REGENT COMPUTRONICS PVT. LTD.

Dilwar Singh Virdi Appellant

V/S

State Of Chhattigarh Respondents

Referred Judgements :-

RAMESHWAR V. STATE OF RAJASTHAN [REFERRED TO]
SIDHESWAR GANGULY VS. STATE OF WEST BENGAL [REFERRED TO]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF PUNJAB VS. SURJA RAM [REFERRED TO]
TAKHAJI HIRAJI VS. THAKORE KUBERSING CHAMANSING [REFERRED TO]
VIDYADHARAN VS. STATE OF KERALA [REFERRED TO]
TAKDIR SAMSUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
JAI KRISHNA MANDAL VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant questioning the impugned order of conviction and sentence dated 06.10.2012 passed by learned Sessions Judge, Bilaspur, in Special Case No. 32/2011. The prosecution case as unfolded during the course of trial are as under:

(2.) SHRI R.S. Marhas, learned counsel appearing for the appellant would submit as under:

(3.) I have heard the learned counsel appearing for the parties and considered their rival submissions, made therein and perused the judgment impugned including records of the case with utmost circumspection.

Click here to view full judgment.

DILWAR SINGH VIRDI Vs. STATE OF CHHATTIGARH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address