REGENT COMPUTRONICS PVT. LTD.

MEHMOOD ALI Appellant

V/S

STATE Respondents

Referred Judgements :-

PRABHOO VS. STATE OF UTTAR PRADESH [REFERRED TO]
NARSINBHAI PRAJAPATI VS. CHHATRASINGH KANJI [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM BABU MISRA [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUKHVINDERSINGH VS. STATE OF PUNJAB [REFERRED TO]
DEVA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]
MANI VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Since none appears for the appellant, we appoint Ms. Sharddha Bhargava, who is present in Court, as the Amicus Curiae to argue the appeal. We fix the fee of learned Counsel in sum of Rs. 7,500/-, to be paid by the Delhi High Court Legal Service Committee.

(2.) Vide impugned judgment and order dated 19.2.2007, appellant Mehmood Ali has been convicted for the offence of murder and robbery as also for the offence punishable under Section 27 of the Arms Act.

(3.) Co-accused Mohd. Munir has been convicted for the illegal possession of stolen articles i.e. the offence punishable under Section 411 IPC.

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MEHMOOD ALI Vs. STATE

Referred Judgements :-

JUDGEMENT

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