REGENT COMPUTRONICS PVT. LTD.

Deep Narayan Chourasia Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

DURGA SHANKAR MEHTA VS. RAGHURAL SINGH [REFERRED TO]
HARBANS SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJA RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHELLAPPAN MOHANDAS VS. STATE OF KERALA [REFERRED TO]
DANDU LAKSHMI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
AKHIL ALI JEHANGIR ALI SAYYED VS. STATE OF MAHARASHTRA [REFERRED TO]
BIJOY SINGH VS. STATE OF BIHAR [REFERRED TO]
GURUCHARAN KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
SURESH CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 14.11.2017 passed by the High Court of Judicature at Patna in Criminal Appeal (DB) No. 77 of 1994 whereby the High Court dismissed the appeal filed by the appellant herein.

(2.) In order to appreciate the short question involved in this appeal, a few relevant facts need mention infra.

(3.) Five persons, namely, (1) Lukho Prasad Chourasia, (2) Birendra Prasad Chourasia, (3) Binod Prasad Chourasia, (4) Deep Narayan Chourasia and (5) Kanhai Prasad Chourasia were tried for commission of offence of murder of Kaushalya Devi on 06.02.1992 under Section 302/149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Section 27 of the Arms Act by the Additional Sessions Judge, Munger in Sessions Case No. 264/1992.

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DEEP NARAYAN CHOURASIA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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