REGENT COMPUTRONICS PVT. LTD.

Abdul And Others Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

VIRENDER SINGH S/O KHACHHERO V. STATE (DELHI ADMINISTRATION) [REFERRED]
RAM NARAIN SINGH JAGGAR SINGH VS. STATE OF PUNJAB [REFERRED]
COSTAO FERNANDES VS. STATE AT THE INSTANCE OF DEPUTY SUPERINTENDENT OF POLICE CENTRAL BUREAU OF INVESTIGATION BOMBAY [REFERRED]
STATE OF HARYANA VS. BHAGIRATH [REFERRED]
VIJAYAKUMAR VS. STATE [REFERRED]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED]
NAND KISHORE VS. STATE OF MADHYA PRADESH [REFERRED]
RAKESH VS. STATE OF MADHYA PRADESH [REFERRED]
MANGAL HANSADA VS. STATE [REFERRED]
BABU VS. STATE [REFERRED]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED]
RAJU VS. STATE OF CHHATISGARH [REFERRED]
RATNESH KUMAR PANDEY VS. STATE OF UTTAR PRADESH [REFERRED]

JUDGEMENT

(1.) During pendency of the appeal, appellants Ramjiwan and Moti have expired therefore the appeal so far as it relates to above named two appellants stands abated. Now only appellant no.1 Abdul and appellant no.4 Shiv Kumar are before us.

(2.) Mr. Amit Chaudhary, learned counsel for the appellants, and Mr. Sharad Dixit, learned AGA for the State, were heard at length.

(3.) Under challenge in the instant criminal appeal is the judgment and order dated 27.08.1983 passed by II Additional District & Sessions Judge, Hardoi, in Sessions Trial No.713 of 1982 arising out of Case Crime No.130 of 1982, Police Station Kashimpur, District Hardoi, whereby the appellants were convicted for the offence under Section 302 IPC read with Section 34 IPC and were sentenced with imprisonment for life and also with fine of Rs.1,000/- each with default stipulation of six months' additional rigorous imprisonment.

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ABDUL & OTHERS Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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