REGENT COMPUTRONICS PVT. LTD.

Rammilan Bunkar Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

STIRLAND V. DIRECTOR OF PUBLIC PROSECUTION [REFERRED TO]
VIJAY PAL SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]
AJAY KUMAR GHOSHAL AND OTHERS VS. STATE OF BIHAR [REFERRED TO]
SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
SHAMNSAHEB M MULTTANI VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
SATYA NARAYAN TIWARI ALIAS JOLLY VS. STATE OF UP [REFERRED TO]
RAJBIR ALIAS RAJU VS. STATE OF HARYANA [REFERRED TO]
MOHD HUSSAIN ALIAS JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO]
SUKHDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
JASVINDER SAINI VS. STATE [REFERRED TO]
VIJAY PAL SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]
NUPUR TALWAR VS. STATE OF U.P. [REFERRED TO]
KAMIL VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsels named above appearing for respective appellants as well as learned Additional Government Advocate for the State of Uttar Pradesh Perused the record.

(2.) Since all the appeals suffer from same legal vice and flaw, therefore, all the appeals after being clubbed together and for the sake of brevity and convenience, are being decided by a common judgment.

(3.) The moot legal questions to be adjudicated, in these appeals are, (i) as to whether the trial courts are justified in framing the charge u/s 498A, 304B I.P.C. & Sec. 3/4 of Dowry Prohibition Act with alternative charge u/s 302 I.P.C. simplicitor or 302/34 I.P.C.,

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RAMMILAN BUNKAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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