REGENT COMPUTRONICS PVT. LTD.

Mahendra S/O. Manohar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

S.S.CHHEENA VS. VIJAY KUMAR MAHAJAN AND ANR. [REFERRED TO]
MARIANO ANTO BRUNO VS. STATE [REFERRED TO]
DISTT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VIJAYAWADA VS. K SIVAJI [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 27/3/2016 passed by learned Additional Sessions Judge, Gondia (learned Judge of the trial court) in Sessions Case No.51/2009.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offence under Sec. 306 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 3 years and to pay fine Rs.5000.00, in default, to suffer simple imprisonment for 1 month.

(3.) Brief facts of the prosecution case are as under:

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MAHENDRA S/O. MANOHAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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