REGENT COMPUTRONICS PVT. LTD.

OM PRAKASH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MANOJ AND ORS. VS. STATE OF MADHYA PRADESH [REFERRED TO]
MANOJ AND ORS. VS. STATE OF U.P. [REFERRED TO]
PURAN S O RAM VS. STATE OF PUNJABI [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
VARKEY JOSEPH VS. STATE OF KERALA [REFERRED TO]
ARJUN MARIK VS. STATE OF BIHAR [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GODABARISH MISHRA VS. KUNTALA MISHRA [REFERRED TO]
SATBIR STATE OF HARYANA VS. SURATSINGH:SURAT SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
JOSEPH S O KOOVELI POULO VS. STATE OF KERALA [REFERRED TO]
GANESH LAL VS. STATE OF RAJASTHAN [REFERRED TO]
BHARAT VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOUSAM SINGHA ROY VS. STATE OF WEST BENGAL [REFERRED TO]
SHANKARLAL VS. STATE OF RAJASTHAN [REFERRED TO]
HARJINDER SINGH ALIAS BHOLA VS. STATE OF PUNJAB [REFERRED TO]
THANGAIYA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
ACHARAPARAMBATH PRADEEPAN VS. STATE OF KERALA [REFERRED TO]
SARVESH NARAIN SHUKLA VS. DAROGA SINGH [REFERRED TO]
UJJAGAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Krishna Kant Dubey, learned Amicus Curiae for appellant; Mrs. Manju Thakur, learned AGA-Ist for State-respondents and perused the trial court record.

(2.) The above noted criminal appeal has been preferred against the judgment and order dtd. 12/10/1987 passed by Sessions Judge, Kanpur Dehat, in Sessions Trial No.71 of 1987 convicting and sentencing the appellant for offence under Sec. 302 IPC to life imprisonment and under Sec. 376 IPC to 7 years rigorous imprisonment. All the sentences have been directed to run concurrently.

(3.) The facts of the case are that one, Raj Kumar, s/o Narain, lives in village Tarbiatpur, P.S. Bilhaur, Kanpur Mehat. The complainant, Sheo Kumar, is the real brother of Raj Kumar and he lives in village Chaubegahi P.S. Bilhaur. According to the statement of the complainant, Sheo Kumar, the distance between Tarbiatpur and Chaubegahi is about 2 km. The deceased, Km. Sudha, aged about 19 years, was the daughter of sister of Raj Kumar and Sheo Kumar. She was a resident of village Nekpur, P.S. Fatehgarh, Distt. Farrukhabad.. Raj Kumar, his wife Roop Rani, their son Rameshwar and his wife live in the house at Tarbiatpur. The occurrence took place on 15/2/87. It is alleged that Manorama, daughter of Raj Kumar, who was married in Mahmoodpur Deoria, P.S. Jahanabad, Distt. Farrukhabad, was ill, and Raj Kumar and his wife had gone to see her on 12/2/87. It is alleged that an operation of the eyes of Raj Kumar's wife had taken place and the wife of Rameshwar was shortly expected to deliver a child. For these reasons, Sudha was called to Tarbiatpur and was staying there in the house of Raj Kumar.

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OM PRAKASH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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