REGENT COMPUTRONICS PVT. LTD.

MADHAV Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

JOHN PANDIAN VS. STATE (2010) 14 SCC 129 [REFERRED TO]
PRABHU BABAJI NAVLE VS. STATE OF BOMBAY [REFERRED TO]
KANSA BEHERA VS. STATE OF ORISSA [REFERRED TO]
SURINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
RAGHUNATH VS. STATE OF HARYANA [REFERRED TO]
SATTATIYA ALIAS SATISH RAJANNA KARTALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]
BALWAN SINGH VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenging their conviction for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 ( "IPC " for short) and the sentence of life imprisonment and a fine of Rs.2500/- imposed upon them by the Ist Additional Sessions Judge, Sagar, M.P., and confirmed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur, Accused Nos.2 and 3 have come up with these criminal appeals.

(3.) We have heard Mr. Ardhendumauli Kumar Prasad and Mr. Amit Arjariya, learned counsel appearing for the appellants and Shri S.U. Lalit, learned counsel appearing for the State.

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MADHAV Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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