REGENT COMPUTRONICS PVT. LTD.

Drigpal Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF RAJASTHAN V. CHANDGI RAM [REFERRED TO]
RANA PARTAP VS. STATE OF HARYANA [REFERRED TO]
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]
SHIV RAM SRIRAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
PADAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
SUNIL KUNDU VS. STATE OF JHARKHAND [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]
RAJKUMAR VS. STATE OF M.P. [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri K.P. Shukla and Sri A.K. Dwivedi, learned counsel for the appellants and Sri Chandrajeet Yadav, learned Additional Government Advocate for the State of U.P.

(2.) Under assail in this criminal appeal is the judgment and order dated 7.12.1982 passed by Sessions Judge, Hamirpur in Sessions Trial No. 218 of 1981 (State Vs. Drigpal Singh and others) u/s 148, 302/149 IPC, P.S. Kharela, District Hamirpur whereby accused-appellants have been convicted u/s 148 and 302/149 Penal Code and sentenced each of them to 2 years R.I. for the offence u/s 148 Penal Code and imprisonment for life to each of them for the offence u/s 302/149 IPC. Both the sentences were ordered to run concurrently. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.

(3.) Vide order dated 8.5.2012 the appeal filed on behalf of appellant Gyasi @ Gayadin has been abated due to his death.

Click here to view full judgment.

DRIGPAL Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address