REGENT COMPUTRONICS PVT. LTD.

Dauwa Alias Prakash Rathore Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

MOHINDER SINGH VS. STATE [REFERRED TO]
BUTA SINGH V. STATE OF PUNJAB [REFERRED TO]
MOHINDER SINGH S O INDER SINGH VS. STATE [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
MATRU ALIAS GIRISH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANTOKH SINGH VS. IZHAR HUSSAIN [REFERRED TO]
STATE OF KERALA VS. M M MATHEW [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO]
JAGJITSINGH VS. STATE OF PUNJAB [REFERRED TO]
MANOJ KUMAR ACHHELAL BRAHMAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S APPA RAO [REFERRED TO]
STATE OF PUNJAB VS. JUGRAJ SINGH [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
MUNSHI SINGH GAUTAM VS. STATE OF M P [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
ASHWANI KUMAR @ ASHU VS. STATE OF PUNJAB [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
RAJESH @ SARKARI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Since both of these criminal appeals have been filed by the appellants assailing the legality, validity and correctness of impugned judgment dtd. 21/11/2012 passed by learned Additional Sessions Judge, Janjgir in Sessions Trial No. 3/2012, therefore, these appeals have been clubbed together, heard together and are being decided by this common judgment.

(2.) Criminal Appeal No. 1074/2012 has been preferred by the sole appellant/accused namely Dauwa alias Prakash Rathore (A-7) against the impugned judgment whereby he has been convicted and sentenced as follows :- <IMG>JUDGEMENT_128_LAWS(CHH)11_2022_1.jpg</IMG>

(3.) Criminal Appeal No. 1075/2012 has been preferred by the appellants/accused persons namely Ganpat Chauhan (A-1), Sujay Bairagi (A-2), Anand Prasad (A-3), Raj Kumar (A-4), Suraj Khunte (A-5) and Rajendra Kumar (A-6) against the impugned judgment whereby they have been convicted and sentenced as follows :- <IMG>JUDGEMENT_128_LAWS(CHH)11_2022_2.jpg</IMG>

Click here to view full judgment.

DAUWA ALIAS PRAKASH RATHORE Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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