REGENT COMPUTRONICS PVT. LTD.

David Lally Appellant

V/S

GEORGEKUTTY Respondents

Referred Judgements :-

BALACHANDRAN G. V. C.S. RAMACHANDRAN [REFERRED TO]
A SANJEEVI NAIDU VS. STATE OF MADRAS [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
KEHAR SINGH VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR ALIAS GOLU VS. UNION OF INDIA [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]
LIFE CONVICT LAXMAN NASKAR VS. STATE OF WEST BENGAL [REFERRED TO]
MOHAMMED ISHAQ VS. S KAZAM PASHA [REFERRED TO]
REMDEO CHAUHAN ALIAS RAJNATH CHAUHAN VS. BANI KANT DAS [REFERRED TO]
G. BALACHANDRAN VS. C.S. RAMACHANDRAN NAIR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These Writ Appeals arise from the common judgment dated 10.12.2015 in W.P(C) Nos.9626, 25001 and 7468 of 2015 whereby Ext.P6 Government Order dated 09.06.2014 as corrected in order dated 12.11.2014, granting commutation of sentence under Section 433 of the Code of Criminal Procedure (for short, "the CrPC") by the Government, was interfered with by the learned single Judge. The accused is the appellant in the Writ Appeals.

(2.) The de facto complainant-injured is the petitioner in W.P(C) No.9626 of 2015. The other Writ Petitions are filed by persons interested. Parties and documents are referred to with reference to W.P(C) No.9626 of 2015.

(3.) The necessary facts leading to the Writ Petitions are:

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DAVID LALLY Vs. GEORGEKUTTY

Referred Judgements :-

JUDGEMENT

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