REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Virendrasinh Khengarji Jadeja Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
M.S.NARAYANA MENON @ MANI VS. STATE OF KERALA [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]
K RAMACHANDRAN VS. V N RAJAN [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) THE applicant has by way of this application prayed for grant of leave to appeal.

(2.) BY way of appeal, the appellant State has challenged the judgement and order of acquittal dated 30.3.2013 passed by learned Addl. District and Sessions Judge, Ahmedabad (Rural) at Mirzapur in Special Atrocity Case No. 33 of 2010 whereby the present respondent was acquitted of the charges levelled against him.

(3.) LEARNED counsel for the appellant Mr. Soni has submitted that the trial Court has committed error in not appreciating the evidence produced on record. He further submitted that the trial Court erred in holding that though independent witnesses were available, none of them were examined by the prosecution. The trial Court wrongly observed that there are contradictions in the evidences of the witnesses. In that view of the matter, the judgement and order of acquittal is required to be quashed and set aside.

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STATE OF GUJARAT Vs. VIRENDRASINH KHENGARJI JADEJA

Referred Judgements :-

JUDGEMENT

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