REGENT COMPUTRONICS PVT. LTD.

Kanu Ram Mori Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF AP VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
VIRSA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJWANT SINGH KALARIMADATHIL UNNI VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. JAGIR SINGH BALJIT SINGH AND KARAM SINGH [REFERRED TO]
LEHNA VS. STATE OF HARYANA [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED TO]
BIPIN KUMAR MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
RAMPAL SINGH VS. STATE OF UP [REFERRED TO]
RAI SANDEEP ALIAS DEEPU VS. STATE OF NCT OF DELHI [REFERRED TO]
FATTA VS. EMPEROR [REFERRED TO]
CHUNNI BAI VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) The correctness of the judgment and order of sentence dtd. 21/6/2008 passed by the Additional Sessions Judge, Porbandar is questioned in this conviction appeal.

(2.) By the impugned judgment passed in Sessions Case No.23 of 2007, the learned Additional Sessions Judge, Porbandar, convicted and sentenced the appellants under Sec. 143, 147, 148, 149, 364, 365, 302 of Indian Penal Code and Sec. 135 of the B.P. Act and sentenced to suffer the imprisonment as per the below schedule:

(3.) The facts, leading to the present appeal are as follows:

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KANU RAM MORI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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