REGENT COMPUTRONICS PVT. LTD.

VIJAY SON OF PURUSHOTTAM SURUSHE Appellant

V/S

STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER Respondents

Referred Judgements :-

JAGANNATH DAS VS. THE STATE [REFERRED TO]
SIDDHAPAL KAMALA YADAV VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. GOVIND MHATARBA SHINDE [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
SHIRIKANT ANANDRAO BHASALE VS. STATE OF MAHARASHTRA [REFERRED TO]
BAPU ALIAS GAJRAJ SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
HARI SINGH GOND VS. STATE OF M P [REFERRED TO]
KRISHAN DUTT ALIAS KRISHAN CHAND VS. STATE OF H P [REFERRED TO]
BALAGOPAL VS. STATE [REFERRED TO]
SHRIRAM VS. STATE OF MAHARASHTRA [REFERRED TO]
MOTIRAM MAROTI DHULE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Appellants were charged for commission of offences under Section 302 read with Section 34, Section 304-B, and by way of additional charge, for offences under Section 498- A read with Section 34, and Section 316 read with Section 34 of Indian Penal Code.

(2.) Accused No.1 Vilas was convicted for offences punishable under Sections 302 and 498-A read with Section 34 of Indian Penal Code, while accused nos. 2 and 3 were convicted for offence punishable under Section 498-A read with Section 34 of Indian Penal Code.

(3.) Heard both the sides.

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VIJAY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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