REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Sunil Rama Kuchkoravi Respondents

Referred Judgements :-

BACHAN SINGH VS. STATE OF PUNJAB,AIR 1980 [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
SHERALLI WALI MOHAMMED VS. STATE OF MAHARASHTRA [REFERRED TO]
RAVINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [REFERRED TO]
VIKRAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
ANIL @ ANTHONY ARIKSWAMY JOSEPH VS. STATE OF MAHARASHTRA [REFERRED TO]
SHABNAM VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) The Additional Sessions Judge, Kolhapur has made a reference under Sec. 366 (1), Code of Criminal Procedure for confirmation of death sentence awarded by him to the convict in Sessions Case No. 6 of 2018, which was decided on 8/7/2021.

(2.) The Additional Sessions Judge convicted the accused - Sunil Rama Kuchkoravi (for short 'convict') of the offence punishable under Sec. 302 of the Indian Penal Code and sentenced him to hang by neck, till he is dead. A fine of Rs.25,000.00 was also imposed and in default, he was directed to undergo Rigorous Imprisonment for six months.

(3.) Admittedly, the convict has not preferred an appeal against his conviction and sentence of death.

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STATE OF MAHARASHTRA Vs. SUNIL RAMA KUCHKORAVI

Referred Judgements :-

JUDGEMENT

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