REGENT COMPUTRONICS PVT. LTD.

Hari Bahadur Appellant

V/S

STATE Respondents

Referred Judgements :-

DEVENDER KUMAR SINGLA V/S. BALDEV KRISHAN SINGLA [REFERRED TO]
NARAYAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PAKKIRISAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED TO]
ALISTER ANTHONY PAREIRA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The matter was passed over once as none was present on behalf of the appellant and taken up post lunch.

(2.) Mr. Braham Singh, Advocate who is present in court is appointed as Amicus Curiae in the matter.

(3.) The present appeal has been filed by the appellant under Sec. 374 of the Code of Criminal Procedure against the judgment dated 12.11.2003 and order on sentence dated 15.11.2003 passed by the Additional Sessions Judge by which the appellant has been convicted under Sec. 302 of the Indian Penal Code and sentenced to undergo imprisonment for life.

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HARI BAHADUR Vs. STATE

Referred Judgements :-

JUDGEMENT

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