REGENT COMPUTRONICS PVT. LTD.

Rajmani Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

D STEPHENS VS. NOSIBOLLA [REFERRED TO]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
KHETRABASI SAMUAL F VS. STATE OF ORISSA [REFERRED TO]
SATYENDRA NATH DUTTA VS. RAM NARAIN [REFERRED TO]
DULI CHAND VS. DELHI ADMINISTRATION [REFERRED TO]
PATHUMMA VS. MUHAMMAD [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
JAGANNATH CHAUDHARY VS. RAMAYAN SINGH [REFERRED TO]
RAM BRIKSH SINGH VS. AMBIKA YADAV [REFERRED TO]
JOHAR VS. MANGAL PRASAD [REFERRED TO]

JUDGEMENT

(1.) Case called out in the revised list. No one appears on behalf of the revisionists to press this criminal revision.

(2.) Heard Mr. Om Prakash, learned A.G.A. for the State of U.P.

(3.) The present criminal revision has been filed challenging the judgement and order dated 22.5.2003 passed by the Additional Sessions Judge/Fast Track Court Vth, Jaunpur, in Criminal Appeal No. 43 of 2002 (Rajmani Vs. State of U.P.), dismissing the aforesaid appeal preferred against the order dated 19.3.2002 passed by Additional Chief Judicial Magistrate, Jaunpur, in Criminal Case No. 814 of 2001 (State Vs. Rajmani and another), arising out of Case Crime No. 201 of 1989, under sections 323, 324, 325, 452, 504 and 506 I.P.C., P.S. Khutahan, District Jaunpur.

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RAJMANI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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