REGENT COMPUTRONICS PVT. LTD.

SANJAY Appellant

V/S

STATE OF M.P Respondents

Referred Judgements :-

ANJAN KUMAR SARMA VS. STATE OF ASSAM [REFERRED TO]
RANJIT KUMAR HALDAV VS. STATE OF SIKKIM [REFERRED TO]
LAXMIPAT CHORARIA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMA NAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
SANATAN NASKAR VS. STATE OF WEST BENGAL [REFERRED TO]
KANDASWAMI GOUNDER VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF RAJASTHAN VS. THAKUR SINGH [REFERRED TO]
SOMASUNDARAM @ SOMU VS. STATE REP. BY DY. COMM. OF POLICE [REFERRED TO]
MALAICHAMY & ANR VS. STATE OF TAMIL NADU [REFERRED TO]
BASHEERA BEGAM VS. MOHAMMED IBRAHIM [REFERRED TO]
MD. YOUNUS ALI TARAFDAR VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) The appellant has preferred this criminal appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (2 of 1974) [in short "Cr.P.C. "] against the judgment dtd. 25/3/2007 passed by the 13th Additional Sessions Judge, Indore (M.P.) in S.T. No.50/2006, whereby the appellant has been convicted under Ss. 364, 302 and 201 read with 34 of the Indian Penal Code, 1860 (in short "IPC ") and sentenced as under :-

(2.) Prosecution story, in brief is as follows :-

(3.) Learned Trial Court considering the material prima-facie available on record, framed the charges under Ss. 364 r/w 34, 302 r/w 34 and 201 r/w 34 of IPC against the appellant, who abjured his guilt and prayed for trial. In his statement recorded under Sec. 313 of Cr.P.C., the appellant pleaded his false implication in the matter but he did not examine any witness in his defense.

Click here to view full judgment.

SANJAY Vs. STATE OF M.P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address