REGENT COMPUTRONICS PVT. LTD.

Hrishikesh Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
TUKARAM GUNDU NAIK VS. STATE OF MAHARASHTRA [REFERRED TO]
M N DAMANI VS. S K SINHA [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
STATE BY KARNATAKA LOKAYUKTA POLICE STATION, BENGALURU VS. M R HIREMATH [REFERRED TO]
ASIM SHARIFF VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vimal Kumar Pandey, learned counsel for the revisionists, Sri Rajneesh Kumar Singh, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

(2.) This criminal revision has been filed against the impugned order dtd. 16/11/2022 passed by Sessions Court, Kushi Nagar at Padrauna in Sessions Trial No. 772 of 2021 arising out of Case Crime No. 1247 of 2015 u/s 323 and 308 I.P.C., Police Station- Kotwali Padrauna, District- Kushi Nagar.

(3.) By the impugned order, the trial court rejected the application of the revisionists u/s 227 Cr.P.C. for discharging them of the offence.

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HRISHIKESH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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