REGENT COMPUTRONICS PVT. LTD.

VIKAS Appellant

V/S

STATE Respondents

Referred Judgements :-

NEERU YADAV V. STATE OF U.P [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
K ANBAZHAGAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
SANJEEV NANDA VS. STATE [REFERRED TO]
OMA @ OMPRAKASH VS. STATE OF TAMIL NADU [REFERRED TO]
SALIL BALI VS. UNION OF INDIA [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
NANDA GOPALAN VS. STATE OF KERALA [REFERRED TO]
PURUSHOTTAM DASHRATH BORATE AND ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
RAVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
VASANTA SAMPAT DUPARE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellants, before us, were convicted, by the learned Additional Sessions Judge, Karkardooma (hereinafter referred to as "the learned ASJ"), vide judgment dated 16th July 2016, for offences punishable under Sections 302/34, 307/34 and 396 of the Indian Penal Code (hereinafter referred to as "IPC"), and were consequently sentenced, vide order dated 27thJuly 2016. The particulars of their convictions and sentence may be set out thus:

(2.) The appellants have moved this court, by way of appeals, against the judgment, dated 16th July 2016, and sentence order dated 27th July 2016, of the learned ASJ. Case of the prosecution:

(3.) The case of the prosecution, as set out in the charge sheet, dated 9 th June 2009, read with the documents exhibited in the case, may be set out as under.

Click here to view full judgment.

VIKAS Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address