REGENT COMPUTRONICS PVT. LTD.

NARESH Appellant

V/S

STATE Respondents

Referred Judgements :-

BENAR SINGH TANTI V. THE STATE OF ASSAM [REFERRED]
SHIVAPPA V. STATE OF KARNATAKA [REFERRED]
DAGDU STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:RUKHMINI [REFERRED]
DAVENDRA PRASAD TIWARI VS. STATE OF UTTAR PRADESH [REFERRED]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED]
WARIYAMSINGH VS. STATE OF UTTAR PRADESH [REFERRED]
BADRI VS. STATE OF UTTAR PRADESH [REFERRED]
MAHARAJ DEEN VS. STATE [REFERRED]
SHANTI VS. STATE [REFERRED]

JUDGEMENT

(1.) The accused-appellant, Naresh, was convicted by Sri Kamta Prasad Mishra, XIII Additional Sessions Judge, Meerut, under S.302, I.P.C.and sentenced to death. He was further convicted under S.201, I.P.C.and sentenced to rigorous imprisonment for two years and to fine amounting to Rs. 5000.00 and in default to undergo further rigorous imprisonment for one year.

(2.) The learned Additional Sessions Judge while convicting the appellant and sentencing him to death made a reference to the High Court for confirmation of the death sentence under S.366, Cr. P.C.which was registered at Reference No. 1 of 1996.

(3.) The appellant preferred an appeal which was registered as Capital Case No. 30 of 1996.

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NARESH Vs. STATE

Referred Judgements :-

JUDGEMENT

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