REGENT COMPUTRONICS PVT. LTD.

Rajendra Alias Munnu Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [REFERRED TO]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
NANHEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
BRATHI ALIAS SUKHDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [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]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]
ALAGUPANDI ALIAS ALAGUPANDIAN VS. STATE OF TAMIL NADU [REFERRED TO]
GAJOO VS. STATE OF UTTARAKHAND [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [REFERRED TO]
GURJIT SINGH ALIAS GORA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal has arisen against a judgment and order dtd. 29/6/1991 passed by Ivth Additional Sessions Judge, Pratapgarh in Sessions Trial No. 8 of 1984, State v. Rajendra alias Munnu and Others, Police Station Sangramgarh, District Pratapgarh, whereby the learned trial court has convicted the appellants under sec. 147 and sentenced one year's rigorous imprisonment under sec. 304 Part-1 read with sec. 149 for rigorous imprisonment of seven years and fine of Rs.1500.00 with a default stipulation of one month imprisonment.

(2.) Feeling aggrieved, appellants have preferred the appeal.

(3.) Pending appeal appellant Shyam Shankar, Vidya Shankar and Suresh Narain have died and their appeal stands abated.

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RAJENDRA ALIAS MUNNU Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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