REGENT COMPUTRONICS PVT. LTD.

SAGHEER AND OTHERS Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

BRAHM SWAROOP AND ANOTHER VS. STATE OF U.P. [REFERRED TO]
NIHAL SINGH AND ORS. V. STATE OF PUNJAB [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
PATTIPATI VENKAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MOHAMMAD SHAHID VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
SHYAM SUNDER VS. STATE OF CHHATTISGARH [REFERRED TO]
BADAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHAUDHARI RAMJIBHAI NARASANGBHAI VS. STATE OF GUJARAT [REFERRED TO]
RAM BALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]

JUDGEMENT

(1.) The short question involved in the present criminal appeal is whether the court below was right in convicting the accussed-appellants by accepting the prosecution case as probable.

(2.) Mr. Zafar Abbas, learned counsel for the accused appellants and Mr. Ajit Ray, the learned A.G.A. have been heard at length, in support of and in opposition to the appeal.

(3.) Feeling aggrieved by the judgement and order dated 12.10.1987 passed by the Ist Additional Sessions Judge, Rampur, in Sessions Trial No. 254 of 1986 (State Vs. Sagheer and Others) whereby, the accused appellants have been convicted under Section 449 and 302/34 IPC and further sentenced to undergo two years rigorous imprisonment under sections 449 IPC and Life imprisonment under section 302/34 IPC, the accused appellants have filed the present criminal appeal.

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SAGHEER AND OTHERS Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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