REGENT COMPUTRONICS PVT. LTD.

Jaydevi Saroj Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

SHANKAR BHIKA NARSALE VS. STATE OF MAHARASHTRA [REFERRED TO]
APPASAHEB AND ANOTHER VS. STATE OF MAHARASHTRA [REFERRED TO]
ATBIR VS. GOVT.OF N.C.T.OF DELHI [REFERRED TO]
STATE DELHI ADMINISTRATION INDIAN FEDERATION OF WOMEN LAWYERS VS. LAXMAN KUMAR:SHAKUNTALA [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
HIRA LAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
KAMALAKAR NANDRAM BHAVSAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAMESH PANJIYAR VS. STATE OF BIHAR [REFERRED TO]
RAM BADAN SHARMA VS. STATE OF BIHAR [REFERRED TO]
KAILASH VS. STATE OF M P [REFERRED TO]
S PANNEERSELVAM VS. STATE OF TAMIL NADU [REFERRED TO]
KANTI LAL VS. STATE OF RAJASTHAN [REFERRED TO]
UMAKANT VS. STATE OF CHHATISGARH [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment of conviction and order of sentence dtd. 1/8/2018, passed by learned Additional and Sessions Judge, Court No.2, Jaunpur in Sessions Trial No. 254 of 2013, arising out of Case Crime No. 133 of 2013, by which the appellant was held guilty of offence under Sec. 302 I.P.C. and awarded her life imprisonment along with a fine of Rs.5,000.00 and in default of payment of fine to further undergo one year rigorous imprisonment.

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

(3.) Heard Ms. Mary Puncha Sheeba Jose, Advocate assisted by Sri Mohd. Kalim, learned counsel for the appellant as well as learned AGA for the State and perused the record.

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JAYDEVI SAROJ Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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