REGENT COMPUTRONICS PVT. LTD.

MUMTAZ Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

DALIP SINGH VS. STATE OF PUNJAB [REFERRED]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED]
BRATHI ALIAS SUKHDEV SINGH VS. STATE OF PUNJAB [REFERRED]
SHIV RAM SRIRAM VS. STATE OF UTTAR PRADESH [REFERRED]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED]
STATE OF A P VS. S RAYAPPA [REFERRED]
STATE OF U P VS. KISHANPAL [REFERRED]
SATBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED]
MANO DUTT VS. STATE OF U P [REFERRED]
ALAGUPANDI ALIAS ALAGUPANDIAN VS. STATE OF TAMIL NADU [REFERRED]
GAJOO VS. STATE OF UTTARAKHAND [REFERRED]
KURIA VS. STATE OF RAJASTHAN [REFERRED]
GURJIT SINGH ALIAS GORA VS. STATE OF HARYANA [REFERRED]

JUDGEMENT

(1.) Shri Rajendra Prasad Misra, learned counsel for the appellants and Shri Shishir Pradhan, learned AGA for the State were heard at length.

(2.) Since both the appeals arise out of a common judgment, hence, the same are being disposed together.

(3.) Instant appeals have arisen out of the judgment and order dated 06.06.2008 passed by learned Additional Sessions Judge,/Fast Track Court No.5, Gonda in Session Trial No.27 of 2001; State vs. Mumtaz, Ghirau, arising out of Crime No.99 of 2000, under Sections 147, 148, 302, 323, 324 and 325 IPC, P.S. Khagrupur District- Gonda convicting the accused-appellant under Sections 148, 325 read with 149, 324 read with 149 and 302 read with 149 IPC and sentenced them to imprisonment for life and fine of Rs.10,000/- with default stipulation of one year under Sections 302 read with 149 IPC, Six months' rigorous imprisonment, under Section 323 read with 149 IPC and two years R.I. under section 324 read with 149 IPC and one year R.I under Section 148 IPC. All the sentences were directed to run concurrently.

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MUMTAZ Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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