REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

RAJ KUMAR Respondents

Referred Judgements :-

RAMESHWAR V. STATE OF RAJ [REFERRED]
STATE OF PUNJAB V. JAGIR SINGH [REFERRED]
DATA RAMRAO SAKHARE V. STATE OF MAHARASHTRA [REFERRED]
PRAKASH V. STATE OF MADHYA PRADESH [REFERRED]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED]
ABHAYANAND MISHRA VS. STATE OF BIHAR [REFERRED]
OM PARKASH VS. STATE OF PUNJAB [REFERRED]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED]
GULI CHAND VS. STATE OF RAJASTHAN [REFERRED]
SURESH VS. STATE OF UTTAR PRADESH [REFERRED]
RAJA RAM YADAV VS. STATE OF BIHAR [REFERRED]
PANCHHI NATIONAL COMMISSION FOR WOMEN VS. STATE OF UTTAR PRADESH [REFERRED]

JUDGEMENT

(1.) This Murder Reference under Section 366 of the Criminal Procedure Code, 1973 (in short, the Code) and appeal are interlinked being in respect of judgment of learned Additional Sessions Judge, Delhi in Sessions, Case No. 162/94. He imposed death sentence on the accused for offence punishable under Section 302 of Indian Penal Code, I860 (in short, 1PC), ten years RI for the offence punishable under Section 307 and two years RI for the offence punishable under 'Section 27 of the Arms Act, 1959 (in short, Army Act). Since death sentence was imposed, reference has been made to this Court under Section 366 of the Code.

(2.) Prosecution case sans unnecessary details is as follows:-

(3.) For the sake of convenience the Murder Reference and Appeal are taken up together to be governed by this judgment.

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STATE Vs. RAJ KUMAR

Referred Judgements :-

JUDGEMENT

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