REGENT COMPUTRONICS PVT. LTD.

PARVEZ Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

APPABHAI AND ANOTHER V. STATE OF GUJARAT [REFERRED TO]
SOHRAB S O BELI NAYATA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
RAJESH RAJU CHANDULAL GANDHI VS. STATE OF GUJARAT [REFERRED TO]
JAI SHREE YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANGU KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
BASO PRASAD VS. STATE OF BIHAR [REFERRED TO]
BRAHM SWAROOP VS. STATE OF UP [REFERRED TO]
RAKESH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNIL CLIFFORD DANIEL VS. STATE OF PUNJAB [REFERRED TO]
DARBARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
UMESH SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Shri S.M.N. Abaas Abbadi, learned counsel for the appellant and learned A.G.A.

(2.) Two persons namely appellant Parvej and his brother Riyasat were committed to trial in the court of Additional District and Sessions Judge (F.T.C.) Court no.1 Saharanpur under Sections 302 and 307 I.P.C. Riysast was acquitted by giving him benefit of doubt of having committed the offences under Sections 302 and 307 I.P.C..

(3.) The appellant Parvez was found guilty and was convicted under Section 302 I.P.C. and punished for life imprisonment along with fine of Rs. 3,000/-. Under Section 307 I.P.C., he was punished for seven years R.I. and fine of Rs. 2000/-. In default, the appellant has to undergo six months additional imprisonment. All the sentences were to run concurrently.

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PARVEZ Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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