REGENT COMPUTRONICS PVT. LTD.

Sameer @ Mustakim Appellant

V/S

STATE Respondents

Referred Judgements :-

ASHRAF ALI V. KING EMPEROR [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
GOVINDA REDDY KRISHNA VS. STATE OF MYSORE [REFERRED TO]
STATE OF KERALA VS. M M MATHEW [REFERRED TO]
TRANSPORT COMMISSIONER ANDHRA PRADESH HYDERABAD VS. S SARDAR ALI BUS OWNER HYDERABAD AND [REFERRED TO]
SURESH BUDHARMAL KALANI ALIAS PAPPU KALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
ABDULWAHAB ABDULMAJID BALOCH VS. STATE OF GUJARAT [REFERRED TO]
MUSHEER KHAN ALIAS BADSHAH KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The appellant has preferred the present appeal under Section 374(2) Cr PC to assail his conviction by the learned ASJ/ Pilot Court/ North District, Rohini Courts, Delhi in Sessions Case No.59263/2016 arising out of FIR 407/2016 under Section 302/201/34 IPC and Section 25 Arms Act registered at PS K.N.K. Marg by the impugned judgment dated 17.10.2017.

(2.) There were two accused tried by the Trial Court, namely, Sunder Singh and the appellant Sameer @ Mustakim. The Trial Court acquitted the accused no.1 Sunder Singh, while convicting the appellant.

(3.) The case of the prosecution taken note of by the Trial Court in the impugned judgment reads as follows:

Click here to view full judgment.

SAMEER @ MUSTAKIM Vs. STATE

Referred Judgements :-

JUDGEMENT

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