REGENT COMPUTRONICS PVT. LTD.

Purnwasi Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

DALIP SINGH V. STATE OF PUNJAB [REFERRED TO]
NAGAPPAN V. STATE BY INSPECTOR OF POLICE,TAMIL NADU [REFERRED TO]
DARYA SINGH VS. STATE OF PUNJAB [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]
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]
BHAGWAN VS. STATE OF U.P. [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the accused-appellants and the learned A. G. A. for the State of U. P.

(2.) Under assail in this appeal is the judgment and order dated 9.9.1983 passed by Ist Additional Sessions Judge, Ghazipur in Sessions Trial No.162 of 1982 for the offences u/s 302 IPC arising out of Case Crime No.112 of 1979, P. S. Bhurkura, District-Ghazipur whereby accused Purnwasi Yadav has been convicted for the offence u/s 302 IPC and accused Tibbhu Yadav has been convicted for the offence u/s 302 read with section 34 IPC and both of them have been awarded the sentence of life imprisonment for the aforesaid offences respectively.

(3.) The accused-appellant Tibbhu Yadav has already died and hence the proceedings of this appeal stands abated against the accused-appellant vide order dated 8.8.2016.

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PURNWASI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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