REGENT COMPUTRONICS PVT. LTD.

DEEPAK AGGARWAL Appellant

V/S

STATE Respondents

Referred Judgements :-

MAQBOOL HUSSAIN V. STATE OF BOMBAY [REFERRED TO]
NATHILAL AND ORS. V. STATE OF U.P. AND ORS. [REFERRED TO]
P. JOHNSON AND OTHERS V. STATE OF KERALA [REFERRED TO]
MANIPUR ADMINISTRATION MANIPUR VS. THOKCHOM BIRA SINGH [REFERRED TO]
MOHAN RAI BHARATH RAI VS. STATE OF BIHAR IN BOTH APPEALS [REFERRED TO]
LALTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. KOKILIAGADA MEERAYYA [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM SUNDER YADAV VS. STATE OF BIHAR [REFERRED TO]
RAJINDRA SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF MADHYA PRADESH VS. SARDAR [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
SANGEETABEN MAHENDRABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV CHARAN [REFERRED TO]
KUMAR VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) The petitioners seek setting aside of the impugned judgment dated 04.09.2019 passed by Addl. Sessions Judge, Karkardooma Courts (East), Delhi, whereby the judgment on conviction dated 16.07.2019 passed by the Metropolitan Magistrate in FIR No. 212/2006 registered under Sections 323/325/341/34 IPC, P.S. Krishna Nagar, was upheld however, the order on sentence dated 20.07.2019 was modified to the following effect::-

(2.) For the sake of the felicity, the brief facts as noted by the Trial Court are reproduced below.

(3.) I have heard learned counsel for the parties and have gone through the case records.

Click here to view full judgment.

DEEPAK AGGARWAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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