REGENT COMPUTRONICS PVT. LTD.

Pritinder Singh @ Lovely Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

GULAB V. STATE OF UTTAR PRADESH [REFERRED TO]
MULK RAJ VS. STATE OF UTTAR PRADESH [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
THIMMA AND THIMMA RAJU VS. STATE OF MYSORE [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUKHWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PAKKIRISAMY VS. STATE OF TAMIL NADU [REFERRED TO]
KAVITA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF PUNJAB VS. JUGRAJ SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
SIVAKUMAR VS. STATE [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESHBHAI CHANDUBHAI RATHOD VS. STATE OF GUJARAT [REFERRED TO]
SANSAR CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
PANCHO VS. STATE OF HARYANA [REFERRED TO]
MUNNA KUMAR UPADHYAYA ALIAS MUNNA UPADHYAYA VS. STATE OF ANDHRA [REFERRED TO]

JUDGEMENT

(1.) These appeals challenge the judgment and order of the High Court of Punjab and Haryana, dtd. 4/2/2010, in Criminal Appeal No. 430-DB of 2001, upholding the conviction and sentence imposed upon the accused - appellants herein by the Additional Sessions Judge, Bathinda (hereinafter referred to as "Trial Court"), for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The case of the prosecution in brief is as follows:-

(3.) Hence the present appeals.

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PRITINDER SINGH @ LOVELY Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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