REGENT COMPUTRONICS PVT. LTD.

SANJAY Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

KANTA PRASHAD RIZAK RAM VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
VAIKUNTAM CHANDRAPPA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BUDHSEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAMPAT TATYADA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
DAYA SINGH VS. STATE OF HARYANA [REFERRED TO]
MUNSHI SINGH GAUTAM VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) These appeals are filed against the judgment dated 3.1.91 passed in Sessions Trial No. 16/89 by the Additional Sessions Judge, Manendragarh.

(2.) By the impugned judgment, the Appellants have been convicted Under Sections 450 & 395/397 IPC and sentenced to undergo R.I. for 7-7 years with a direction to run the sentences concurrently.

(3.) The facts, briefly stated, are as under:

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SANJAY Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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