REGENT COMPUTRONICS PVT. LTD.

LAL SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SMT. KALKI [REFERRED TO]
STATE OF U.P. VS. NAWAB SINGH [REFERRED TO]
MANO DUTT AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANIL SINGH [REFERRED TO]
CHANDKHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BRIJ LAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGDEO [REFERRED TO]
GYASUDDIN KHAN ALIAS MD GYASUDDIN KHAN VS. STATE OF BIHAR [REFERRED TO]
YAKUB ISMAILBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. HAKAM SINGH [REFERRED TO]
NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
WAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
GOSU JAIRAMI REDDY VS. STATE OF A P [REFERRED TO]
STATE OF RAJASTHAN VS. ARJUN SINGH [REFERRED TO]
TAKDIR SAMSUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NAURANGI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
KANIKA BEWA VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S.M.A. Abdy, learned counsel for the appellants and learned AGA for the State of U.P.

(2.) The appellants Lal Singh and his son Soran have preferred this appeal against their conviction dated 16.3.1983 and sentence dated 24.3.1983 passed by the Additional Sessions Judge/ Special Judge, Aligarh, in Session Trial No.112 of 1982 relating to Case Crime No.176 of 1981, Police Station Barla, District Aligarh by which they have been convicted under Section 302 read with Section 34 IPC and sentenced to imprisonment for life to commit murder of Gainda Lal aged about 50 years in village Mudhail, Police Station Barla, District Aligarh, by making fire shot from Katta/ Tamancha at the deceased around midnight of 4/5.10.1981.

(3.) After filing the appeal before this Court, one appellant Lal Singh died, therefore, his appeal stands abated. Thus the appeal filed on behalf Soran is being heard and decided.

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LAL SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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