS. BODYA RAMJI PATIL [REFERRED TO]
MALOJI PATIL VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri C. A. Ferreira, learned Public Prosecutor on behalf of the Appellant and Shri Mike Mehta, learned Counsel on behalf of the Respondent/accused.

(2.) These appeals can be conveniently disposed of by this common judgment.

(3.) The Second Appeal is directed against the acquittal of the accused under Section 363 IPC, and, the First Appeal is directed against the sentence imposed upon the accused under Section 8(2) of the Goa Children's Act, 2003 (Act, for short) i.e. the accused has been dealt with under Section 4(1) and 5 of the Probation of Offenders Act, 1958, (P.O. Act, for short).

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STATE Vs. SHAIKH MOHAMMAD RAFIQ

Referred Judgements :-

JUDGEMENT

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