REGENT COMPUTRONICS PVT. LTD.

Dharmendra Kumar @ Dhamma Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

NATHUNIYADAV VS. STATE OF BIHAR [REFERRED TO]
KOLI CHUNILAL SAVJI VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
HEERA VS. STATE OF RAJASTHAN [REFERRED TO]
MUKESHBHAI GOPALBHAI BAROT VS. STATE OF GUJARAT [REFERRED TO]
SHIVANNA VS. STATE BY HUNSUR TOWN POLICE [REFERRED TO]
JOHN PANDIAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]
BHAGWAN VS. STATE OF U.P. [REFERRED TO]
STATE REPRESENTED BY INSPECTOR VS. N.S. GNANESWARAN [REFERRED TO]
RAJA @ RAJINDER VS. STATE OF HARYANA [REFERRED TO]
PRADEEP BISOI @ RANJIT BISOI VS. STATE OF ODISHA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment dtd. 19/12/2017, passed by the High Court of Madhya Pradesh at Jabalpur (hereinafter, 'High Court'), dismissing the Criminal Appeal filed by the Appellant against his conviction and sentence under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter, 'IPC') awarded by the Learned Additional Sessions Judge, Bhopal (hereinafter, 'Trial Court') vide judgment and order dtd. 10/11/2005.

(3.) At this juncture, it is imperative to delve into the factual matrix to set out the context of the present proceedings.

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DHARMENDRA KUMAR @ DHAMMA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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