REGENT COMPUTRONICS PVT. LTD.

DILEEP Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF M.P. [REFERRED TO]
INDRAJIT DAS V. STATE OF TRIPURA [REFERRED TO]
GUNA MAHTO V. STATE OF JHARKHAND [REFERRED TO]
NARENDRASINH KESHUBHAI ZALA V. STATE OF GUJARAT [REFERRED TO]
PRADEEP KUMAR V. STATE OF CHHATISGARH [REFERRED TO]
PULEN PHUKAN AND ORS. VS. STATE OF ASSAM [REFERRED TO]
JABIR AND ORS. V. THE STATE OF UTTARAKHAND [REFERRED TO]
NIKHIL CHANDRA MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
TUFAIL ALIAS SIMMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
JAGGA SINGH VS. STATE OF PUNJAB [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RANGANAYAKI VS. STATE [REFERRED TO]
KUNA @ SANJAYA BEHERA VS. THE STATE OF ODISHA [REFERRED TO]
SHATRUGHNA BABAN MESHRAM VS. STATE OF MAHARASHTRA [REFERRED TO]
PAPPU VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUBRAMANYA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This jail appeal has been filed by accused-appellant, Dileep through Superintendent of District Jail, Kannauj against impugned judgment and order dtd. 30/11/2016 passed by Smt. Preeti Srivastava, Additional District and Sessions Judge, Court No.2, Kannauj in Session Trial No.363 of 2010, (State v. Dileep and others), arising out of Case Crime No. 1020 of 2008, Police Station Kannauj, District Kannauj, under Ss. 302 IPC. By impugned judgment and order, accused-appellant has been convicted and sentenced under Sec. 302 IPC for life imprisonment along-with fine of Rs.5,000.00. In the event of default of payment of fine, he has to undergo further two years simple Imprisonment.

(2.) Prosecution story, in brief, is that on 21/7/2008, first informant-Kishori Lal submitted a written report Ex.Ka-2 to the Police Station, Kannauj, stating therein that on 21/7/2008 at about 10:00 AM, he was informed by the villagers that one dead body of an unknown person was lying in the field of one Shovran Lal son of Pitam Singh, resident of Haibatpur Katra, Police Station Kannauj, District Kannauj.

(3.) PW-8, Sub Inspector, Rajbahadur Singh Chauhan, on the said information held inquest over the dead body of unknown person after nominating punch witnesses and prepared inquest report, photo nash, challan nash and letter to C.M.O., fard report which are proved as Ex.Ka-6 Ex.Ka-7, Ex.Ka-8, Ex.Ka-9, Ex.Ka-10 respectively and other relevant papers thereto; sealed dead body and sent for postmortem, got prepared photographs of dead body. He also collected one towel, one shirt of deceased, one pants of light blue colour, one underwear, one set of plastic sleeper and prepared fard thereof.

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DILEEP Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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