REGENT COMPUTRONICS PVT. LTD.

Vishwas @ Guddu Rajesh Dahiwale Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
GADADHAR CHANDRA VS. STATE OF WEST BENGAL [REFERRED TO]
NAGINDRA BALA MITRA VS. SUNIL CHANDRA ROY [REFERRED TO]
MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
HARI OBULA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MOHAMMAD ASLAM VS. STATE OF MAHARASHTRA [REFERRED TO]
MACHINDRA VS. SAJJAN GALPHA RANKHAMB [REFERRED TO]
JASDEEP SINGH @ JASSU VS. STATE OF PUNJAB [REFERRED TO]
SUBRAMANYA VS. STATE OF KARNATAKA [REFERRED TO]
GOVERDHAN VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) By this appeal, the appellants (the accused persons) have challenged judgment and order dtd. 16/7/2019 passed by learned Additional Sessions Judge, Nagpur (learned Judge of the trial court), in Sessions Trial No.48/2016.

(2.) By the said judgment impugned in the appeal, the accused persons are convicted for offence punishable under Sec. 302 read with 34 of the IPC and sentenced to undergo imprisonment for life and to pay fine Rs.50,000.00, in default, to undergo further simple imprisonment for one year.

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

Click here to view full judgment.

VISHWAS @ GUDDU RAJESH DAHIWALE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address