REGENT COMPUTRONICS PVT. LTD.

Rajendar Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

CHHANNU LAL VERMA VS. STATE OF CHHATTISGARH [REFERRED TO]
SUNDAR @ SUNDARRAJAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]
DIGAMBAR VS. THE STATE OF MAHARASHTRA [REFERRED TO]
BHAGGI @ BHAGIRAH @ NARAN VS. THE STATE OF MADHYA PRADESH [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
TARUN TYAGI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF MAHARASHTRA VS. NISAR RAMZAN SAYYED [REFERRED TO]
STATE OF U.P. VS. RAM KUMAR & ORS. [REFERRED TO]
DNYANESHWAR SURESH BORKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANOHARAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]
VEERENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HARYANA VS. ANAND KINDO [REFERRED TO]
RAVINDER SINGH VS. STATE GOVT. OF NCT OF DELHI [REFERRED TO]
JAVED SHAUKAT ALI QURESHI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Reference No. 17 of 2021 is made by the Additional Sessions Judge, Court No. 43, Shahjahanpur for confirmation of capital punishment in Sessions Trial No. 853 of 2003. The Jail Appeal being Capital Case No. 20 of 2021 has been filed by the appellants challenging the judgment of conviction dtd. 22/11/2021 holding the appellantsRajendar and Narvesh guilty of offence punishable under Sec. 302 of IPC and order of sentence of the same date vide which both the accusedappellants were sentenced to death under Sec. 302 of IPC.

(2.) The Reference and Appeal were admitted. The Trial Court's record is received and paper books are ready.

(3.) Heard Sri G.S. Chaturvedi, learned Senior Advocate assisted by Sri Aditya Gupta, learned counsel for the appellant, Sri Kuldeep Johri, learned counsel for the informant and learned A.G.A. for the State.

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RAJENDAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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