REGENT COMPUTRONICS PVT. LTD.

DARSHAN SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SUNIL KUMAR SHAMBHU DAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PERIASAMI VS. STATE OF TAMIL NADU [REFERRED TO]
JAIPAN VS. STATE OF HARYANA [REFERRED TO]
VIMAL SURESH KAMBLE VS. CHALUVERAPINAKE APAL S P [REFERRED TO]
RUDRAPPA RAMAPPA JAINPUR VS. STATE OF KARNATAKA [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DIMPLE GUPTA VS. RAJIV GUPTA [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF U P VS. CHHOTEYLAL [REFERRED TO]
ROHTASH VS. STATE OF HARYANA [REFERRED TO]
BHIM SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) This appeal by special leave arises out of judgment and order dtd. 23/7/2009 passed in Criminal Appeal No.593-DB of 2000 by the High Court of Punjab & Haryana. The High Court has upheld the order of conviction and sentence, as against Darshan Singh (the appellant) and has allowed the appeal of Rani Kaur (Accused No. 2), thereby acquitting her of all charges. The State of Punjab has not challenged the acquittal of Rani Kaur by filing any special leave petition. It is in this background that Darshan Singh had sought special leave to appeal before us and leave came to be granted by order dtd. 22/1/2010.

(2.) The facts can be summed up in brief as follows:

(3.) On these allegations, Darshan Singh and Rani Kaur were prosecuted for charges under Sec. 302 r/w Sec. 34 IPC. The Trial Court convicted both the accused persons for the offence under Sec. 302 r/w Sec. 34 and sentenced them to undergo imprisonment for life.

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DARSHAN SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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