REGENT COMPUTRONICS PVT. LTD.

SURENDRA PAL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED TO]
ABHUPINDER SHARMA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
HARI RAM VS. STATE OF U P [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
MD ALI @ GUDDU VS. STATE OF U.P. [REFERRED TO]
DEEPAK VS. STATE OF HARYANA [REFERRED TO]
STATE OF KARNATAKA VS. F.NATARAJ [REFERRED TO]
RAJA AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish Mani Sharma, learned counsel for the appellant, learned A.G.A. and perused the record.

(2.) The instant appeal has been preferred against the judgment and order dated 30.09.1996 passed by learned IVth Additional Sessions Judge, Lakhimpur Kheri in Sessions Trial No.116/95 arising out of case Crime no.85/94 under Sections 366, 376, 368 I.P.C., P.S.Sampurna Nagar, District Lakhimpur Kheri whereby the following orders were passed:

(3.) Learned counsel for the appellant submits that accused Jhingur and Buddhi Ram have also filed Criminal Appeal Nos.443 of 1996 and 446 of 1996 respectively. Both the appeals have been decided as they had undergone the sentences awarded to them.

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SURENDRA PAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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