REGENT COMPUTRONICS PVT. LTD.

Janki Bai Patel Appellant

V/S

STATE OF C.G. Respondents

Referred Judgements :-

SURENDRAN V. STATE OF KERALA [REFERRED TO]
SUDERSHAN KUMAR VS. STATE OF DELHI [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
UKA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
PATEL HIRALAL JOITARAM VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HARYANA VS. RAM SINGH [REFERRED TO]
VEERLA SATYANARAYANA VS. STATE OF A P [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
PAKALA NARAYANA SWAMI VS. EMPEROR [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
SAMPAT BABSO KALE AND ANOTHER VS. THE STATE OF MAHARASHTRA [REFERRED TO]
JAGBIR SINGH VS. STATE (NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) In both the appeals, since common question of fact and law is involved and have been arisen from one Sessions Trial No.71/2012, therefore, both the appeals have been clubbed together, heard together and are being decided by this common judgment.

(2.) Criminal Appeal No.747 of 2013 has been filed by the sole appellant, namely Smt. Janki Bai under Sec. 374(2) of Cr.P.C. questioning the legality, validity and correctness of impugned judgment of conviction and order of sentence dtd. 25/7/2013, whereby she has been convicted and sentenced to undergo as under : <IMG>JUDGEMENT_96_LAWS(CHH)1_2023_1.jpg</IMG>

(3.) Criminal Appeal No.706 of 2013 has been filed by the appellants, namely Subhash Chand Patel and Khagraj Patel under Sec. 374(2) of Cr.P.C. questioning the legality, validity and correctness of the impugned judgment of conviction and order of sentence dtd. 25/7/2013, whereby they have been convicted and sentenced as under : <IMG>JUDGEMENT_96_LAWS(CHH)1_2023_2.jpg</IMG>

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JANKI BAI PATEL Vs. STATE OF C.G.

Referred Judgements :-

JUDGEMENT

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