REGENT COMPUTRONICS PVT. LTD.

Navnath Uttam Ghule Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
GURBACHAN SINGH VS. SATPAL SINGH [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Appellant has challenged the Judgment and Order dated 3 rd May 2014 passed by learned Additional Sessions Judge, Kolhapur in Sessions Case No. 156 of 2010 convicting him for offence punishable under Sec. 302 of Indian Penal Code and sentencing him to suffer imprisonment for life.

(2.) The case of the prosecution is as under:-

(3.) Charge was framed against the accused for offence under Ss. 302 and 323 of Indian Penal Code.

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NAVNATH UTTAM GHULE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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