REGENT COMPUTRONICS PVT. LTD.

BABU Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

STATE OF U.P. V. ANIL SINGH [REFERRED TO]
MANGILAL V. STATE OF MADHYA PRADESH [REFERRED TO]
DAYAL V. RAJ KUMAR ALIAS RAJU [REFERRED TO]
KARNEL SINGH V. STATE OF M.P. [REFERRED TO]
STATE OF RAJASTHAN V. MAHAVEER [REFERRED TO]
SATHI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHIV RAM SRIRAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. SUCHA SINGH [REFERRED TO]
DHANAJ SINGH ALIAS SHERA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. DEVENDRA SINGH [REFERRED TO]
VAIJAYANTI VS. STATE OF MAHARASHTRA [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Both the appeals have been heard together. Arguments have been addressed by the learned counsel for the parties and the same are being disposed of by a common judgment.

(2.) Both the appeals have been filed under Sec. 374 of the Code of Criminal Procedure and are directed against the judgment and order on sentence dated 09.10.2000 passed by the learned Additional Sessions Judge in Sessions Case No.15/1998, arising out of FIR No.725/1996 registered at Police Station S. N. Puri. By virtue of the order of conviction, both the appellants were convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000.00 each, and in default of the payment of fine to further undergo simple imprisonment for a period of three months.

(3.) The case of the prosecution as noticed by the learned Trial Court is as under:

Click here to view full judgment.

BABU Vs. STATE OF DELHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address