REGENT COMPUTRONICS PVT. LTD.

Rama Pasi Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

S.L. GOSWAMI (DR) V. STATE OF M.P. [REFERRED TO]
KUNDAN SINGH V. DELHI ADMN. [REFERRED TO]
DHANANJAY SHANKER SHETTY V. STATE OF MAHARASHTRA [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
BHASKARAN MANOHARAN ALIAS BABU VS. STATE OF KERALA [REFERRED TO]
GURA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DHIRAJBHAI GORAKHBHAI NAYAK VS. STATE OF GUJARAT [REFERRED TO]
HARBANS KAUR VS. STATE OF HARYANA [REFERRED TO]
STATE OF RAJASTHAN VS. MANOJ KUMAR [REFERRED TO]
MURLIDHAR SHIVRAM PATEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Manish Kumar Singh, learned amicus curiae appearing for the appellants as well as Mr. Hari Shankar Bajpai, learned Additional Government Advocate for the State and perused the lower court record.

(2.) The appellant Rama Pasi and Smt. Maika wife of Rama Pasi have preferred Criminal Appeal No. 1426 of 2005 assailing the impugned judgment and order dated 1.10.2005 delivered by the Court of learned Additional Sessions Judge, Fast Track Court-3, Lucknow in Sessions Trial No. 691 of 2004, arising out of Case Crime No. 205 of 2004 for offence punishable under Section 302 read with Section 34 IPC of Police Station Mohanlalganj, Police Lucknow.

(3.) Criminal Appeal No. 1530 of 2005 has been preferred by appellant Matauley alias Khushi Ram assailing the aforesaid impugned judgment and order dated 1.10.2005 passed in Sessions Trial No. 691 of 2004.

Click here to view full judgment.

RAMA PASI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address