REGENT COMPUTRONICS PVT. LTD.

Har Swaroop Appellant

V/S

STATE Respondents

Referred Judgements :-

JAYABALAN V. U.T. OF PONDICHERRY [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
MOHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. KISHAN CHAND [REFERRED TO]
STATE OF A P VS. S RAYAPPA [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
SATBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
RAM BHAROSEY VS. STATE OF U P [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
DHARNIDHAR VS. STATE OF U P [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PAHALWAN SINGH VS. STATE OF U.P. [REFERRED TO]
SHAHAJA @ SHAHAJAN ISMAIL MOHD. SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
NEERAJ SHARMA VS. STATE OF CHHATTISGARH [REFERRED TO]
DHEER SINGH VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Akhilesh along with Ripu Soodan Yadav, learned counsel for the appellant no. 2 and Sri Rahul Asthana, learned AGA for the State.

(2.) The appellants by way of this appeal have challenged their conviction under Sec. 302 r/w 149 IPC and under Sec. 148 IPC and sentence of imprisonment for life under Sec. 302/149 IPC and sentence of two years rigorous imprisonment under Sec. 148 IPC. All the sentences have been ordered to run concurrently.

(3.) Vide order dtd. 11/3/2019, the appeal stood abated in respect of appellant no.1-Harswarup, appellant no. 3-Jawahar and appellant no. 4-Tulsi and vide order dtd. 27/2/2024, the appeal stood abated in respect of appellant no. 5-Bhagat Singh. Now the appeal is surviving only in respect of appellant no. 2-Suresh.

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HAR SWAROOP Vs. STATE

Referred Judgements :-

JUDGEMENT

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