REGENT COMPUTRONICS PVT. LTD.

Manish Sharma @ Pappan Appellant

V/S

STATE NCT OF DELHI Respondents

Referred Judgements :-

DEVENDER PAL SINGH V. STATE NCT OF DELHI [REFERRED TO]
GULAM SARBAR V. STATE OF BIHAR (NOW JHARKHAND) [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHAMMAD ABDUL HAFEEZ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SURINDER PAL JAIN VS. DELHI ADMINISTRATION [REFERRED TO]
ARJUN MARIK VS. STATE OF BIHAR [REFERRED TO]
AKHILESH HAJAM VS. STATE OF BIHAR [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Introduction

(2.) These appeals are also directed against the order on sentence dated 27th February 2017 whereby for the aforementioned offences each of the Appellants was sentenced as under:

(3.) The sentences were directed to run concurrently. By the same order, the trial Court also directed that all the fine amounts were to be released in favour of the father of the victim child as compensation under Section 357 Cr PC. Furthermore, considering that the deceased victim child was an only child and keeping in view the financial condition of his family, the trial Court directed that appropriate compensation be awarded to the family of the victim child under the Victim Compensation Scheme under Section 357A Cr PC.

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MANISH SHARMA @ PAPPAN Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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