REGENT COMPUTRONICS PVT. LTD.

GAYA PRASAD TIWARI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

SURAIN SINGH VS. STATE OF PUNJAB [REFERRED TO]
ATUL THAKUR VS. STATE OF HIMACHAL PRADESH ETC. ETC. [REFERRED TO]
EZAJHUSSAIN SABDARHUSSAIN AND ANOTHER VS. STATE OF GUJARAT [REFERRED TO]
MUKESH VS. THE STATE OF MADHYA PRADESH [REFERRED TO]
MOHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DEO NARAIN MANDAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [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.) Heard Sri Kamta Prasad for the accused appellant - Gaya Prasad Tiwari and Sri Kameshwar Singh for Mukundi Singh. Sri Vikas Goswami and Sri N.K. Srivastava for the State.

(2.) By way of these appeals, the appellants-Gaya Prasad Tiwari and Mukundi Singh have challenged the judgment and order dtd. 22/12/2012 passed by Addl. Sessions Judge, Court No.2, Hamirpur in Case Crime No.572/2008, S.T. No.234/2008, State Vs. Gaya Prasad Tiwari and another whereby appellants were convicted under Sec. 304 (1) read with Sec. 34 and awarded sentence of life imprisonment under Sec. 304 (1) read with Sec. 34 IPC coupled with fine of Rs.10,000.00 and in case of default of payment of fine, appellants would undergo one year additional sentence.

(3.) The appellant - Mukundi Singh has been enlarged on bail by this Court and during the trial also he was on bail. Gaya Prasad Tiwari is in jail for more than 14 years.

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GAYA PRASAD TIWARI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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