REGENT COMPUTRONICS PVT. LTD.

Hargovind And Another Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ISRAR VS. STATE OF U.P. [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S. RAYAPPA AND OTHERS [REFERRED TO]
MANGARU AND OTHERS VS. STATE OF U.P. [REFERRED TO]
GALIVENKATAIAH VS. STATE OF A.P. [REFERRED TO]
VADIVELU THEVAR VS. STATE OF MADRAS [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
GULI CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
RANGANAYAKI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A and perused the record.

(2.) This criminal appeal has been preferred by appellants-Hargovind and Sri Kishan against the judgment and order dated 30.01.1991, passed by Special Judge (DAA)/ 6th Additional District Judge, Etawah, in S.T. No. 45-46 of 1990 (State Vs. Hargovind and another), whereby convicting the appellant under Section 393 IPC, sentence them to 4 years rigorous imprisonment each and fine of Rs. 500/- each and in default of payment of fine period of 3 months further rigorous imprisonment.

(3.) Brief facts of this case are as follows:-

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HARGOVIND AND ANOTHER Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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