REGENT COMPUTRONICS PVT. LTD.

SUBHASH Appellant

V/S

STATE Respondents

Referred Judgements :-

MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DEO NARAIN MANDAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHYAM NARAIN VS. STATE OF NCT OF DELHI [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]
STATE OF PUNJAB VS. BAWA SINGH [REFERRED TO]
RAJ BALA VS. STATE OF HARYANA [REFERRED TO]
RAVADA SASIKALA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KOKAIYABAI YADAV VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned A.G.A for the State.

(2.) At the very out set the learned counsel has submitted that he will not argue the appeal on merits and he will confine his argument to the quantum of sentence.

(3.) Appellant Subhash has been convicted in S.T No. 195 of 2007, case crime no. 902 of 2006, Police Station Phoolpur, District Varanasi by Additional Sessions Judge, Court No-13, Varanasi and has been sentenced for the offence under Section 304 I.P.C for life imprisonment and Rs. 5,000/- fine and in default of payment of fine for additional imprisonment of one year.

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SUBHASH Vs. STATE

Referred Judgements :-

JUDGEMENT

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