REGENT COMPUTRONICS PVT. LTD.

Kegu Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI 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 KARNATAKA VS. MANJANNA [REFERRED TO]
DINESH ALIAS BUDHHA VS. STATE OF RAJASTHAN [REFERRED TO]
MOTI LAL VS. STATE OF M P [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
WAHID KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
PARMINDER ALIAS LADKA POLA VS. STATE OF DELHI [REFERRED TO]

JUDGEMENT

(1.) As both appeals; Cr. Appeal No.542 and 597 of 2014 under section 374 Cr.P.C., at the instance of the convicts arise against the common judgment dated 24/02/2014 passed by Special Judge Jahuba in Special Sessions Trial No.42/2013, they have been heard and decided by this common judgment.

(2.) All the sentences to run concurrently.

(3.) The accused have been acquitted from the offence under section 5(g)(l) of the Protection of Children from Sexual Offences Act, 2012.

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KEGU Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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