REGENT COMPUTRONICS PVT. LTD.

SOMLING RAMANNA PATRIGID Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VIRSA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MIZAJI TEJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAN RAI BHARATH RAI VS. STATE OF BIHAR IN BOTH APPEALS [REFERRED TO]
STATE OF GUJARAT VS. BAI FATIMA [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
POHALYA MOTYA VALVI VS. STATE OF MAHARASHTRA [REFERRED TO]
BABU RAM VS. STATE OF PUNJAB [REFERRED TO]
PANDURANG CHANDRAKANT MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SIKANDAR SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing on behalf of the appellants in both these appeals and the learned APP appearing on behalf of the State.

(2.) Both these appeals can be disposed of by a common judgment since both these appeals are arising out of the judgment by which the appellants have been convicted by the Sessions Court.

(3.) Brief facts are as under:-

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SOMLING RAMANNA PATRIGIDA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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