REGENT COMPUTRONICS PVT. LTD.

SONPAL Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SMT. KALKI [REFERRED TO]
STATE OF U.P. VS. NAWAB SINGH [REFERRED TO]
CHANDKHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
YAKUB ISMAILBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
WAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
GOSU JAIRAMI REDDY VS. STATE OF A P [REFERRED TO]
STATE OF RAJASTHAN VS. ARJUN SINGH [REFERRED TO]
KANIKA BEWA VS. STATE [REFERRED TO]
PHOOL CHANDRA JAIN VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anil Srivastava, Sri Ajay Vashistha, learned counsels for the appellants and Sri Sangam Lal Kesherwani, learned AGA for the State and perused the evidence on record.

(2.) Four appellants Sonpal, Totaram, Hukum Singh and Lala Ram have preferred this criminal appeal against judgment and order dated 6.11.1981 passed by the Sessions Judge, Etah, in Session Trial No.338 of 1981, State Vs. Sonpal and others under Section 302 IPC read with Section 34 IPC, Police Station Sahawar, then District Etah whereby they were convicted under Section 302 read with Section 34 IPC and were sentenced to undergo imprisonment for life.

(3.) One of the appellants Tota Ram died pending consideration of the appeal, hence appeal in respect of appellant Tota Ram stands abated.

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SONPAL Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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