REGENT COMPUTRONICS PVT. LTD.

Kamlesh And Ors. Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BIRENDER PODDAR VS. STATE OF BIHAR [REFERRED TO]
VIJAY THAKUR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Both the aforesaid appeals were listed for orders today but with the consent of the parties, we proceeded to hear it on merits.

(2.) Since both the aforementioned criminal appeals arise out of the same judgment, hence all these appeals are being disposed of together.

(3.) Heard Mr. Ram Naresh Singh Chauhan, learned counsel for the appellants, Mr. Ravi Prakash Yadav, learned counsel for the complainant, Ms. Ruhi Siddiqui, learned A.G.A. for the State and perused the lower court record.

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KAMLESH AND ORS. Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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