REGENT COMPUTRONICS PVT. LTD.

Ahibaran Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SHIV RAM AND ANOTHER V. STATE OF U.P. [REFERRED TO]
PADAM SINGH V. STATE OF U.P. [REFERRED TO]
RAM DASS AND OTHERS V. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA V. GYAN CHANDRA [REFERRED TO]
JAI PRAKASH SINGH V. STATE OF BIHAR AND ANOTHER [REFERRED TO]
RAMA AND OTHERS V. STATE OF RAJASTHAN [REFERRED TO]
ALAGUAPNDI V. STATE OF T.N. [REFERRED TO]
VEER SINGH V. STATE OF U.P. [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]
GURJIT SINGH ALIAS GORA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant, learned A. G. A. for the State of U. P. and perused the record.

(2.) Under challenge in this criminal appeal is the judgment and order dated 28.9.2006 passed by Additional Sessions Judge, Court No.1, Farrukhabad in Sessions Trial No.119 of 1999 (State Vs. Ahibaran & Others) u/s 302, 504, 506 IPC in Case Crime No.18 of 1999, P. S. Mau Darwaza, District-Farrukhabad whereby the accused-appellant Ahibaran has been convicted u/s 302 IPC and sentenced to imprisonment for life and convicted u/s 506 IPC and sentenced to rigorous imprisonment for six months. Both sentences were ordered to run concurrently.

(3.) Accused Suraj Singh has been convicted for the offence u/s 506 IPC and sentenced to rigorous imprisonment for six months. No appeal has been preferred on behalf of accused Suraj Singh against the conviction and sentence dated 28.9.2006.

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AHIBARAN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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