REGENT COMPUTRONICS PVT. LTD.

Bhima @ Bhimrao Baburao Deshmukh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. THAKKIDIRAM REDDY [REFERRED TO]
STATE OF RAJASTHAN VS. MAHESH KUMAR [REFERRED TO]
HATE SINGH BHAGAT SINGH VS. STATE OF MADHYA BHARAT [REFERRED TO]
VARKEY JOSEPH VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
GEEJAGANDA SOMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
MOHAN SINGH VS. STATE OF BIHAR [REFERRED TO]
CHINNAM KAMESHWARA RAO AND ORS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KUSAL TOPPO AND ANOTHER VS. STATE OF JHARKHAND [REFERRED TO]
REENA HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
DIGAMBER VAISHNAV AND ANOTHER VS. STATE OF CHHATTISGARH [REFERRED TO]
GARGI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 26-02-2015 passed by learned Additional Sessions Judge, Biloli, District Nanded, in Sessions Case No.38 of 2013, whereby convicted the appellant - accused No.1 under Section 302 of the Indian Penal Code, 1872 (hereinafter referred as "IPC") and sentenced him to suffer life imprisonment.

(2.) Facts giving rise to the appeal in nutshell are as under :-

(3.) Being aggrieved by the impugned judgment and order, accused No.1 - Bhima preferred present appeal on various grounds mentioned in appeal memo.

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BHIMA @ BHIMRAO BABURAO DESHMUKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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