REGENT COMPUTRONICS PVT. LTD.

NATTHU Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

VIRENDRA KUMAR VS STATE OF U.P. [REFERRED TO]
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]
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 appellants, against the order dtd. 31/7/2003 passed by learned Additional Sessions Judge (Fast Track Court No.1), Hardoi, convicting and sentencing the appellants under Sec. 323/34 I.P.C. for three months rigorous imprisonment, under Sec. 308/34 I.P.C. for three years and six months rigorous imprisonment and under Sec. 336 I.P.C. for one year rigorous imprisonment in Sessions Trial No.600/1997, Case Crime No.79 of 1995, Police Station Sandi, District Hardoi.

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NATTHU Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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