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Khema @ Khem Chandra Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
HIMACHAL PRADESH ADMINISTRATION VS. OM PRAKASH [REFERRED TO]
DALBIR KAUR DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARUNACHALAM VS. P S R SADHANANTHAM [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABUL NATH [REFERRED TO]
PATTAKKAL KUNHIKOYA D VS. THOOPIKAL KOYA [REFERRED TO]
RAMA SHISH RAI VS. JAGDISH SINGH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the judgment and order dtd. 30/4/2019 passed by the High Court of Judicature at Allahabad in Criminal Appeal Nos. 6961, 7260 and 6227 of 2006, thereby dismissing the appeals filed by the appellants and confirming the judgment and order dtd. 28/9/2006 passed by the Additional Sessions Judge, Court No.4, Mathura (hereinafter referred to as trial court) in Sessions Trial Nos. 515 and 655 of 2002 convicting the appellants for offences punishable under Sec. 302 read with Sec. 149, Sec. 307 read with Sec. 149 and Sec. 148 of the Indian Penal Code, 1860 (for short IPC) and sentencing them to undergo imprisonment for life with a fine of Rs.5,000.00 each.

(3.) The prosecution case in brief is thus:

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KHEMA @ KHEM CHANDRA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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