REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

BAIJ NATH Respondents

Referred Judgements :-

KALI RAM VS. STATE OF H.P [REFERRED TO]
JAGGA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. BHAJAN SINGH [REFERRED TO]
BISHAN DASS VS. STATE OF PUNJAB [REFERRED TO]
PARTAP VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
BABU RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASHISH BATHAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
S.GOVIDARAJU VS. STATE OF KARNATAKA [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]

JUDGEMENT

(1.) At the outset, it is clarified that accused-respondent no. 2 - Saggal and respondent no. 3 Bhaggu have died during the pendency of the appeal, thus the appeal filed against them have been abated vide order dtd. 8/4/2022, henceforth the Court is proceeding to decide the appeal against surviving respondent.

(2.) Heard Shri Ratan Singh, learned A.G.A. for the State, Shri Virendra Singh, learned counsel for the accused-respondent and gone through the entire court record with the assistance of the respective counsels.

(3.) The instant appeal has been filed against the judgment and order dtd. 2/3/1984 passed by Assistant Sessions Judge, Mirzapur, in Sessions Trial No. 156 of 1982 arising out of Case Crime No. 227 of 1981, under Sec. 307 I.P.C., whereby, the deceased accused persons Bhaggu and Saggal and alive accused-respondent have been acquitted.

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STATE OF U.P. Vs. BAIJ NATH

Referred Judgements :-

JUDGEMENT

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