REGENT COMPUTRONICS PVT. LTD.

Satham Hussain Appellant

V/S

STATE Respondents

Referred Judgements :-

EMPEROR VS. RAMANUJA AYYANGAR [REFERRED TO]
RAJU MANJHI VS. STATE OF BIHAR [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
GOVINDA REDDY KRISHNA VS. STATE OF MYSORE [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RAM NATH MAHTO VS. STATE OF BIHAR [REFERRED TO]
VIKRAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Inasmuch as both the instant criminal appeals emanate from the same F.I.R. and judgment and order, they are considered and decided by this common judgment.

(2.) The facts in a nutshell leading to the institution of these criminal appeals are as under:

(3.) Bearing in mind the following sapient words as enunciated in the Constitution Bench judgment of the Supreme Court in Govinda Reddy vs. State of Mysore,AIR 1960 SC 29, this Court proceeds to appraise the evidence adduced by the prosecution:

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SATHAM HUSSAIN AND ORS. Vs. STATE

Referred Judgements :-

JUDGEMENT

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