REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Deoprasad @ Dewa Bhujbal Deosare Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. SATISH [REFERRED TO]
ANUJ SINGH @ RAMANUJ SINGH @ SETH SINGH VS. STATE OF BIHAR [REFERRED TO]
VIKAS CHAUDHARY VS. STATE OF DELHI [REFERRED TO]
NAGINDRA BALA MITRA VS. SUNIL CHANDRA ROY [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JEET SINGH [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
SUBRAMANYA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BALVEER SINGH [REFERRED TO]
ABDUL NASSAR VS. STATE OF KERALA [REFERRED TO]
SUBHASH AGGARWAL VS. STATE OF NCT OF DELHI [REFERRED TO]
CHUNNI BAI VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) These Appeals are preferred by the State for enhancement of sentence, whereas by the accused challenging the order of sentence and conviction passed by the Additional Sessions Judge, Chandrapur in Sessions Case No. 16/2017 dtd. 30/11/2018, by which the accused is convicted as under:

(2.) Criminal Appeal No. 176/2019 is preferred by the State seeking capital punishment, whereas Criminal Appeal No. 178/2019 preferred by the accused challenging the judgment and order of conviction.

(3.) Brief facts of the prosecution case emerges from the Police papers and recorded evidence are as under:

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STATE OF MAHARASHTRA Vs. DEOPRASAD @ DEWA BHUJBAL DEOSARE

Referred Judgements :-

JUDGEMENT

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