REGENT COMPUTRONICS PVT. LTD.

JAG MOHAN SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA PILLAI SREE KUMAR VS. STATE OF KERALA [REFERRED TO]
ANIL PHUKAN VS. STATE OF ASSAM [REFERRED TO]
VIMAL SINGH VS. KHUMAN SINGH [REFERRED TO]
HARBANS KAUR VS. STATE OF HARYANA [REFERRED TO]
RATTAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
VENKATESAN VS. RANI [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]
HARIJAN BHALA TEJA VS. STATE OF GUJARAT [REFERRED TO]
BHAGWAN JAGANNATH MARKAD & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Arvind Srivastava III, learned counsel for the revisionists, Sri Vishnu Pandey, learned counsel for private respondent and learned AGA for the State.

(2.) This criminal revision has been filed by the revisionists namely, Jag Mohan Singh and Ajendra Singh, putting up a challenge to a judgment and order dtd. 1/6/2004 passed by the Special Judge (SC/ST Act), Mainpuri in Sessions Trial No. 247 of 2001, under Sec. 352, 302 IPC acquitting the accused Devendra (the respondent no. 1), giving him benefit of doubt.

(3.) Before the grounds taken by the revisionist are mentioned, I find it appropriate to briefly refer to the prosecution case.

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JAG MOHAN SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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