REGENT COMPUTRONICS PVT. LTD.

YOGESH SHARMA Appellant

V/S

STATE Respondents

Referred Judgements :-

SIKANDAR SINGH AND OTHERS V. STATE OF BIHAR [REFERRED TO]
VIRSA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJWANT SINGH KALARIMADATHIL UNNI VS. STATE OF KERALA [REFERRED TO]
VIDHYA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARI PRASAD [REFERRED TO]
BAHADUR SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. SHIVAPPA GURUSIDDAPPA [REFERRED TO]
KASHI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
MATHURA YADAV MATHURA MAHATO VS. STATE OF BIHAR [REFERRED TO]
SUBRAMANI VS. STATE OF TAMIL NADU [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
MANUBHAI ATABHAI VS. STATE OF GUJARAT [REFERRED TO]
SINGAPAGU ANJAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
HEMA VS. STATE, THR. INSPECTOR OF POLICE [REFERRED TO]
SUNIL KUNDU VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF RAJASTHAN VS. MANOJ KUMAR [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]

JUDGEMENT

(1.) PRESENT appeal filed by the appellant under section 374(2) of Criminal Procedure Code, is directed against the impugned judgment dated 20.02.2010 and order on sentence dated 23.02.2010 passed by the Learned Additional Sessions Judge, Delhi in Sessions Case No. 07/2007, whereby the learned Trial Court has held that:

(2.) BRIEF facts of the case, as noticed by the learned Trial Court are as under:

(3.) THE learned Trial Court, after scrutiny of the evidence, held that prosecution had been able to prove the case against the appellant and accordingly convicted and sentenced him as has been stated hereinabove.

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YOGESH SHARMA Vs. STATE

Referred Judgements :-

JUDGEMENT

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