REGENT COMPUTRONICS PVT. LTD.

Shaikh Tayyab Shaikh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
RAFIQ VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAYUR PANABHAI SHAH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
LALLIRAM VS. STATE OF M P [REFERRED TO]
WAHID KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED TO]
RAI SANDEEP ALIAS DEEPU VS. STATE OF NCT OF DELHI [REFERRED TO]
LALCHAND CHEDDILAL YADAV VS. STATE OF MAHARASHTRA [REFERRED TO]
MACHINDRA VS. SAJJAN GALPHA RANKHAMB [REFERRED TO]

JUDGEMENT

(1.) The original accused in Sessions Case No.263 of 2015, have filed all these appeals challenging their conviction recorded by the learned Additional Sessions Judge, Aurangabad (hereinafter referred to as 'the learned trial judge') for the offence under Sec. 376(D), 323, 504 and 506 read with Sec. 34 of the Indian Penal Code (IPC for short) vide judgment and order dtd. 18/10/2019. The learned trial judge has convicted all these appellants - accused as follows :

(2.) Criminal Appeal No.1248 of 2019 is filed by the original accused No.1, whereas Criminal Appeal No.174 of 2024 is filed by original accused No.3. Likewise, Criminal Appeal No.1141 of 2019 is filed by original Accused Nos.2 & 4.

(3.) Prosecution case can be summarized as follows :

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SHAIKH TAYYAB SHAIKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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