REGENT COMPUTRONICS PVT. LTD.

Biplav Biswas Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

MEHBOOB ALI &ANR. V. STATE OF RAJASTHAN [REFERRED TO]
UMAR ABDUL SAKOOR SORATHIA VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
JAYENDRA SARASWATHI SWAMIGAL VS. STATE OF TAMIL NADU [REFERRED TO]
VISHWANATH GUPTA VS. STATE OF UTTARANCHAL [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
NIZAM AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]
DEBAPRIYA PAL VS. STATE OF WEST BENGAL [REFERRED TO]
SONU @ AMAR VS. STATE OF HARYANA [REFERRED TO]
SHAFHI MOHAMMAD VS. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
MADAN ALIAS MADHU PATEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ASAR MOHAMMAD AND ORS VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Present appeals arise out of a common judgment dated 18.05.2017 and order on sentence dated 25.05.2017 passed by the learned Additional Sessions Judge/Pilot Courts, North District, Rohini Courts, Delhi in Sessions case No. 57340/2016 in FIR No. 05/2010, registered under Sections 302/365/364A/392/212/120B/34 of the Indian Penal Code (hereinafter referred to as 'IPC') at Police Station South Rohini, whereby the Learned Sessions Judge has found the appellants guilty and sentenced them as follows:

(2.) Brief facts of the case are as under: -

(3.) To bring home the guilt of the accused persons the prosecution has examined 44 witnesses in all. Statements of all the accused persons were recorded under Section 313 of Code of Criminal Procedure wherein they claimed their innocence and stated that they have been falsely implicated in the present case and examined three witnesses in their defence.

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BIPLAV BISWAS Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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