REGENT COMPUTRONICS PVT. LTD.

KOK SINGH Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

AKALU AHIR V. RAMDEO RAM [REFERRED TO]
THAKKAN JHA V. STATE OF BIHAR [REFERRED TO]
MUS SHAHADAL SHAIKH V. STATE OF MAHARASHTRA [REFERRED TO]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HIRA LAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
KALIYAPERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
YASHODA VS. STATE OF MADHYA PRADESH [REFERRED TO]
KAMESH PANJIYAR VS. STATE OF BIHAR [REFERRED TO]
BALDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
SURYAKANT DADASAHEB BITALE VS. DILIP BAJRANG KALE [REFERRED TO]
BALJINDER KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) By this common judgment, the Cr.A. No. 509/2000 and Cr.R. No. 325/2000 are being decided.

(2.) Cr.A. No. 509/2000 has been filed against the Judgment dated 28-6-2000 passed by Sessions Judge, Morena in S.T. No. 189/1996 by which the appellant Kok Singh has been convicted under Section 304-B of I.P.C. and has been sentenced to undergo the Life Imprisonment with a fine of Rs. 1000, in default 1 year rigorous imprisonment and under Section 498-A of I.P.C and has been sentenced to undergo the rigorous imprisonment of one year with fine of Rs. 1,000, in default 3 months imprisonment.

(3.) Cr.R. No. 325/2000 has been filed by the complainant against the acquittal of the respondents no. 2 to

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KOK SINGH Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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