REGENT COMPUTRONICS PVT. LTD.

NARAYAN YADAV Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

DAL SINGH VS. KING EMPEROR [REFERRED TO]
PALVINDER KAURRUP SINGH FATHER OF JASPAL SINGH DECEASED CAVEATOR VS. STATE OF PUNJAB [REFERRED TO]
NISAR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. DEOMAN UPADHYAYA [REFERRED TO]
FADDI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
PRAKASH CHAND VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KIKAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
A N VENKATESH VS. STATE OF KARNATAKA [REFERRED TO]
MURLI VS. STATE OF RAJASTHAN [REFERRED TO]
STATE VS. BALCHAND [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV SINGH [REFERRED TO]
PAKALA NARAYANA SWAMI VS. EMPEROR [REFERRED TO]
BUDHI SINGH VS. STATE OF H.P. [REFERRED TO]
ALLAHDIA AND OTHERS (IN JAIL) VS. STATE [REFERRED TO]
SURAIN SINGH VS. THE STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Chhattisgarh in Criminal Appeal No. 1538 of 2021 dtd. 16/1/2025 (hereinafter referred to as "Impugned Judgment") by which the appeal preferred by the appellant herein against the judgment and order of conviction passed by the Trial Court came to be partly allowed by altering the conviction of the appellant herein from Sec. 302 of the Indian Penal Code, 1860 (for short, "the IPC") to Sec. 304 Part I of the IPC.

(3.) The appellant (original accused) himself lodged a First Information Report (FIR) dtd. 27/9/2019 with Korba Kotwali Police Station, District Korba, which came to be registered for the offence punishable under Sec. 302 of the IPC. The FIR reads thus:

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NARAYAN YADAV Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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