REGENT COMPUTRONICS PVT. LTD.

KAPIL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHAM SUNDER VS. PURAN [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]
STATE OF M.P. VS. NAJAB KHAN [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 Sri Rajeev Kumar Saxena, learned counsel for the appellant, learned A.G.A. for the State and perused the record.

(2.) Admit.

(3.) This appeal has been preferred against the judgment and order of conviction dated 26.07.2019, passed by Special Judge (Gangster Act)/Additional Sessions Judge/F.T.C.-IInd, Auraiya, in Special Criminal Case No. 11 of 2014 (State v. Kapil and another), arising out of Case Crime No. 75 of 2014, under Section 3(1) of the U.P. Gangster and Anti Social Activities (Prevention) Act, Police Station Phaphund, District Auraiya, whereby the accused-appellant was convicted and sentenced for the offence under section 3(1) of the U.P. Gangster and Anti Social Activities (Prevention) Act for five years rigorous imprisonment and Rs. 20,000/- fine and in default six months additional imprisonment.

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KAPIL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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