REGENT COMPUTRONICS PVT. LTD.

UMESH SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. S. PAPAIAH [REFERRED TO]
DR. MRS NUPUR TALWAR VS. C.B.I,DELHI [REFERRED TO]
ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
INDIA CARAT PVT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
INDIA CARAT PVT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
MUNSHI PRASHAD VS. STATE OF BIHAR [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
QASIM VS. STATE [REFERRED TO]
MAHABIR PRASAD AGARWALA VS. STATE [REFERRED TO]
VEERAPPA VS. BHIMAREDDAPPA [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Saghir Ahmad, learned Senior Advocate assisted by Mr. Mohd Raghib Ali, learned counsel for the revisionist, Mr. Satya Priya Mishra, learned counsel for the opposite party no.2 and Mr. Amit Singh Chauhan, learned AGA-I assisted by Mr. Mayank Awasthi, learned counsel for the State and perused the record.

(2.) This criminal revision under Sec. 397/401 Cr.P.C. has been preferred by the revisionist against the impugned order dtd. 30/9/2023 passed by the learned Additional Sessions Judge/Special Judge, P.C. Act (U.P.S.I.B.), Gorakhpur in criminal revision no.130 of 2022[(Nanhelal Yadav vs. State of U.P. and 2 Ors.)], arising out of . Case Crime No. 60 of 2016, F.R. No.20010/2017, under Ss. 307, 427, 34 IPC, Police Station-Uruwa Bazar, District-Gorakhpur.

(3.) The facts in brief which are essential to be stated for adjudication of this revision are that:-

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UMESH SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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