REGENT COMPUTRONICS PVT. LTD.

BHARAT BHUSHAN Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

PRATAP SINGH VS. STATE OF JHAKHAND [REFERRED TO]
BIJENDER SINGH VS. STATE OF HARYANA [REFERRED TO]
JAMEEL VS. STATE OF MAHARASHTRA [REFERRED TO]
RANJIT SINGH VS. STATE OF HARYANA [REFERRED TO]
HARI RAM VS. STATE OF RAJASTHAN [REFERRED TO]
RAJU VS. STATE OF HARYANA [REFERRED TO]
DHARAMBIR VS. STATE NCT OF DELHI [REFERRED TO]
MOHAN MALI VS. STATE OF M P [REFERRED TO]
JITENDRA SINGH ALIAS BABBOO SINGH VS. STATE OF UP [REFERRED TO]
DAYA NAND VS. STATE OF HARYANA [REFERRED TO]
SHAH NAWAZ VS. STATE OF U P [REFERRED TO]
AMIT SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
KALU ALIAS AMIT VS. STATE OF HARAYNA [REFERRED TO]

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals arise out of judgments and orders dated 8th April, 2010 and 30th April, 2010 passed by the High Court of Himachal Pradesh at Shimla whereby Criminal Appeal No.406 of 1995 has been allowed, the order of acquittal passed by the trial Court set aside, the appellant convicted for an offence punishable under Section 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of five years besides a fine of Rs.50,000/-. In default of payment of fine, the appellant has been directed to undergo further imprisonment for a period of one year.

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BHARAT BHUSHAN Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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