REGENT COMPUTRONICS PVT. LTD.

ROHTASH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

TUKARAM AND ORS VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
B N KAVATAKAR VS. STATE OF KARNATAKA [REFERRED TO]
DEO NARAIN MANDAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
VEERAN VS. STATE OF M P [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]
STATE OF PUNJAB VS. BAWA SINGH [REFERRED TO]
RAJ BALA VS. STATE OF HARYANA [REFERRED TO]
RAVADA SASIKALA VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Present criminal appeal challenges judgment and order dtd. 29/3/2018 passed by the Additional District and Sessions Judge, Court No.9, Ghaziabad, in Sessions Trial No.1344 of 2013 whereby the learned Additional District & Sessions Judge has convicted the accused-appellant, Rohtash for commission of offence under Sec. 302 of Indian Penal Code, 1860 (for short 'IPC') and sentenced accused to undergo imprisonment for life with fine of Rs.10,000.00 and in case of default in payment of fine, further to undergo one year simple imprisonment.

(2.) It is an admitted position of fact that accused-appellant, Rohtash, is in jail since 22/5/2013.

(3.) Heard Sri Sarvjeet Kumar, learned counsel for the accusedappellant and learned A.G.A. for the State.

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ROHTASH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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