REGENT COMPUTRONICS PVT. LTD.

ManojMadanlal Tekam Appellant

V/S

TheState of Maharashtra Respondents

Referred Judgements :-

GAMBHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. RAM SINGH [REFERRED TO]
ASHISH BATHAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. TARAN SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. MANOHARSINGH RAGHUVIRSINGH THAKUR [REFERRED TO]

JUDGEMENT

(1.) BY the present appeal, the appellant questions his conviction for an offence punishable under section 302 of IPC and sentence imposed upon him to suffer life imprisonment by learned Sessions Judge, Nagpur dated 31.03.2001, in Sessions Trial No. 256/1997.

(2.) FACTUAL Matrix:

(3.) EVALUATION of Prosecution Case:

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MANOJMADANLAL TEKAM Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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