REGENT COMPUTRONICS PVT. LTD.

SACHIN Appellant

V/S

STATE GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. JEET SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. BHARAT FAKIRA DHIWAR [REFERRED TO]
SHAILESH JASVANTBHAI VS. STATE OF GUJARAT [REFERRED TO]
AHMED HUSSEIN VALI MOHAMMED SAIYED VS. STATE OF GUJARAT [REFERRED TO]
SATISH NARAYAN SAWANT VS. STATE OF GOA [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
TAHIR VS. STATE [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [REFERRED TO]
HAZARA SINGH VS. RAJ KUMAR [REFERRED TO]
M/S. IRIS COMPUTERS LTD VS. M/S. ASKARI INFOTECH PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) THE appellant - Sachin impugns the judgment dated 26.03.2013 and order on sentence dated 01.04.2013 in Sessions Case No. 56/11 FIR No. 242/11 under Section 302 of Indian Penal Code registered at Police Station New Usmanpur, Delhi where he was convicted under Section 304 Part -II of Indian Penal Code(hereinafter referred to as IPC 1860) and sentenced to undergo rigorous imprisonment for a term of 7 years with fine of Rs.5,000/ - and in default of payment of fine to undergo rigorous imprisonment for six (6) months.

(2.) THE gravamen of the prosecution case is as follows.

(3.) THE charge for offence under Section 302 of IPC was framed against the appellant. He abjured his guilt and claimed trial.

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SACHIN Vs. STATE GOVT. OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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