REGENT COMPUTRONICS PVT. LTD.

Vakil Quraishi Appellant

V/S

State Of C G Respondents

Referred Judgements :-

JAINUL HAQUE VS. STATE OF BIHAR [REFERRED TO]
MUTHU NAIGKER VS. STATE OF TAMIL NADU [REFERRED TO]
DATTU RAMRAO SAKHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
BANTIL ALIAS GUDDU VS. STATE MADHYA PRADESH [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
NIVRUTTI PANDURANG KOKATE VS. STATE OF MAHARASHTRA [REFERRED TO]
KALAM VS. STATE OF BIHAR [REFERRED TO]
PANDURANG CHANDRAKANT MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
DHARNIDHAR VS. STATE OF U P [REFERRED TO]
SIKANDAR SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
SURAJIT SARKAR VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 04 -05 -2007 passed by 8th Additional Sessions Judge (FTC), Bilaspur in Sessions Trial No.389/2005. By the impugned judgment, accused/appellants Vakil Quraishi, Ganesh Tiwari, Rajendra Prasad Tiwari, Laxmi alias Laxman Tiwari and Sukhdeo alias Chhakku Tiwari have been convicted and sentenced in the following manner with a direction to run the sentences concurrently: <IMG>JUDGEMENT_7_CGLJ1_2014.jpg</IMG>

(2.) THE prosecution case, briefly stated, is as under: Deceased Kundan Singh was brother of complainant Jitendra Singh (PW -2). Kunal Singh (PW -1) is son of deceased Kundan Singh and nephew of Jitendra Singh (PW -2). Jitendra Singh (PW -2) lodged First Information Report (Ex.P -

(3.) SHRI D.K.Gwalre, learned Government Advocate for the State/ respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded to the appellants do not warrant any interference by this Court.

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VAKIL QURAISHI Vs. STATE OF C G

Referred Judgements :-

JUDGEMENT

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