REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Purushottam Dashrath Borate Respondents

Referred Judgements :-

MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED TO (PARA 58). 46. VAN RIPER V. UNITED STATES 13 F.2D 961 (PARA 58). 47.]
KANBI NANJI VIRJI VS. STATE OF GUJARAT [REFERRED TO (PARA 28). 45.]
YASH PAL MITTAL VS. STATE OF PUNJAB [REFERRED TO (PARA 58). 44.]
RAJENDRA PRASAD KUNJUKUNJU JANARDHANAN SHEO SHANKER DUBEY VS. STATE OF UTTAR PRADESH:STATE OF KERALA:STATE OF UTTAR PRADESH [REFERRED TO (PARA 115). 43.]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO (PARA 115). 42.]
GAMBHIR VS. STATE OF MAHARASHTRA [REFERRED TO (PARA 51). 41.]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO (PARA 115). 40.]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO (PARA 58). 39.]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO (PARA 53). 38.]
GURBACHAN SINGH VS. SATPAL SINGH [REFERRED TO (PARA 53). 37.]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO (PARA 53). 36.]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO (PARA 53). 33.]
ANSHAD SHASHI ALIAS SHASHIDHARAN VS. STATE OF KARNATAKA [REFERRED TO (PARA 115). 34.]
AMRUTLAL SOMESHWAR JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO(PARA 118). 35.]
RAVJI ALIAS RAM CHANDRA VS. STATE OF RAJASTHAN [REFERRED TO : 1996 SCC (CRI) 225 (PARA 122). 31.]
SURJA RAM VS. STATE OF RAJASTHAN [REFERRED TO : 1996 SCC (CRI) 1314 (PARA 122). 32.]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO (PARA 118). 30.]
JAI KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO (PARA 118). 29.]
MOLAI VS. STATE OF MADHYA PRADESH [REFERRED TO(PARA 118). 28.]
FIROZUDDIN BASHEERUDDIN VS. STATE OF KERALA [REFERRED TO (PARA 58). 27.]
DAYANIDHI BISOI VS. STATE OF ORISSA [REFERRED TO : 2003 SCC (CRI) 1798 (PARA 122). 26.]
STATE OF M P VS. DHARKOLE GOVIND SINGH [REFERRED TO:2005 CRI L.J. 108 = (PARA 53). 25.]
MUNSHI SINGH GAUTAM VS. STATE OF M P [REFERRED TO(PARA 23). 24.]
MOHAN ANNA CHAVAN VS. STATE OF MAHARASHTRA [REFERRED TO : (2008) 3 SCC (CRI) 193 (PARA 122). 22.]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO (PARA 115). 20.]
BANTU VS. STATE OF U P [REFERRED TO : 2009 1 SCC (CRI) 353 : (2008) 10 SCALE 336 (PARA 122). 23.]
SHIVAJI ALIAS DADYA SHANKAR ALHAT VS. STATE OF MAHARASHTRA [REFERRED TO (PARA 117). 17.]
STATE OF U P VS. SATTAN ALIAS SATYENDRA [REFERRED TO : (2009) 3 SCALE 394 (PARA 122). 18. AJITSINGH HARNAMSINGH GUJRAL VS. STATE OF MAHARASHT]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [REFERRED TO (PARA 115). 16.]
DILIP PREMNARAYAN TIWARI VS. STATE OF MAHARASHTRA [REFERRED TO (PARA 115). 15.]
MUSHEER KHAN ALIAS BADSHAH KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO (PARA 23). 14.]
VARUN CHAUDHARY VS. STATE OF RAJASTHAN [REFERRED TO (PARA 28). 10.]
RAMESHBHAI CHANDUBHAI RATHOD VS. STATE OF GUJARAT [REFERRED TO (PARA 115). 13.]
HARESH MOHANDAS RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO (PARA 115). 12.]
RAJESH KUMAR VS. STATE GOVT OF NCT OF DELHI [REFERRED TO (PARA 115). 11.]
MOHD HUSSAIN @ JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO (PARA 36). 2.]
AMIT VS. STATE OF UTTAR PRADESH [REFERRED TO (PARA 115). 7.]
K LAKSHMI VS. STATE OF KERALA [REFERRED TO (PARA 115). 8. STATE OF U.P. VS. SANJAY KUMAR SLP (CRI) NO.6467/2012 (CRIL. M.P. NO.1708]
BRAJENDRASINGH VS. STATE OF MADHYA PRADESH [REFERRED TO (PARA 115). 5.]
RAMNARESH VS. STATE OF CHHATTISGARH [REFERRED TO (PARA 115). 4.]
NEEL KUMAR ALIAS ANIL KUMAR VS. STATE OF HARYANA [REFERRED TO (PARA 115). 3.]
SANDEEP VS. STATE OF U P [REFERRED TO (PARA 115). 6.]

JUDGEMENT

(1.) CONFIRMATION Case No.1 of 2012 has been submitted to us by the Sessions Court in view of the provisions of section 366 of the Criminal Procedure Code.

(2.) THE Sessions Court was pleased to convict the accused under section 235(2) of the Cr.P.C. for the offence punishable under section 302 read with section 120 -B of the Indian Penal Code and both the accused were sentenced to death and to pay fine of Rs.5000/ - each on both counts and, in default, to undergo rigorous imprisonment for one year. A further direction was given that both be hanged by neck till they are dead. The Sessions Court was also pleased to convict accused Nos.1 and 2 for the offence punishable under 376(2) read with section 120 -B of the Indian Penal Code and both were sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5000/ - each and, in default, to undergo rigorous imprisonment for one year. The accused Nos.1 and 2 were also further convicted for the offence punishable under section 364 read with section 120 -B of the Indian Penal Code and both were sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5000/ - each and, in default, to undergo rigorous imprisonment for one year. Accused Nos.1 and 2 were further convicted for the offence punishable under section 400 read with section 120 -B of the Indian Penal Code and they were sentenced to suffer rigorous imprisonment for two years and, in default, to undergo rigorous imprisonment for three months. A further direction was given that the substantive sentences should run concurrently.

(3.) THE original accused Nos.1 and 2 have also filed Criminal Appeal No.632 of 2012 challenging the judgment and order passed by the Sessions Judge, Pune dated 20th March, 2012 whereby they were convicted and sentenced as referred to in para 2 above. Appellants/original accused shall be hereinafter referred to for the sake of convenience as accused Nos.1 and 2.

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STATE OF MAHARASHTRA Vs. PURUSHOTTAM DASHRATH BORATE

Referred Judgements :-

JUDGEMENT

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