REGENT COMPUTRONICS PVT. LTD.

RAMESH Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

DALIP SINGH V. STATE OF PUNJAB [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
PADAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF A P VS. S RAYAPPA [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
SATBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
GAJOO VS. STATE OF UTTARAKHAND [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned Additional Government Advocate for the State.

(2.) Under assail in this appeal is the judgment and order dated 29.11.1982 passed by the Sessions Judge, Hardoi in Sessions Trial No.168 of 1982 (State v. Ramesh) under Section 302 of the I. P. C. arising out of Case Crime No.32 of 1982, P. S. Sursa, District-Hardoi whereby the accused-appellant Ramesh has been convicted for the offence u/s 302 of the 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.) Accused-Appellant is reported to be in jail.

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RAMESH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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