REGENT COMPUTRONICS PVT. LTD.

Balasaheb Gurling Todkar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. SUCHA SINGH [REFERRED TO]
SALIM AKHTAR ALIAS MOTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MALLESHAPPAA VS. STATE OF KARNATAKA [REFERRED TO]
WAKKAR VS. STATE OF U P [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]
VIJAY KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
DHAN RAJ @ DHAND VS. STATE OF HARYANA [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]

JUDGEMENT

(1.) THESE appeals arise out of judgment and order dated 21st March, 2012 passed by the learned Ad -hoc Additional Sessions Judge, Solapur in Sessions Case No.60 of 2006. By the said judgment and order, trial Court convicted the Appellants original Accused Nos.1 and 3 to 11 under sections 364, 365, 368, 302, 120 -B, 201 read with 149 of the Indian Penal Code. The details of the punishment under various sections are as under:

(2.) ACCUSED No.2 Basavraj @ Basu Gurusidhappa Loni was acquitted by the learned trial Judge of all the offences referred above.

(3.) FOR the sake of convenience we shall refer the Appellants as they were referred before the trial Court.

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BALASAHEB GURLING TODKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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