REGENT COMPUTRONICS PVT. LTD.

SURJEET KUMAR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

APPABHAI V. STATE OF GUJARAT [REFERRED TO]
SHIVALINGAPPA KALLAYANAPPA V. STATE OF KARNATAKA [REFERRED TO]
RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KISHAN CHAND [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This criminal revision has been preferred against judgment and order dated 02.11.1999 passed by learned VIIth Additional Sessions Judge, Pilibhit in Criminal Appeal No. 26 of 1998 ( Surjeet @ Pappu vs. State ), under Sections 323 , 325 , 452 and 504 of IPC, P.S. Jahanabad, District Pilibhit, whereby the judgment and order dated 30.03.1998 passed by the learned Additional Chief Judicial Magistrate IIIrd, Pilibhit in Criminal Case No. 373 of 1996, under Sections 323 , 325 , 452 and 504 IPC, P.S. Jahanabad, District Pilibhit convicting revisionist under above stated sections, has been upheld and appeal has been dismissed.

(2.) None has appeared on behalf of the revisionist however, as this revision is pending since the year 1999, thus, it is being decided finally.

(3.) Heard learned A.G.A. for the State and perused the record.

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SURJEET KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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