REGENT COMPUTRONICS PVT. LTD.

Amol Ankush Parge Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAM SWARUP [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
GANESH BHAVAN PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
BHUDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
RANBIR YADAV VS. STATE OF BIHAR [REFERRED TO]
SUKHBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
RAJENDRA SHANTARAM TODANKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KULDIP YADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. BALRAM alias NAM AMARSINGH TALWAR [REFERRED TO]
MALA SINGH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]
RAJESH YADAV VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) All the six Appellants have been convicted for the offences Digitally signed by HEMANT HEMANT CHANDERSEN punishable under Ss. 302 and 324 with the aid of Sec. 149 of Indian Penal Code, 1860 ('The I.P.C.', for short), by the Judgment and Order dtd. 12/4/2013, passed by the Additional Sessions Judge at Pune, in Sessions Case No.277 of 2012. On first count, the Appellants have been sentenced to suffer rigorous imprisonment for life and on the second, to suffer rigorous imprisonment for one year and to pay a fine of Rs.500.00 each and in default to suffer further rigorous imprisonment for three months. The substantive sentences to concurrently. Hence Appeal.

(2.) Heard learned senior Advocate for the Appellants and learned A.P.P. for the Respondent-State. Perused entire record.

(3.) The Prosecution story giving rise to this Appeal is as under:-

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AMOL ANKUSH PARGE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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