REGENT COMPUTRONICS PVT. LTD.

Wasim Khan and Others Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
MOHAMMAD ASLAM VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD KHALID VS. STATE OF WEST BENGAL [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
MIRZA AKBAR VS. KING EMPEROR [REFERRED TO]

JUDGEMENT

(1.) These two criminal appeals are directed against the impugned judgment of conviction and order of sentence dated 7th December, 2007 passed by learned Sessions Judge, District-Jagdalpur in S.T. No. 311/05 and S.T. No. 536/05, whereby and whereunder, the appellants have been held guilty of commission of offence alleged against them and sentenced as below:

(2.) During investigation, police suspected murder of Ravi under a conspiracy hatched against him involving the appellants.

(3.) On 27-4-2005, a mobile set Nokia-1100 with SIM card No. 98263-61776 was seized from appellant No. 1 Wasim Khan vide Ex. P-13.

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WASIM KHAN Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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