REGENT COMPUTRONICS PVT. LTD.

PRAKASH CHAND Appellant

V/S

STATE Respondents

Referred Judgements :-

MATRU ALIAS GIRISH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAR PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
DHARAMVIR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SURINDER GROVER VS. STATE DELHI ADMN [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
RAJESH KUMAR STATE OF HARYANA VS. DHARAMVIR:DHARAMVIR [REFERRED TO]
BRIJLALA PD. SINHA VS. STATE OF BIHAR [REFERRED TO]
RANADHIR BASU VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF RAJASTHAN VS. KHERAJ RAM [REFERRED TO]
DAYAL SINGH VS. STATE OF UTTARANCHAL [REFERRED TO]

JUDGEMENT

(1.) "It's all very well to paint justice blind, but she does better without a bandage round her eyes. She should be blind indeed to favour or prejudice, but clear to see which way lies the truth......" (Lord Denning in Jones v. National Coal Board (1957) 2 QB 55)

(2.) IT is often quoted that every trial is voyage of discovery in which truth is quest. In our quest to ascertain the truth, we prefer to be guided by the following observation made by the Supreme Court in Chandra Shashi v. Anil Kumar Verma (1995) 1 SCC 421:

(3.) IN the appeal, on noticing fabrication of record including the MLCs and the manner in which DD Nos.7 -A, 8 -A, 10 -A and 14 -A and FIR have been recorded on 8.8.1993 at PS Kashmere Gate, in our quest for ascertaining the truth for purpose of administration of justice, we are constrained to play an active role.

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PRAKASH CHAND Vs. STATE

Referred Judgements :-

JUDGEMENT

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