REGENT COMPUTRONICS PVT. LTD.

Mukesh and Ors. Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

EMPEROR V. NIRMAL KANTA ROY [REFERRED TO]
PANDURANG VS. STATE OF HYDERABAD [REFERRED TO]
NANAK GHANCI VS. STATE OF PUNJAB [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. IFTIKHAR KHAN [REFERRED TO]
AMAR SINGH VS. STATE ON HARYANA [REFERRED TO]
BHOOR SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMASWAMI AYYANGAR VS. STATE OF TAMIL NADU [REFERRED TO]
RAMBILAS SINGH VS. STATE OF BIHAR [REFERRED TO]
KRISHNAN VS. STATE OF KERALA [REFERRED TO]
SURENDRA CHAUHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) By this common judgment, the abovementioned appeals are being disposed of.

(2.) The appellants, herein, have been convicted by judgment dated 16.12.2011 by the Additional Sessions Judge-North East, Karkardooma Courts, Delhi, in Sessions Case No.106/2008 arising out of FIR No.253/2008 Police Station Nand Nagri for the offence under Section 302/34 of the Indian Penal Code (IPC for short) for killing one Parveen. By the Order of Sentence dated 21.12.2011, the appellants have been ordered to suffer imprisonment for life for the offence under Section 302/34 IPC, fine of Rs.2,000/- each and in default of payment of fine, to suffer further Rigorous Imprisonment for a period of 3 months.

(3.) Out of the five accused persons, one R (name withheld) was found to be as a juvenile and his case has been dealt with by the Juvenile Court.

Click here to view full judgment.

MUKESH AND ORS. Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address