REGENT COMPUTRONICS PVT. LTD.

Jasdeep Singh @ Jassu Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SATRUGHAN PATAR V. EMPEROR [REFERRED TO]
MEHBUB SHAH V. EMPEROR [REFERRED TO]
RAMBILAS SINGH VS. STATE OF BIHAR [REFERRED TO]
BRATHI ALIAS SUKHDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
KRISHNAN VS. STATE OF KERALA [REFERRED TO]
SURENDRA CHAUHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOPI NATH ALIAS JHALLAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
LALLAN RAI VS. STATE OF BIHAR [REFERRED TO]
RAMESH SINGH VS. STATE OF A P [REFERRED TO]
DHARNIDHAR VS. STATE OF U P [REFERRED TO]
VIRENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
NAND KISHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
BARENDRA KUMAR GHOSE VS. EMPEROR [REFERRED TO]
CHHOTA AHIRWAR VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Crl. A. No.1584 of 2021 and Crl. A. No.1585 of 2021 are filed by convicted Appellants/Accused 3 and 4 respectively against conviction under Section 304 Part I of the Indian Penal Code (IPC) with life sentence, while Crl. A. No.1586 of 2021 is filed by the de facto complainant seeking modification of the conviction to the sentence punishable under Section 302 IPC. Thus, we shall deal with all the appeals by our common order, particularly, when they emanate and emerge from a common impugned order.

(3.) Four accused persons were charged, convicted, and sentenced in the following manner:

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JASDEEP SINGH @ JASSU Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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