REGENT COMPUTRONICS PVT. LTD.

SHAIKH AMJAD SK. ASAD Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NARAYANAN NAIR RAGHAVAN NAIR VS. STATE OF TRAVANCORE COCHIN [REFERRED TO]
CHAHAT KHAN VS. STATE OF HARYANA [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
VISHVAS ABA KURANE AKARAM BHAIRU KOTWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
PANDURANG NARAYAN JAWALEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANNAM BALASWAMY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KIKAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BABUBHAI RANCHODBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
SUBRAMANI VS. STATE OF TAMIL NADU [REFERRED TO]
PAPPU VS. STATE OF MADHYA PRADESH [REFERRED TO]
BABU RAM VS. STATE OF PUNJAB [REFERRED TO]
BAVISETTI KAMESWARA RAO VS. STATE OF A P [REFERRED TO]
KATTA SURENDERA VS. STATE OF A P [REFERRED TO]
SATYA NARAIN YADAV VS. GAJANAND [REFERRED TO]
BANGARU VENKATA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SARJERAO SAHADEO GAIKWAD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) These appeals arise out of the judgment and order dated 31.12.2010, passed by the learned Additional Sessions Judge4, Aurangabad in Sessions Case No.307/2009.

(2.) Learned Additional Sessions Judge4, Aurangabad convicted and imposed sentences on the appellants/ accused in Criminal Appeal No.19/2011 on different counts as under :

(3.) The appellants/ accused in Criminal Appeal No.19/2011 have questioned their conviction and the consequent imposition of sentences on them.

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SHAIKH AMJAD SK. ASAD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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