REGENT COMPUTRONICS PVT. LTD.

PREM Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

LALTA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. ABDUL HAFIZ FAROKI [REFERRED TO]
JOSEPH S O KOOVELI POULO VS. STATE OF KERALA [REFERRED TO]
ZAHOOR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAKARIYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SAMPAD ALIAS SRUSTIDHAR MALLICK VS. STATE [REFERRED TO]
STATE OF ORISSA VS. RAMA SWAIN [REFERRED TO]
GOVERDHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MANSINGH VS. STATE OF M P [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMESHWAR SHRIDHAR JAWARE [REFERRED TO]
SURESH GOVINDA NAGDEVE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHARAN SINGH VS. STATE OF HARYANA [REFERRED TO]
SANTOSH PRASAD VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) As per order dtd. 17/2/2014, this appeal in respect of appellant no.3, Mohan, after his death, has been abated and this appeal has also been abated vide order dtd. 29/11/2016 in respect of appellant no.1, Prem. Hence, this appeal survives only in respect of appellant no.2, Nand Kishor.

(2.) Heard Sri Ajeet Kumar, learned counsel for the surviving appellant, Sri Arvind Kumar Singh, learned AGA for the State and perused the record.

(3.) This appeal has been preferred against the judgment and order dtd. 1/10/1999 passed by Special Judge (EC Act)/Additional Sessions Judge, Barabanki in ST No.99 of 1994 (State Vs. Prem and others) arising out of Case Crime No.98 of 1992, under Sec. 376(2)(g) IPC, Police Station Tikait Nagar, District Barabanki to undergo ten years rigorous imprisonment and fine of Rs.2,500.00 to each and in default of payment of fine four months rigorous imprisonment to each of the convicts.

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PREM Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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