REGENT COMPUTRONICS PVT. LTD.

KARAN SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KAMLESH PRABHUDAS TANNA V. STATE OF GUJARAT [REFERRED TO]
NAGAPPAN V. STATE BY INSPECTOR OF POLICE,TAMIL NADU [REFERRED TO]
SHIV RAM SRIRAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
PADAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
SURESH SITARAM SURVE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMA SHISH RAI VS. JAGDISH SINGH [REFERRED TO]
THANGAIYA VS. STATE OF TAMIL NADU [REFERRED TO]
VIKRAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHARAMVEER VS. STATE OF U P [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
VEER SINGH VS. STATE OF U.P. [REFERRED TO]
GURJIT SINGH ALIAS GORA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Virendra Singh assisted by Sri Deo Anand, learned counsel for the appellants, Sri Saghir Ahmad, Ms. Manju Thakur and Sri Hasan Abidi, learned counsel appearing for the State.

(2.) Under challenge in the appeal is the judgment and order dated 25.4.1988 passed by learned III Additional Sessions Judge, Moradabad in S.T. No. 395 of 1987 (State v. Karan Singh and others) under Section 302 I.P.C. read with 34 I.P.C., Police Station Kurhfatehgarh, District Moradabad arising out of Case Crime No. 118 of 1987 whereby the accused appellants were convicted for the offence under section 302 read with 34 I.P.C. and sentenced to undergo imprisonment for life. Being aggrieved by the aforesaid judgment and order the instant appeal is before this Court.

(3.) The proceedings of the appeal stand abated against appellant No.1 Karan Singh and appellant No. 4 Gangaram vide order dated 13.12.2016.

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KARAN SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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