REGENT COMPUTRONICS PVT. LTD.

KALYAN Appellant

V/S

STATE OF M. P. Respondents

Referred Judgements :-

COURT IN THE CASE OF MOHAR SINGH A VS. STATE OF MP [REFERRED TO]
KISHAN CHAND V. STATE OF HARYANA [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
KANTA PRASHAD RIZAK RAM VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
VAIKUNTAM CHANDRAPPA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BUDHSEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SURAJ PAL NATHI PURAN VS. STATE OF HARYANA [REFERRED TO]
UMAR ABDUL SAKOOR SORATHIA VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
DANA YADAV VS. STATE OF BIHAR [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRAMOD MANDAL VS. STATE OF BIHAR [REFERRED TO]
KUNJU ALIAS BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
SONU KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
AQEEL AHMAD VS. STATE OF U P [REFERRED TO]
BIPIN KUMAR MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
RABINDRA KUMAR PAL ALIAS DARA SINGH VS. REPUBLIC OF INDIA [REFERRED TO]
SHEO SHANKAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]
MAHESH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRITHIPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]
PRAKASH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF RAJASTHAN VS. DAUD KHAN [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) This judgment shall also govern disposal of CRA 885 of 2011 [Narayan, Son of Chhadami Kushwah vs. State of MP], CRA 898 of 2011[Pancham Singh, Son of Channi Jatav & Others Vs. State of MP], CRA 100 of 2012 [Son of Bhambar Singh Mirdha vs. State of MP] & CRA 666 of 2012 [Udal Singh, Son of Patiram Kushwah vs. State of MP] preferred under Sec. 374 of CrPC.

(2.) Vide Judgment dtd. 08/08/2011 passed by Special Judge (MPDVPK Act,1981) Gwalior (MP) in Special Sessions Trial No. 70 of 2004, appellants accused Pancham Singh, Kalyan alias Kallu Gurjar, Narayan Kushwah, Narayan Singh Mirdha, Punjab Singh Gurjar have been convicted under Sec. 364-A IPC and sentenced to undergo Life Imprisonment and under Sec. 365 IPC, sentenced to undergo Five Years Rigorous Imprisonment with fine of Rs.300.00 each, with default stipulation whereas appellants Gariba alias Hanumant Singh Jatav and Tunda alias Rajesh Jatav have been convicted under Sec. 364-A r/w 120-B IPC and sentenced to undergo Life Imprisonment and under Sec. 365 r/w Sec. 120-B IPC r/w Sec. 13 of MPDVPK Act and sentenced to undergo Five Years RI with fine of Rs.300.00, with default stipulation. Both sentences have been directed to run concurrently.

(3.) As appellant accused Udal Singh Kushwah had been absconded during trial, therefore, a separate judgment dtd. 28/06/2012 has been passed in the same Special Sessions Trial No.70 of 2004 by Special Judge (MPDVPK Act, 1981) Gwalior by which appellant accused Udal Singh has been convicted under Sec. 364-A IPC and sentenced to undergo Life Imprisonment and under Sec. 365 IPC r/w Sec. 13 of MPDVPK Act, sentenced to undergo Five Years rigorous imprisonment with fine of Rs.300.00 with default stipulation. Both sentences have been directed to run concurrently.

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KALYAN Vs. STATE OF M. P.

Referred Judgements :-

JUDGEMENT

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