REGENT COMPUTRONICS PVT. LTD.

STATE OF U. P. Appellant

V/S

RADHEY SHYAM Respondents

Referred Judgements :-

STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH [REFERRED TO]
RAJDEV PASVAN V. STATE OF GUJARAT [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [REFERRED TO]
JAYASWAMY VS. STATE OF KARNATAKA [REFERRED TO]
SAMSUL HAQUE VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Heard learned A.G.A. for the State.

(2.) This appeal has been preferred by the State against the judgment and order dtd. 22/2/1986 passed Addl. Sessions Judge, Badauna in Session Trial No. 1 of 1984 (State vs. Radhey Shiam and Others), whereby the accused-respondents Radehy Shiam, Lalta Prasad, Poshabi Lal and Smt. Mada Devi have been acquitted of charges under Sec. 302/34 I.P.C.

(3.) In this appeal there are four accused persons namely, Radhey Shiam, Lalta Prasad, Poshabi Lal and Smt. Maya Devi, Out of four accused persons, three accused namely, Lalta Prasad, Poshabi Lal and Smt. Maya Devi have died in view of the office report dtd. 6/12/2022. Hence, the appeal against accused Lalta Prasad, Poshabi Lal and Smt. Maya Devi stands abated. The appeal is being decided against the surviving accused Radhey Shiam.

Click here to view full judgment.

STATE OF U. P. Vs. RADHEY SHYAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address