REGENT COMPUTRONICS PVT. LTD.

ANIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BALADIN VS. STATE OF UTTAR PRADESH [REFERRED]
MOHAN SINGH VS. STATE OF PUNJAB [REFERRED]
KRISHNA GOVIND PATIL VS. STATE OF MAHARASHTRA [REFERRED]
RAM TAHAL VS. STATE OF UTTAR PRADESH [REFERRED]
NATHUNIYADAV VS. STATE OF BIHAR [REFERRED]
LEELA RAM VS. STATE OF HARYANA [REFERRED]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED]
STATE OF U P VS. MUSHTAQ ALAM [REFERRED]
DAYA KISHAN VS. STATE OF HARYANA [REFERRED]
SIKANDAR SINGH VS. STATE OF BIHAR [REFERRED]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED]
SUDHIR ANNAJI CHOUDHARY VS. STATE OF MAHARASHTRA [REFERRED]
MAHBUB SHAH VS. EMPEROR [REFERRED]

JUDGEMENT

(1.) These appeals arise out of judgment and order of conviction and sentence awarded to ten accused persons, who were tried in Sessions Case No.57/2008 in the Court of Additional Sessions Judge II, Nanded, passed on 10th Nov.,2009.

(2.) Heard Advocate for the respective parties and perused the record.

(3.) The accused were charged for offences under Sections 302, 120(b), 341, 323, 504, 506, 324, 147, 148, 149 of IPC and Section 4(25) of Indian Arms Act.

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ANIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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