REGENT COMPUTRONICS PVT. LTD.

CHAMAN Appellant

V/S

STATE OF UP Respondents

Referred Judgements :-

DHARAMPAL SINGH V. STATE OF PUNJAB [REFERRED TO]
DHARAMPAL SINGH V. STATE OF PUNJAB [REFERRED TO]
ARJUN MARIK VS. STATE OF BIHAR [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMSUNDER TRIVEDI [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA SINGH [REFERRED TO]
BIJOY SINGH VS. STATE OF BIHAR [REFERRED TO]
LALLU MANJHI VS. STATE OF JHARKHAND [REFERRED TO]
SURESH CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
KANJU MUHAMMED AND KHUMANI VS. STATE OF KERALA [REFERRED TO]
BUDH SINGH VS. STATE OF UP [REFERRED TO]
VITHAL VS. STATE OF MAHARASHTRA [REFERRED TO]
VIKRAMJIT SINGH ALIAS VICKY VS. STATE OF PUNJAB [REFERRED TO]
AJAY SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABURAO DEVASKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAPILDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
LATU MAHTO VS. STATE OF BIHAR [REFERRED TO]
STATE VS. SAIT ALIAS KRISHNAKUMAR [REFERRED TO]
MAHENDRA PRATAP SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RANVIR YADAV VS. STATE OF BIHAR [REFERRED TO]
GANESH GOGOI VS. STATE OF ASSAM [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
STATE OF U P VS. MOHD IQRAM [REFERRED TO]
JALPAT RAI VS. STATE OF HARYANA [REFERRED TO]
SAMPATH KUMAR VS. INSPECTOR OF POLICE [REFERRED TO]
LAHU KAMLAKAR PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL KUNDU VS. STATE OF JHARKHAND [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]
CHHOTAN SAO VS. STATE OF BIHAR [REFERRED TO]
VIJAY KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
HEM RAJ S/O. MOTI RAM VS. STATE OF HARYANA [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]

JUDGEMENT

(1.) Present appeal has been filed by accused appellants Chaman, Jeetu alias Jeet Singh, Kailash, Om Singh and Faggan against judgement and order dated 18.8.1994, passed by Shri C.B.D. Misra, 6th Addl. District and Sessions Judge, Meerut in Sessions Trial No. 21 of 1991, State Vs. Chaman and 4 others under Sections 147,148,149,336,324,307,302 I.P.C. P.S. Kithore, District Meerut, whereby 6th Additional District and Sessions Judge, Meerut convicted accused Chaman for offences punishable under Section 148, 324/149, 302/149 I.P.C., and accused Jeetu alias Jeet Singh, Kailash, Om Singh and Faggan for offences punishable under Section 147, 302/149, 323/149 and 324/149 I.P.C..

(2.) Learned 6th Additional District and Sessions Judge, Meerut sentenced accused Chaman for offence punishable under Section 148 I.P.C. to rigorous imprisonment for one year, for offence punishable under Section 324/149 I.P.C. to rigorous imprisonment for one year and for offence punishable under Section 302/149 I.P.C. to life imprisonment. Learned 6th Additional District and Sessions Judge, Meerut sentenced accused Jeetu alias Jeet Singh, Kailash, Om Singh and Faggan for offence punishable under Section 147 I.P.C. to rigorous imprisonment for one year, for offence punishable under Section 324/149 I.P.C. to rigorous imprisonment for one year, for offence punishable under Section 323/149 I.P.C. to rigorous imprisonment for six months and for offence punishable under Section 302/149 to imprisonment for life. Learned 6th Additional District and Sessions Judge, Meerut directed that all the sentences of all the accused shall run concurrently.

(3.) Accused appellant no.2 Jeetu alias Jeet Singh and accused appellant no.5 Faggan have expired. Appeal abated in respect of them.

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CHAMAN Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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