REGENT COMPUTRONICS PVT. LTD.

Santosh And Ors. Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
HAROOM HAJI ABDULLA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PARAS RAM VS. STATE OF HARYANA [REFERRED TO]
PRADEEP NARAYAN MADGAONKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
STATE OF MAHARASHTRA VS. DAMU S O GOPINATH SHINDE [REFERRED TO]
M PRABHULAL VS. ASSISTANT DIRECTOR DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
PRAKASH KUMAR ALIAS PRAKASH BHUTTO VS. STATE OF GUJARAT [REFERRED TO]
RAVINDRAN ALIAS JOHN VS. SUPERINTENDENT OF CUSTOMS [REFERRED TO]
KRISHNAN VS. STATE [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
HIMANSHU ALIAS CHINTU VS. STATE OF NCT OF DELHI [REFERRED TO]
WAKKAR VS. STATE OF U P [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]
HARESH MOHANDAS RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH HARIJAN VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) (A) Introduction:

(2.) Criminal Appeal no. 552 of 2009 has been preferred by appellant Santosh alias Neta Khatik, Criminal Appeal No. 550 of 2009 has been preferred by appellant Pappu alias Fakku, Criminal Appeal No. 551 of 2009 has been preferred by appellant Nankai, Criminal Appeal No. 611 of 2009 has been preferred by Kallan, Criminal Appeal No. 282 of 2009 has been preferred by Phool Chandra, Criminal Appeal No. 327 of 2009 has been preferred by appellant Ramesh and Criminal Appeal No. 4596 of 2013 has been preferred by appellant Rakesh.

(3.) Heard Mr. S.K. Dwivedi and Mr. Upendra Kumar Singh, learned counsel for the appellants, learned A.G.A. for the State and perused the lower court record.

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SANTOSH AND ORS. Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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