REGENT COMPUTRONICS PVT. LTD.

Dinesh Devidasrao Tatte Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STIRLAND VS. DIRECTOR OF PUBLIC PROSECUTION [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
PONUSAMY VS. STATE OF TAMIL NADU [REFERRED TO]
RAVIRALA LAXMAIAH VS. STATE OF A.P. [REFERRED TO]
SATISH NIRANKARI VS. STATE OF RAJASTHAN [REFERRED TO]
JAVED ABDUL RAJJAQ SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
KALU ALIAS LAXMINARAYAN VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) By way of this appeal, the appellant had challenged the judgment and order of sentence passed by the Additional Sessions Judge, Amravati in Sessions Trial No.226/2012 dtd. 25/09/2019 by which present appellant-accused No.1 is sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5000.00 in default of payment of fine accused to suffer rigorous imprisonment for one year.

(3.) Facts of the prosecution case in brief are as under :

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DINESH DEVIDASRAO TATTE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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