REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

LAKHAN SINGH Respondents

Referred Judgements :-

JAGDISH NARAIN AND ANOTHER V. STATE OF U.P. [REFERRED TO]
HUKUM SINGH AND ANOTHER V. STATE OF RAJASTHAN [REFERRED TO]
STATE OF PUNJAB V. SANJIV KUMAR [REFERRED TO]
NAMDEO V. STATE OF MAHARASHTRA [REFERRED TO]
KUNJU @ BALACHANDRAN V. STATE OF TAMIL NADU [REFERRED TO]
STATE OF U.P. V. SURENDRA SINGH AND ANOTHER [REFERRED TO]
ABU THAKIR AND OTHERS V. STATE OF TAMIL NADU [REFERRED TO]
DHARAMVEER AND OTHERS V. STATE OF U.P. [REFERRED TO]
KRIPAL SINGH V. STATE OF UTTAR PRADESH [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
BHUDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
ALLAUDDIN MIAN SHARIF MIAN VS. STATE OF BIHAR [REFERRED TO]
JAGDISH PRASAD OTHERS BAWAN KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
RANBIR YADAV VS. STATE OF BIHAR [REFERRED TO]
HARI SHANKER SUBHASH CHAND VS. STATE OF UTTAR PRADESH :SHIAM BEHARI [REFERRED TO]
RAJENDRA SHANTARAM TODANKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
BIKAU PANDEY VS. STATE OF BIHAR [REFERRED TO]
NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]
KULDIP YADAV VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This Government Appeal has been filed under Section 378 Cr.P.C. by State of Uttar Pradesh against accused-respondents Lakhan Singh s/o Shyam Lal, Ramji Singh s/o Lala Ram Singh, Krishna Autar s/o Ram Gopal, Lala Ram Singh s/o Guljari Singh, Laxman Singh s/o Lakhan Singh and Virendra Singh s/o Atbal Singh, all r/o village Pithaupur, P.S. Churkhi, District Jalaun challenging the impugned judgment and order dated 9.12.1983 passed by the then Special Judge (Dacoity Affected Area), Jalaun ' State Vs. Lakhan Singh and five others' under Sections 147, 148, 449, 302/149, Police Station Churkhi, District Jalaun in S.T. No 109 of 1982 whereas he has acquitted all the accused-respondents in the aforesaid Sessions Trial.

(2.) Lakhan Singh, Krishna Autar & Virendra Singh as accused-respondents no.1, 3 & 6 have died and the appeal against them abated vide orders dated 3.9.2011 & 13.3.2014 hence, this judgment pertains only in regard to accused-respondents no. 2, 4, & 5 only.

(3.) The aforesaid impugned judgment and order dated 9.12.1983 has been challenged on the ground that it is against the law and facts of the case.

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STATE OF U.P. Vs. LAKHAN SINGH

Referred Judgements :-

JUDGEMENT

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