REGENT COMPUTRONICS PVT. LTD.

HARVINDER SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

YASHODA V. STATE OF MADHYA PRADESH [REFERRED]
SHANTI VS. STATE OF HARYANA [REFERRED]
HEM CHAND VS. STATE OF HARYANA [REFERRED]
KALIYAPERUMAL VS. STATE OF TAMIL NADU [REFERRED]
MUSTAFA SHAHADAL SHAIKH VS. STATE OF MAHARASHTRA [REFERRED]
KULWANT SINGH VS. STATE OF PUNJAB [REFERRED]
M. NARAYAN VS. STATE OF KARNATAKA [REFERRED]
V K MISHRA & ANR VS. STATE OF UTTARAKHAND [REFERRED]

JUDGEMENT

(1.) Mr. Dinesh Kumar Ojha, learned counsel for the appellant, and Mr. Mohd. Yusuf Ansari, learned AGA for the State, were heard at length.

(2.) Under challenge in the instant criminal appeal is the judgment and order dated 16.05.2012 passed by Additional Sessions Judge, Court No. 1, Barabanki, in Sessions Trial No. 105 of 2011 arising out of Case Crime No. 1277 of 2010, Police Station Ram Sanehi Ghat, District Barabanki, whereby the present appellant Harvinder Singh was convicted and sentenced as under:-

(3.) It is a case of dowry death. Appellant Harvinder Singh happens to be the husband of the deceased namely Anita Singh.

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HARVINDER SINGH Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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