REGENT COMPUTRONICS PVT. LTD.

DARSHAN SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

MAHANDI V. EMPEROR [REFERRED TO]
JAI DEV HARI SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
GOTTIPULLA VENKATASIVA SUBBRAYANAM VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VIDHYA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
LAXMAN SAHU VS. STATE OF ORISSA [REFERRED TO]
BUTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAGWAN SWAROOP VS. STATE OF MADHYA PRADESH [REFERRED TO]
JAGTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAGHAVAN ACHARI ALIAS NJOONJAPPAN VS. STATE OF KERALA [REFERRED TO]
MAHABIR CHOUDHARY VS. STATE OF BIHAR [REFERRED TO]
KASHMIRI LAL VS. STATE OF PUNJAB [REFERRED TO]
JAMES MARITIN VS. STATE OF KERALA [REFERRED TO]
STATE OF M P VS. REMESH [REFERRED TO]
TRILOKI NATH VS. STATE OF U P [REFERRED TO]
STATE OF ORISSA VS. RABINDRANATH DALAI [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the Punjab & Haryana High Court in Criminal Appeal No. 446- (Division Bench) of 1994 dated 6.8.2002.

(2.) Both Darshan Singh and Bakhtawar Singh were acquitted by the Sessions Court, Ludhiana. The said judgment of acquittal was set aside by the High Court of Punjab & Haryana at Chandigarh.

(3.) Darshan Singh and Bakhtawar Singh filed appeal against the said judgment before this Court. During the pendency of this appeal, Bakhtawar Singh died and consequently the appeal filed by him abated.

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DARSHAN SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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