REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P Appellant

V/S

DHARAMPAL SINGH 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]
JOHAR VS. MANGAL PRASAD [REFERRED TO]

JUDGEMENT

(1.) Heard learned Standing Counsel for revisionist and perused the record.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by order dated 03.02.2000 passed by Vth Additional Sessions Judge, Bareilly in Appeal No. 137 of 1998, whereby it has acquitted respondent from the offence under Section 279, 304A IPC.

(3.) Despite repeated query, learned Standing Counsel appearing for revisionist could not point out any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

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STATE OF U.P Vs. DHARAMPAL SINGH

Referred Judgements :-

JUDGEMENT

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