REGENT COMPUTRONICS PVT. LTD.

BABBAN Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF RAJASTHAN V. KALKI [REFERRED TO]
BRIJENDRA SINGH V. STATE OF U.P. [REFERRED TO]
KRISHNA MOCHI V. STATE OF BIHAR [REFERRED TO]
A V. STATE OF HARYANA [REFERRED TO]
RAM ANUP SINGH AND OTHERS V. STATE OF BIHAR [REFERRED TO]
STATE OF A.P. V. VEDDULA VEERA REDDY AND OTHERS [REFERRED TO]
D. SAILU V. STATE OF A.P. [REFERRED TO]
SEEMAN @ VEERANAM V. STATE,BY INSPECTOR OF POLICE [REFERRED TO]
HARIJANA NARAYANA AND OTHERS V. STATE OF A.P. [REFERRED TO]
RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF PUNJAB VS. JAGIR SINGH BALJIT SINGH AND KARAM SINGH [REFERRED TO]
BALAKA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
FOOD INSPECTOR VS. G SATYANARAYANA [REFERRED TO]
RAJEEVAN VS. STATE OF KERALA [REFERRED TO]
ANIL SHARMA VS. STATE OF JHARKHAND [REFERRED TO]
SALIM SAHAB VS. STATE OF MADHYA PRADESH [REFERRED TO]
KULESH MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
KAPILDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
KRANTIKARI SURAKSHA RAKSHAK SANGHATANA VS. BHARAT SANCHAR NIGAM LTD [REFERRED TO]
BHAJAN SINGH ALIAS HARBHAJAN SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) These criminal appeals have been preferred by the accused/ appellants against the judgement and order dated 16.9.1995 passed by the VIII Additional District & Sessions Judge, Moradabad in Session Trial No.484/1994 (State vs. Moazzam and others) convicting and sentencing the appellants for the offences punishable under Section 302 read with Section 149 IPC for life imprisonment and for offence under Section 148 IPC for two years rigorous imprisonment. All the sentences have been directed to run concurrently.

(2.) Since these criminal appeals have been filed against the same judgement and order, and have been heard together, therefore, the same are being decided by this judgement.

(3.) At the very outset, it is very relevant to mention here that during pendency of Criminal Appeal No. 1598 of 1995, the appellant - Moazzam Ali has died. As per the report of the Chief Judicial Magistrate, Moradabad the accused/ appellant Moazzam Ali has been murdered. Accordingly, by the order dated 18.4.2014, this Court passed order directing abatement of Criminal Appeal No. 1598 of 1995 as against the appellant-Moazzam Ali in the said appeal.

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BABBAN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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