REGENT COMPUTRONICS PVT. LTD.

NAGARAJ Appellant

V/S

STATE Respondents

Referred Judgements :-

KOTAMRAJU VENKATRAYADU VS. EMPEROR [REFERRED TO]
JAIKRISHNADAS MANOHARDAS DESAI VS. STATE OF BOMBAY [REFERRED TO]
VIMLA VS. DELHI ADMINISTRATION [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
RAMJI SINGH VS. STATE OF BIHAR [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) In view of the commonality of issues, the three cases at hand, viz., one criminal revision and two criminal appeals, are considered and decided by this common judgment.

(2.) For the sake of convenience and clarity, the parties are referred to by their respective names.

(3.) The facts, in brief, leading to the filing of the three cases are as under:

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NAGARAJ Vs. STATE

Referred Judgements :-

JUDGEMENT

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