REGENT COMPUTRONICS PVT. LTD.

TEJ PAL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

BHAGIRATH VS. STATE OF HARYANA [REFERRED TO]
MANOJ AND ORS. VS. STATE OF MADHYA PRADESHL [REFERRED TO]
MANIRAM VS. STATE OF U.P,1994 SCC [REFERRED TO]
PURAN S O RAM VS. STATE OF PUNJABI [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
PIARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
PIARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARI OBULA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SOLANKI CHIMANBHAI UKABHAI VS. STATE OF GUJARAT [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
STATE OF U P VS. DINESH [REFERRED TO]
STATE OF U P VS. HARI CHAND [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heared Sri Rajiv Sharma, learned counsel for the appellant, Sri Gagan Mehta, learned A.G.A. for the State and perused the trial court record and judgement of the trial court.

(2.) The instant Criminal Appeal has been filed against judgment and order dtd. 21/01/1988, passed by 5th Additional Session Judge, Saharanpur in S.T. No. 365 of 1985, convicting the appellants under Sec. 302 r/w sec. 34 IPC and sentencing each of them to undergo life imprisonment.

(3.) During pendency of this appeal appellant no. 1, Tejpal and appellant no. 2, Brijpal have died and appeal has been abated qua them. Appeal has been heared with regard to appellant no. 3, Rajpal.

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TEJ PAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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