REGENT COMPUTRONICS PVT. LTD.

NILU Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAGHUBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF ORISSA VS. THAKARA BESRA [REFERRED TO]
STATE OF U P VS. PAPPU alias YUNUS [REFERRED TO]
WAHID KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAY ALIAS CHINEE VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the accused through Jail Superintendent, Raipur under sec. 374/383 of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dtd. 21/05/1996 passed by Third Additional Sessions Judge, Raipur (M.P.) now (C.G.) in Session Trial No. 225/95.

(2.) By this judgment impugned appellant Nilu @ Hardas Ramchandani stands convicted and sentenced as under:-

(3.) No one appeared on behalf of the appellant, when the matter is called. In these circumstances, this Court is left with no other option but to appoint the counsel through the High Court Legal Services Committee.

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NILU Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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