REGENT COMPUTRONICS PVT. LTD.

SURESH CHAND SHARMA Appellant

V/S

STATE Respondents

Referred Judgements :-

VIRSA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAGRUP SINGH VS. STATE OF HARYANA [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
GULAM HUSSAIN VS. STATE OF DELHI [REFERRED TO]
DAYA NAND V. STATE OF HARYANA [REFERRED TO]
KANDASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) CRL. M.A. No.4692/2011 (u/S 24 (8) r/w S. 301 Cr.P.C.) in CRL. A. No. 385/2011 1. For the reasons stated in the application, the same is allowed. CRL. A. No. 385/2011

(2.) BY the judgment dated 14.12.2010 and the order on sentence dated 15.12.2010 the Appellant was convicted for the offence punishable under Section 302/307 of the Indian Penal Code (IPC) and under Section 27 of the Arms Act, 1959 and was sentenced to undergo imprisonment as under:-

(3.) A charge for the offence punishable under section 304 Part-II IPC and section 27 of the Arms Act, 1959 was framed against the Appellant by order dated 22.05.2002.

Click here to view full judgment.

SURESH CHAND SHARMA Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address