REGENT COMPUTRONICS PVT. LTD.

NATHU SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

SUCHA SINGH V. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHAUDHARY V. STATE OF BIHAR [REFERRED TO]
BHERU LAL V. STATE OF RAJASTHAN [REFERRED TO]
BHOLA YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]
DAHARI VS. STATE OF U.P [REFERRED TO]
BHAGWAN JAGANNATH MARKAD & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) This appeal relates to year 1982 and the same is nearly 39 years old.

(2.) Appeal of appellant no. 1 Nathu Singh has already been abated vide order dtd. 1/8/2016. Office has submitted report dtd. 2/8/2021 that appellant no. 2 Kali Charan has passed away therefore, appeal of appellant no. 2 Kali Charan stands abated. Now, the case of appellant no. 3 Jaibir Singh only is to be examined.

(3.) Heard learned counsel for the appellant no. 3 Jaibir, learned A.G.A. for the State and perused the records.

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NATHU SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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