REGENT COMPUTRONICS PVT. LTD.

Ramchandra Kushwaha Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAGIRATH [REFERRED TO]
MAHAVIR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MACHINDRA VS. SAJJAN GAPLHA RANKHAMB AND ORS [REFERRED TO]
NATHUNIYADAV VS. STATE OF BIHAR [REFERRED TO]
GADE LAKSHMI MANGRAJU ALIAS RAMESH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. M V MAHESH [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
UJJAGAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
WAKKAR VS. STATE OF U P [REFERRED TO]
NAGARAJ VS. STATE [REFERRED TO]
GANPAT SINGH VS. THE STATE OF MADHYA PRADESH [REFERRED TO]
BHASKARRAO & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ramesh Kumar Singh, learned counsel for the appellant, Sri N.K. Srivastava, learned A.G.A. for the State and perused the record.

(2.) The present appeal has been preferred by the appellant against the judgment and order dtd. 7/9/2017 by which the learned Additional Sessions Judge, Kushi Nagar, has convicted and sentenced the accused-appellant for commission of an offence under Sec. 302 I.P.C. awarding life imprisonment and has imposed fine of Rs.20,000.00 and in default to undergo simple imprisonment for two years.

(3.) The investigation started after the information was received and F.I.R. was lodged at Case Crime No. 689 of 2014 in Police Station Ahirauli Bazaar, District Kushi Nagar. The police officer started the investigation and after recording the statements of the witnesses filed the charge-sheet.

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RAMCHANDRA KUSHWAHA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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