REGENT COMPUTRONICS PVT. LTD.

SAMPATH KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
LALLU MANJHI VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
RAJA VS. STATE [REFERRED TO]
LAXMIBAI VS. BHAGWANTBUVA [REFERRED TO]
UPENDRA PRADHAN VS. STATE OF ORISSA [REFERRED TO]
MALAICHAMY & ANR VS. STATE OF TAMIL NADU [REFERRED TO]
MD. YOUNUS ALI TARAFDAR VS. STATE OF WEST BENGAL [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against judgment of conviction and order of conviction rendered by the trial Court in S.C.No.58/2013 dtd. 21/11/2016 and whereby held conviction for the offences punishable under Ss. 302 and 201 of IPC, 1860. In this appeal, counsel seeks to consider the grounds urged in this appeal by referring the judgment of conviction in S.C.No.58/2013.

(2.) Heard the learned counsel Sri.Karthik Yadav U for the appellant / accused and learned HCGP for the State namely Smt. Rashmi Jadhav. Perused the judgment of conviction and order of sentence in S.C.No.58/2013.

(3.) Factual matrix of the appeal is as under:

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SAMPATH KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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