REGENT COMPUTRONICS PVT. LTD.

VISHRAM Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

CHANDER @ CHANDRA V. STATE OF U.P. [REFERRED TO]
SATYA PAL V. STATE OF U.P. [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA V. STATE OF GUJARAT AND ORS [REFERRED TO]
KALYAN CHANDRA SARKAR ETC,V. RAJESH RANJAN @ PAPPU YADAV [REFERRED TO]
PRAMOD KUMAR SAXENA V. UNION OF INDIA [REFERRED TO]
ZUBAIR V. STATE OF U.P. [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
AKHILESH KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
RAMJI PRASAD VS. RATTAN KUMAR JAISWAL [REFERRED TO]
VINAY KUMAR VS. NARENDRA [REFERRED TO]
STATE OF HARYANA VS. HASMAT [REFERRED TO]
KISHORILAL VS. RUPA [REFERRED TO]
CHENNA BOYANNA KRISHNA YADAV VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDHARTH VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
SUNDER LAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This is third application for bail on behalf of the appellant Vishram who alongwith seven others was tried by the court of IVth Additional Sessions Judge, Hardoi in S.T.No. 493 of 1997 Crime No. 140/1994, State v. Ramesh @ Munnu and others and each of them was convicted and sentenced to undergo rigorous imprisonment for one year under Section 148 I.P.C., to under rigorous imprisonment for life under Section 302/149 I.P.C., to undergo rigorous imprisonment for 10 years under Section 307/149 I.P.C. and to undergo rigorous imprisonment for one year under Section 323/149 I.P.C. All the sentences were made to run concurrently.

(2.) The first application for bail was moved by the appellant alongwith memo of appeal and was rejected on merit on 21.12.1999. Thereafter, second application for bail was moved which was also rejected on merit on 21.5.2003. This third application for bail was moved on 26.4.2005 and is pending since then for disposal.

(3.) We have heard the learned counsel for the applicant as well as learned A.G.A. and perused the record of the case.

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VISHRAM Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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