REGENT COMPUTRONICS PVT. LTD.

Lalau Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAM CHARAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHANABAL VS. STATE OF TAMIL NADU [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
BRATHI ALIAS SUKHDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
JOGENDRA NAHAK VS. STATE OF ORISSA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE RAJAMUNDRY VS. DUNCAN AGRO INDUSTRIES LIMITED [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
ALAGUPANDI ALIAS ALAGUPANDIAN VS. STATE OF TAMIL NADU [REFERRED TO]
BHUBONI SAHU VS. KING [REFERRED TO]
MAMAND VS. EMPEROR [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]
JUMNI VS. STATE OF HARYANA [REFERRED TO]
GURJIT SINGH ALIAS GORA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Mr. Nagendra Mohan, learned counsel for the appellants and Sri Sharad Dixit, learned Additional Government Advocate and Sri Satendra Kumar Singh were heard at length.

(2.) Since both these appeals i.e. (Criminal Appeal No.927 of 2011-Lalau @ Rakesh Kumar and another V. State of U.P.) and (Criminal Appeal No.918 of 2011-Krishna Bihari V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.

(3.) Criminal Appeal No.927 of 2011 has been preferred by appellants-Lalau @ Rakesh and Suresh @ Sunil Dutt Tripathi who are presently detained in custody and Criminal Appeal No.918 of 2011 has been preferred by the appellant Krishna Bihari, at present who is on bail. There was one other accused Ganesh who was declared juvenile and his case was separated and was transferred to concerned Juvenile Justice Board for trial.

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LALAU Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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