REGENT COMPUTRONICS PVT. LTD.

Ram Sewak And Others Appellant

V/S

STATE Respondents

Referred Judgements :-

SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
JOSEPH S O KOOVELI POULO VS. STATE OF KERALA [REFERRED]
STATE OF U P VS. SATISH [REFERRED]
KRISHNAN VS. STATE [REFERRED]
SATNI BAI VS. STATE OF MADHYA PRADESH NOW CHHATTISGARH [REFERRED]
WAKKAR VS. STATE OF U P [REFERRED]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED]
HARESH MOHANDAS RAJPUT VS. STATE OF MAHARASHTRA [REFERRED]
MANTHURI LAXMI NARASAIAH VS. STATE OF A P [REFERRED]
SANGILI VS. STATE OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) Learned counsel for the appellants, learned A.G.A. for the State were heard. We have perused the material available on record.

(2.) Instant criminal appeal has been preferred by the appellants-Ram Sewak, Sita Ram, Hardas and Gyasi challenging the judgment and order dated 24.02.1987 passed by Ist Additional Sessions Judge, Jhansi in Sessions Trial No.84 of 1986, arising out of Case Crime No.181 of 1985, under Sections ^ read with Section 34 IPC, Police Station Uldan, District Jhansi, whereby all the accused persons namely Ram Sewak, Sita Ram, Hardas and Gyasi were convicted for the offence under Section 302 read with Section 34 IPC and were sentenced to undergo imprisonment for life.

(3.) It is submitted that the appellant no.2 Sita Ram died during pendency of the instant appeal and his case was abated vide order dated 26.08.2014.

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RAM SEWAK AND OTHERS Vs. STATE

Referred Judgements :-

JUDGEMENT

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