REGENT COMPUTRONICS PVT. LTD.

CHANDAN SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

VIJAY SHANKAR V. STATE OF HARYANA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL PHUKAN VS. STATE OF ASSAM [REFERRED TO]
STATE OF RAJASTHAN VS. BHOLA SINGH [REFERRED TO]
BHIMAPPA CHANDAPPA HOSAMANI VS. STATE OF KARNATAKA [REFERRED TO]
BABLU ALIAS MUBARIK HUSSAIN VS. STATE OF RAJASTHAN [REFERRED TO]
DEVI LAL VS. STATE OF RAJASTHAN [REFERRED TO]
JAGDISH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) (i) As both these appeals and the reference arise out of a common judgment and order dtd. 31/3/2021 passed by Additional Sessions Judge, Court No. 10, Mathura in connected Sessions Trial Nos. 219 of 2019 and 220 of 2019, these two appeals and the reference are being decided/ answered by a common judgment and order.

(2.) INTRODUCTORY FACTS IN CHRONOLOGICAL ORDER

(3.) The prosecution examined as many as 15 witnesses. Their deposition, in brief, are as follows:-

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CHANDAN SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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