REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Kirankumar Shrikrishna Pandya Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN [REFERRED TO]
LUNA RAM V. BHUPAT SINGH [REFERRED TO]
BABU SAHEBAGOUDA RUDRAGOUDAR V. STATE OF KARNATAKA [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]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal under Sec. 378 of the Code of Criminal Procedure, 1973 is directed against judgment and order dtd. 24/6/1999 passed by the learned Additional Sessions Judge, Sabarkantha Camp at Modasa in Sessions Case No.154 of 1993, by which, the learned Additional Sessions Judge was pleased to acquit the accused for the offences under Ss. 147, 148, 149, 332, 353, 337, 427 and 395 of the Indian Penal Code r/w Sec. 135 of the Bombay Police Act.

(2.) The case of the prosecution in nutshell can be stated by way of free translation of the complaint dtd. 4/10/1992, as under :

(3.) Being aggrieved and dissatisfied by the judgment and order of acquittal dtd. 24/6/1999 passed by learned Additional Sessions Judge, the State has approached this Court by way of present Appeal under Sec. 378 of the Code, 1973.

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STATE OF GUJARAT Vs. KIRANKUMAR SHRIKRISHNA PANDYA

Referred Judgements :-

JUDGEMENT

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