REGENT COMPUTRONICS PVT. LTD.

Joginder Pal Bhatia And Ors. Appellant

V/S

STATE Respondents

Referred Judgements :-

STIRLAND V. DIRECTOR OF PUBLIC PROSECUTION [REFERRED TO]
AKHILESH HAJAM V. STATE OF BIHAR [REFERRED TO]
SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARI PRASAD [REFERRED TO]
GANESHLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
NATHUNIYADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DNYANESHWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
JAGDISH VS. STATE OF M P [REFERRED TO]
GIAN CHAND VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) BOTH the appeals filed by the appellants arise out of one criminal case, hence, they have been heard together and are being disposed of by this common judgment.

(2.) PRESENT appeals filed by the appellants under Section 374(2) of Code of Criminal Procedure, are directed against the impugned judgment dated 30.10.2013 and order on sentence dated 07.03.2014 passed by the learned Additional Sessions Judge, Delhi in Sessions Case No. 21/2008 whereby all convicts were sentenced with imprisonment for life for the offences punishable under Section 120B/302 of Indian Penal Code with fine of Rs. 5000/ - each, in default of payment of fine, they shall further undergo simple imprisonment for six months each. The said sentences shall run concurrently. Brief facts of the case, as noticed by the learned Trial Court, are as under:

(3.) THE prosecution, in the course of the trial, relied upon the testimonies of 34 witnesses and several exhibits placed on record.

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JOGINDER PAL BHATIA AND ORS. Vs. STATE

Referred Judgements :-

JUDGEMENT

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