REGENT COMPUTRONICS PVT. LTD.

Hajju; Prabhu Dayal Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

PAULMELI AND ANOTHER VS. STATE OF TAMIL NADU THROUGH INSPECTOR OF POLICE [REFERRED]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED]
NANHEY VS. STATE OF UTTAR PRADESH [REFERRED]
JAINUL HAQUE VS. STATE OF BIHAR [REFERRED]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED]
KISHAN SINGH VS. GURPAL SINGH [REFERRED]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED]
HIMANSHU ALIAS CHINTU VS. STATE OF NCT OF DELHI [REFERRED]
RAMESH HARIJAN VS. STATE OF UP [REFERRED]
ANAND MOHAN VS. STATE OF BIHAR [REFERRED]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED]
DARBARA SINGH VS. STATE OF PUNJAB [REFERRED]
ROHTASH KUMAR VS. STATE OF HARYANA [REFERRED]
HABIB VS. STATE OF UTTAR PRADESH [REFERRED]
SUBODH NATH VS. STATE OF TRIPURA [REFERRED]

JUDGEMENT

(1.) Since both these appeals i.e. [Criminal Appeal No.5302 of 2006-Hajju V. State] and [Criminal Appeal No.4147 of 2006-Prabhu Dayal V. State] arise out same judgment and order, therefore, the same are being disposed off by a common order.

(2.) There was one more connected Criminal Appeal No.4932 of 2006-(Kaushal V. State) preferred by the appellant Kaushal but because of his death during detention his appeal was abated vide order dated 28.09.2015.

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

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HAJJU; PRABHU DAYAL Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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