REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

Kismatdin Respondents

Referred Judgements :-

KANCHHEDI AND OTHERS VS. STATE OF M.P. [REFERRED]
PANDURANG VS. STATE OF HYDERABAD [REFERRED]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED]
BHABA NANDA SARMA VS. STATE OF ASSAM [REFERRED]
HARE KRISHNA STNGH RAM KUMAR UPADHYA PARAS NATH SINGH VS. STATE OF BIHAR [REFERRED]
BUDHWA ALIAS RAMCHARAN VS. STATE OF MADHYA PRADESH [RELIED ON]
RAM SUNDER YADAV VS. STATE OF BIHAR [REFERRED]
TAKHAJI HIRAJI VS. THAKORE KUBERSING CHAMANSING [REFERRED]
SHINAGARA SINGH VS. STATE OF HARYANA [REFERRED]
SEEMAN ALIAS VEERANAM VS. STATE [REFERRED]

JUDGEMENT

(1.) The State is in appeal against acquittal of all the respondents, in respect of the offences punishable under Sections 148, 302, 323, and 324 read with Section 149 of the IPC, as recorded by the Sessions Judge, Panna (M.P.) vide his judgment dated 10th August, 1992 passed in Sessions Trial No. 5/1990.

(2.) Consequent to death of respondent no.1 Panchma (hereinafter referred to as 'R1'), the appeal against him has abated. The other respondents namely Kismatdin, Allauddin, Gulsher and Natthu shall hereinafter be referred to as R2 to R5.

(3.) The prosecution case may be summarized as under :

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STATE OF MADHYA PRADESH Vs. KISMATDIN

Referred Judgements :-

JUDGEMENT

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