REGENT COMPUTRONICS PVT. LTD.

HARI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
GULI CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF GUJARAT VS. BAI FATIMA [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. RAJENDRA SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
SUBRAMANI VS. STATE OF TAMIL NADU [REFERRED TO]
AVTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SALIM SAHAB VS. STATE OF MADHYA PRADESH [REFERRED TO]
BUR SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by Hari s/o Mansingh Rathod impugning the judgment and order of conviction passed by the Aurangabad Bench of Bombay High Court in Criminal Appeal No. 523 of 2004.

(2.) The appeal to the High Court was taken from a judgment dated 20.7.2004 rendered by the First Ad hoc Additional Sessions Judge, Aurangabad in Sessions Case No. 248 of 2003.

(3.) Before the Trial Court there were several accused persons. The Trial Court in its judgment only convicted the appellant herein and accused No. 2 Baliram s/o Janu Rathod.

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HARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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