REGENT COMPUTRONICS PVT. LTD.

Sheo Lal And Ors. Appellant

V/S

STATE Respondents

Referred Judgements :-

MANO DUTT AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
HEMA VS. STATE [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
SANDEEP VS. STATE OF U P [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
K VENKATESHWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHYAM BABU VS. STATE OF U.P. [REFERRED TO]
AVTAR SINGH VS. STATE OF HARYANA [REFERRED TO]
DAHARI VS. STATE OF U.P [REFERRED TO]
STATE OF KARNATAKA VS. SUVARNNAMMA [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal calls in question the judgment and order dated 11.11.1982 passed by the 5th Additional Sessions Judge, Fatehpur in S.T. No. 428 of 1980 arising out of Case Crime No.200 of 1980, under Section 304 IPC, P.S. Kotwali, District Fatehpur, whereby the accused-appellants namely Sheolal, Bachchi Lal, Prahlad and Chandra Pal have been convicted and sentenced to undergo imprisonment for life for having committed the offence of murder of Chhatarpal Singh punishable under Section 302 read with Section 34 IPC.

(2.) Heard Sri Sarvesh assisted by Smt. Usha Srivastava, learned counsel for the appellants and Sri Chandra Jeet Yadav, learned AGA for the State.

(3.) The brief facts leading to prosecution of appellants are as follows;

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SHEO LAL AND ORS. Vs. STATE

Referred Judgements :-

JUDGEMENT

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