REGENT COMPUTRONICS PVT. LTD.

Manohar Ketkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

TUFAIL (ALIAS) SIMMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHIVAJI CHINTAPPA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
KARAKKATTU MUHAMMED BASHEER VS. STATE OF KERALA [REFERRED TO]
RAJESH AND ANOTHER VS. STATE OF MADHYA PRADESH [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
MATRU ALIAS GIRISH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI DAYANU PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
RABINDRA KUMAR PAL ALIAS DARA SINGH VS. REPUBLIC OF INDIA [REFERRED TO]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]
RAMANAND @ NANDLAL BHARTI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMU APPA MAHAPATAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL NASSAR VS. STATE OF KERALA [REFERRED TO]
CHETAN VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) The Appeal is filed challenging the conviction of the Appellant vide Judgment and Order dtd. 17/08/2024 and 22/08/2024 in Sessions Case No.29/2014 passed by the Court of the Additional Sessions Judge, at Mapusa, wherein the Appellant was convicted under Sec. 302 of The Indian Penal Code, 1860 and was sentenced to undergo rigorous imprisonment for life and was directed to pay fine of Rs.50,000.00 (Rupees Fifty Thousand Only) and in default of payment of fine to undergo simple imprisonment for a period of 2 months.

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

Click here to view full judgment.

MANOHAR KETKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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