REGENT COMPUTRONICS PVT. LTD.

SUDHIR SHARMA Appellant

V/S

C.B.I. Respondents

Referred Judgements :-

ABDUL RAZAK @ RAJA VS. SUPERINTENDENT,CENTRAL PRISON,VISAKAPATNAM & ANR. [REFERRED TO]
MOHAMMAD AKHTAR HUSSAIN ALIAS IBRAHIM AHMBD BHATTI VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTION AHMEDABAD [REFERRED TO]
STATE OF PUNJAB VS. MADAN LAL [REFERRED TO]
MULAIM SINGH VS. STATE [REFERRED TO]
SATNAM SINGH PURANSING GILL VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) CRL.Rev.P. No. 282/2011

(2.) In this case, the petitioner was held guilty vide judgment dated 26 th June, 2010 and by an order on sentence dated 16 th July, 2010, and the following sentences were given as follows:

(3.) Vide judgment dated 6 th April, 2011 while upholding the order and judgment, the appeal was dismissed.

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SUDHIR SHARMA Vs. CBI

Referred Judgements :-

JUDGEMENT

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