REGENT COMPUTRONICS PVT. LTD.

KRISHNA Appellant

V/S

BAIJNATH Respondents

Referred Judgements :-

BURDETT V. ABBOT [REFERRED TO]
SMITH V. DARLOW [REFERRED TO]
QUEEN V. THE REGISTRAR OF THE GREENWICH COUNTY COURT [REFERRED TO]
BOULTER V. THE JUSTICES OF KENT [REFERRED TO]
THE EAST LONDON WATERS CO. V. THE VESTRY OF SAINT MATHEW [REFERRED TO]
JAMUNA KANTHA V. RUDRA KUMAR [REFERRED TO]
OM RADHE V. EMPEROR [REFERRED TO]
SHEODHARI RAI V. JHINGUR RAI [REFERRED TO]
EMPEROR V. DHANA [REFERRED TO]
RAM SARUP V. MAHOMED MEHR DIL KHAN [REFERRED TO]
SARDAR SHAH V. GURDIT SINGH [REFERRED TO]
GULAM RASUL V. EMPEROR [REFERRED TO]
BAGH ALI V. MOHD DIN [REFERRED TO]
RAJAGOPAL RAO V. NARAYANA REDDY [REFERRED TO]
BRAHMDUTT VS. STATE [REFERRED TO]
EMPEROR (THROUGH SHIB NARAIN) VS. BHIK CHAND [REFERRED TO]
IN RE: ABDUL NASEER; EMPEROR VS. GHULAM [REFERRED TO]
RAJENDRANARAYAN VS. BHAGABAN MAHAPATRA [REFERRED TO]
EMPEROR VS. KANVER SEN [REFERRED TO]

JUDGEMENT

(1.) This is an application for transfer of a case pending against the opposite party under Section 302, Penal Code in the Court of the 2nd Additional Sessions Judge, Bareilly.

(2.) The opposite party is said to have committed the murder of Raghunandan Prasad, who was the brother of the applicant.

(3.) The applicant wrote out the first information report of the occurrence and sent it to the police station with Raghunandan Prasad. Raghu-nandan Prasad was conscious when he reached the police station. The police investigated the matter and prosecuted the opposite party under Section 302, Penal Code.

Click here to view full judgment.

KRISHNA Vs. BAIJNATH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address