REGENT COMPUTRONICS PVT. LTD.

Kripa Shanker Pandey Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JOHAR AND OTHERS VS. MANDAL PRASAD AND ANOTHER [REFERRED TO]
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]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [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]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Abhishek Dwivedi, Advocate holding brief of Sri H.N. Singh, learned 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 06.03.2000 passed by Sessions Judge, Kushinagar at Padrauna in Criminal Appeal No. 2 of 1999, whereby Respondents-2 and 3 were acquitted from the offence under Sections 322 IPC.

(3.) It is contended that Lower Appellate Court has not properly examined the medical report though judgment of Lower Appellate Court shows that it has examined the evidence on record including the manner in which injuries have been sustained and found that injuries were sustained by both sides. These are the findings of fact recorded by Lower Appellate Court which could not be shown perverse or contrary to material on record.

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KRIPA SHANKER PANDEY Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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