REGENT COMPUTRONICS PVT. LTD.

Radhey Shyam Ahirwar Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
SHEIKH ZAKIR VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. N K THE ACCUSED [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
ABHUPINDER SHARMA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF M P VS. DAYAL SAHU [REFERRED TO]
PARBATA VS. STATE OF RAJASTHAN [REFERRED TO]
PIRMOHAMMAD KUKAJI VS. STATE OF MADHYA PRADESH [REFERRED TO]
LALLUSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 19/11/2005 passed by Tenth Additional Sessions Judge, Bhopal in S.T. No.254/05 whereby the appellants were convicted and sentenced as under

(2.) Prosecution case, in short, may be stated thus

(3.) After due investigation, charge-sheet was put up in the Court of Shri S.K. Shrivastava, JMFC, Bhopal, who committed the case to the Court of Session for trial.

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RADHEY SHYAM AHIRWAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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