REGENT COMPUTRONICS PVT. LTD.

GAYA SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JAGAT PAL SINGH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
DEVKI ALIAS KALA VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. NATWARLAL DAMODARDAS SONI [REFERRED TO]
VED PRAKASH VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]
SITARAM PASWAN VS. STATE OF BIHAR [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties.

(3.) The instant Criminal Appeal under Sec. 374 Cr.P.C. has been moved on behalf of the appellant, against the order dtd. 12/1/2006 passed by learned Additional Sessions Judge / Fast Track Court No.III, Pratapgarh in Sessions Trial No.02 of 1992, Crime No.282/1988, under Ss. 395/397 I.P.C., Police Station Raniganj, District Pratapgarh, convicting and sentencing the appellant under Sec. 395 I.P.C. for six years rigorous imprisonment alongwith fine of Rs.1,000.00 with default stipulations.

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GAYA SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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