REGENT COMPUTRONICS PVT. LTD.

SUGHAR SINGH Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAVI DHINGRA VS. THE STATE OF HARYANA [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]
BUDHSEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF UTTAR PRADESH VS. BOOTA SINGH [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANIL ALIAS RAJU NAMDEV PATIL VS. ADMINISTRATION OF DAMAN AND DIU [REFERRED TO]
VISHWANATH GUPTA VS. STATE OF UTTARANCHAL [REFERRED TO]
DAULAT SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHAR SINGH VS. STATE OF M P [REFERRED TO]
LOHIT KAUSHAL VS. STATE OF HARYANA [REFERRED TO]
VIKRAM SINGH AND ORS. VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) All the above five criminal appeals have been preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973 (2 of 1974) [in short "Cr.P.C."] against the judgment dtd. 8/10/2014, passed by the Court of Special Judge (MPDVPK Act), Gwalior in Special Sessions Trial No.93/2010, whereby the appellants have been convicted and sentenced as under:- <FRM>JUDGEMENT_98_LAWS(MPH)7_2023_1.html</FRM>

(2.) Since all these criminal appeals arise out of a common judgment, therefore, these are being decided by a common judgment.

(3.) The prosecution case, in brief, is as follows:

Click here to view full judgment.

SUGHAR SINGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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