REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

Deen Dayal Tiwari Respondents

Referred Judgements :-

MACHHI SINGH AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]
KALU KHAN V. STATE OF RAJASTHAN [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
SHIVU VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]
SHIVAJI ALIAS DADYA SHANKAR ALHAT VS. STATE OF MAHARASHTRA [REFERRED TO]
JAYABALAN VS. U T OF PONDICHERRY [REFERRED TO]
DHARNIDHAR VS. STATE OF U P [REFERRED TO]
SAMBHU DAS ALIAS BIJOY DAS VS. STATE OF ASSAM [REFERRED TO]
HARESH MOHANDAS RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]
BRAJENDRASINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMNARESH VS. STATE OF CHHATTISGARH [REFERRED TO]
SAMPATH KUMAR VS. INSPECTOR OF POLICE [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The accused, Deen Dayal Tiwari, was tried by the learned Additional District and Sessions Judge, Court No.5, Faizabad in Sessions Trial No. 24 of 2013 : State Vs. Deen Dayal Tiwari, arising out of Case Crime No. 746 of 2011, under Sec. 302 I.P.C., Police Station Pura Kalandar, district Faizabad.

(2.) Vide judgment and order dtd. 29/1/2014/30/1/2014, the learned Additional District and Sessions Judge, Court No.5, Faizabad, convicted the appellant-Deen Dayal Tiwari under Sec. 302 I.P.C. and sentenced him to be hanged to death till he is dead and with fine of Rs.50,000.00.

(3.) Aggrieved by the aforesaid judgment and order dtd. 29/1/2014/30/1/2014, convict/appellant, Deen Dayal Tiwari, preferred Criminal Appeal No. 1776 of 2016 : Deen Dayal Tiwari Vs. State of U.P.

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STATE OF U.P. Vs. DEEN DAYAL TIWARI

Referred Judgements :-

JUDGEMENT

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