REGENT COMPUTRONICS PVT. LTD.

MOHD. SALEEM Appellant

V/S

STATE Respondents

Referred Judgements :-

DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BALLABH DAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANIL SINGH [REFERRED TO]
MOHAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JEET SINGH [REFERRED TO]
MAHESH JANARDHAN GONNADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KASHMIRI LAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Introduction

(2.) Death Sentence Reference No. 3 of 2011 has been preferred by the State seeking confirmation of the death sentence awarded to the convicts under Section 366(1) of CrPC. The accused have preferred Criminal Appeal No. 1314 of 2011 challenging their conviction and sentence.

(3.) The accused have been found guilty of committing the murder of Mohd. Tariq and causing grievous injuries and attempting to murder his younger brother Mohd. Tayyab (PW-21).

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MOHD. SALEEM Vs. STATE

Referred Judgements :-

JUDGEMENT

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