REGENT COMPUTRONICS PVT. LTD.

Suresh Kumar Shukla Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HARIHAR CHAKRAVARTY VS. STATE OF W.B [REFERRED TO]
KANTILAL CHANDULAL MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
HASANBHAI VALIBHAI QURESHI VS. STATE OF GUJARAT [REFERRED TO]
DALBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUMAN SOOD ALIAS KAMAL JEET KAUR VS. STATE OF RAJASTHAN [REFERRED TO]
RAJBIR ALIAS RAJU VS. STATE OF HARYANA [REFERRED TO]
JASVINDEDR SAINI VS. STATE [REFERRED TO]
VIBHUTI NARAYAN CHAUBEY ALIAS LALA CHAUBEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
TAPATI BAG VS. PATITPABAN GHOSH [REFERRED TO]
JASVINDER SAINI VS. STATE [REFERRED TO]
ANANT PRAKASH SINGH @ ANANT SINHA VS. STATE OF HARYANA [REFERRED TO]
P. KARTIKALAKSHMI VS. SRI GANESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri S.P.Tiwari and Sri Ajay Kumar Srivastava, learned counsel appearing for the State of U.P. and perused the record.

(2.) In view of proposition settled on the issue involved in this case as also the fact that two witnesses of prosecution have already been examined before the trial Court namely Arun Kumar/PW-1 and Dileep Kumar Tiwari/PW-2, notice to opposite party No.2 is dispensed with.

(3.) Present application has been filed by the applicant challenging the order dtd. 1/6/2024, whereby the Additional District and Session Judge, Court No.03, Gonda, (in short "trial Court"), deleted/changed the charge under Sec. 306 IPC, framed on 11/5/2023 and framed the charge under Sec. 302 IPC. Relevant portion of the order dtd. 1/6/2024 is extracted hereinunder:-

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SURESH KUMAR SHUKLA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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