REGENT COMPUTRONICS PVT. LTD.

Padum Kumar Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

VIDE LORD PRESIDENT COOPER IN DAVIS V. EDINDURGH MAGISTRATE [REFERRED TO]
RAM CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ISHWARI PRASAD MISRA VS. MOHAMMAD ISA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
FAKHRUDDIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MAGAN BIHARI LAL VS. STATE OF PUNJAB [REFERRED TO]
MURARI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred challenging the impugned judgment dated 19.02.2018 passed by the High Court of Judicature at Allahabad in Criminal Revision No.511 of 2006 whereby the High Court dismissed the revision petition filed by the appellant confirming his conviction under Sections 467 and 468 IPC and the sentence of imprisonment imposed upon him.

(3.) Briefly stated case of the prosecution is as under:-

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PADUM KUMAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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