REGENT COMPUTRONICS PVT. LTD.

JITENDRA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

CHANDRA DEO SINGH V. PRAKASH CHANDRA BOSE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
AMRAWATI AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MAHANT ABHEY DASS VS. S GURDIAL SINGH [REFERRED TO]
NIRMALJIT SINGH HOON VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
R S NAYAK VS. A R ANTULAY [REFERRED TO]
SANGHI BROTHERS PVT LTD VS. SANJAY CHOUDHARY [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) This application has been filed against the order dated 05.10.2019 passed by Additional Chief Judicial Magistrate, Court No. 5, Allahabad in Criminal Case No. 799 of 2015 (State Vs. Bijendra Tiwari and others), arising out of Case Crime No. 105 of 2015, under Sections 452, 323, 504, 506, 427 I.P.C., P.S. Kaundhiyara, District Allahabad.

(2.) Heard learned counsel for the applicants as well as learned A.G.A. for the State.

(3.) All the contentions raised by the learned counsel for the applicants relate to disputed questions of fact. The court has also been called upon to adjudge the testimonial worth of prosecution evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by the learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.

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JITENDRA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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