REGENT COMPUTRONICS PVT. LTD.

APARAJIT BASAK Appellant

V/S

STATE BY HIGH GROUNDS POLICE STATION, BANGALORE Respondents

Referred Judgements :-

RITESH CHAKARVARTI V. STATE OF MADHYA PRADESH [CASES REFERRED]
MAHABIR V. STATE OF DELHI [CASES REFERRED]
GURCHARAN SINGH VS. STATE OF PUNJAB [CASES REFERRED]
SOMAPPA VAMANAPPA MADAR AND SHANKARAPPA RAVANAPPA KADDI VS. STATE OF MYSORE [CASES REFERRED]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [CASES REFERRED]
STATE OF MAHARASHTRA VS. NARSINGRAO GANGARAM PIMPLE [CASES REFERRED]
BINAY KUMAR SINGH MIRTUNJAY SHARMA RAJDEO SHARMA MADAN MOHAN SHARMA KRISHAN KUMAR SHARMA BULAK SHARMA SURENDRA PRASAD SINGH ALIAS GODIL SHARMA VS. STATE OF BIHAR [CASES REFERRED]
STATE OF HIMACHAL PRADESH VS. JAI LAL [CASES REFERRED]
BHARGAVAN VS. STATE OF KERALA [CASES REFERRED]
RAM BALI VS. STATE OF UTTAR PRADESH [CASES REFERRED]
STATE OF RAJASTHAN VS. NETRAPAL [CASES REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [CASES REFERRED]
DINESH BORTHAKUR VS. STATE OF ASSAM [CASES REFERRED]
KALAM ALIAS ABDUL KALAM VS. STATE OF RAJASTHAN [CASES REFERRED]
BALDEV SINGH VS. STATE OF HARYANA [CASES REFERRED]
STATE OF KERALA VS. ANILACHANDRAN ALIAS MADHU [CASES REFERRED]

JUDGEMENT

(1.) These 3 appeals arise out of common judgment of conviction and order of sentence dated 5.2.2007 in SC 662/2001 on the file of Fast Track Court-I (Sessions), Bangalore.

(2.) The appeal in No. 325/2007 is filed by one Mr. Aparajit Biswanath Basak who was arrayed as accused No. 1, appeal No. 781/2007 is filed by one Ram Rakshaw Jaiswal, who was arrayed as 2nd accused and appeal No. 468/2007 is filed by one Mr. Pankaj Kumar Roy who was arrayed as accused No. 3, in SC No. 662/2001 on the file of the trial Court.

(3.) The learned trial Judge by the Judgment of conviction convicted accused Nos. 1 to 3 for the offences punishable under Sections 302, 307, and 328 read with Section 34 of IPC, apart from convicting them for offences under Sections 392 read with Section 397 of IPC. They were acquitted of offences punishable under Sections 420 and 120-B of IPC and so also in respect of offence punishable under Section 25 of the Arms Act. 1959. The substantive sentence of imprisonment of life was in respect of offence punishable under Section 302 or IPC. So far as other offences lesser sentence was imposed. Aggrieved by the said judgment of conviction and order of sentence the appellants-accused are before us.

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APARAJIT BASAK Vs. STATE

Referred Judgements :-

JUDGEMENT

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