REGENT COMPUTRONICS PVT. LTD.

Raju And Ors. Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAM SIA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
MALAN VS. STATE OF BOMBAY [REFERRED TO]
ASHOK SHAMRAO THAKARE VS. STATE OF MAHARASHTRA [REFERRED TO]
GANGA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUKESH VS. STATE OF CHHATTISGARH [REFERRED TO]
GOPAL VS. THE STATE OF MAHARASHTRA [REFERRED TO]
SK. IMAM VS. THE STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) These appeals were heard simultaneously and they are decided by this common judgment since both these appeals arise out of the judgment and order of conviction passed by the learned 1st Adhoc Additional Sessions Judge, Nagpur on 18.12.2003 in Sessions Trial No. 370 of 2001.

(2.) Criminal Appeal No.164/2004 is filed by original accused no.1 -Ismail Shah, whereas Criminal Appeal No. 109/2004 is filed by original accused no.2 -Raju Annewar.

(3.) In this judgment, the appellants will be referred to by their original position.

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RAJU AND ORS. Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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