REGENT COMPUTRONICS PVT. LTD.

ASHOK VERMA Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. NARSINGRAO GANGARAM PIMPLE [REFERRED TO]
BINAY KUMAR SINGH MIRTUNJAY SHARMA RAJDEO SHARMA MADAN MOHAN SHARMA KRISHAN KUMAR SHARMA BULAK SHARMA SURENDRA PRASAD SINGH ALIAS GODIL SHARMA VS. STATE OF BIHAR [REFERRED TO]
BABUDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJ KUMAR PRASAD TAMARKAR VS. STATE OF BIHAR [REFERRED TO]
DNYANESHWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED TO]
SATISH NIRANKARI VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment of the High Court of Chhattisgarh in Criminal Appeal No.845 of 2013 whereby and whereunder it confirmed the conviction of the appellant under Ss. 300 of the Indian Penal Code, 1860 (for short the "IPC") punishable under Sec. 302, IPC, 201 and 498A of the IPC, in Sessions Trial No. 147 of 2012 and the sentences imposed therefor.

(2.) Shortly stated, the prosecution case is as hereunder: -

(3.) Heard the learned senior counsel appearing for the appellant and the learned counsel appearing for the respondent-State.

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ASHOK VERMA Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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