REGENT COMPUTRONICS PVT. LTD.

MAHESH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

S.P. PRASANNA VS. STATE OF KARNATAKA [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]
STATE OF BOMBAY VS. KATHI KALU OGHAD [REFERRED TO]
DATAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
MURARI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHANDRAN SURENDRAN VS. STATE OF KERALA [REFERRED TO]
KAMALANANTHA VS. STATE OF TAMIL NADU [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
THOGORANI ALIAS K DAMAYANTI VS. STATE OF ORISSA [REFERRED TO]
SHAIKH MOHAMED SALIM KARIMULLAH VS. STATE OF MAHARASHTRA [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]
BALDAU SHARMA VS. STATE OF CHHATTISGARH [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]
THE STATE OF MAHARASHTRA VS. KRUSHNA S/O RAMRAO RIDDE [REFERRED TO]
JITENDRA SURESH GABHANE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellant, by this appeal, seeks to challenge the judgment and order dated 12.02.2016, delivered by the learned Additional Sessions Judge-3, Osmanabad, in Sessions Case No.21/2015, vide which, the appellant was convicted for having committed an offence punishable under Section 302 r/w Section 201 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life.

(2.) On 01.11.2018, this Court had passed the following order in Criminal Application No.4056/2016 and had suspended the sentence and enlarged the appellant on bail :-

(3.) We have heard the learned advocate for the appellant and the learned prosecutor for the respondent/ State, extensively on 12.02.2021, 16.02.2021, 18.02.2021 and today.

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MAHESH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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