REGENT COMPUTRONICS PVT. LTD.

RAMESH YADAV Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MOHD. MAQBOOL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
AFRAHIM SHEIKH VS. STATE OF WEST BENGAL [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
CHAHAT KHAN VS. STATE OF HARYANA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
AMRIT BHUSHAN GUPTA VS. UNION OF INDIA [REFERRED TO]
JAGRUP SINGH VS. STATE OF HARYANA [REFERRED TO]
VASANTA VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHAVIR PRASAD VS. STATE OF RAJASTHAN [REFERRED TO]
PRABHU VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUBRAN ALIAS SUBRAMANIAN VS. STATE OF KERALA [REFERRED TO]
KRISHNA VS. STATE REPRESENTATIVE [REFERRED TO]
ROTASH VS. STATE OF RAJASTHAN [REFERRED TO]
MOTI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
PURNA PADHI VS. STATE OF ORISSA [REFERRED TO]
NARAHARI NAIK VS. STATE OF ORISSA [REFERRED TO]
BALBIR SINGH ALIAS BHIRA VS. STATE OF HARYANA [REFERRED TO]
TOLA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
JEEV DAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred by the convicted accused Ramesh Yadav against the judgment and order dtd. 5/6/2017 passed by the Additional Sessions Judge/FTC, Bhadohi, Gyanpur.

(2.) By the impugned judgment, the learned trial court awarded following sentences to the accused:-

(3.) In brief, facts of the case are that on 16/2/2016 informant Banarsi son of Ram Nath resident of Mavaiya, PS Gyanpur, District Bhadohi moved a written tahrir (Ex.Ka-1) that his son Ramesh Yadav today at about 12 O'clock had badly injured his wife Sukhraji Devi from a sharp edged weapon. He has admitted his wife for treatment in Gyanpur Government Hospital.

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RAMESH YADAV Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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