REGENT COMPUTRONICS PVT. LTD.

RAJAN Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

LEELA RAM V. STATE OF HARYANA [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALU SUDAM KHALDE VS. STATE OF MAHARASHTRA [REFERRED TO]
BALAJI BALIRAM MUPADE AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
AJAY SINGH AND ANR AND ETC. VS. STATE OF CHHATTISGARH AND ANR. [REFERRED TO]
STATE OF RAJASTHAN VS. ARJUN SINGH [REFERRED TO]
MANGAT RAM VS. STATE OF HARYANA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
STATE OF PUNJAB VS. JAGDEV SINGH TALWANDI [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal arises from the Judgment and Order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 18/2/2016 in Criminal Appeal No.D-443-DB of 2003 by which the appeal filed by appellant herein against the Judgment and Order of conviction passed by the Trial Court came to be dismissed.

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RAJAN Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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