REGENT COMPUTRONICS PVT. LTD.

DHARA SINGH Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
SURINDER KUMAR VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. PUNATI RAMULU [REFERRED TO]
KIKAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KOTWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARUMUGAM VS. STATE OF TAMIL NADU [REFERRED TO]
NAIMUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]
ARJUN AND ANR. ETC. VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) These two appeals are directed against the judgment dated 22/02/2000 passed in Sessions Trial No.310/1996.

(2.) Whereas the Criminal Appeal No.141/2000 is directed against the conviction. The Criminal Appeal No.603/2005 is by the prosecution against the acquittal of the co-accused.

(3.) Appellant in Criminal Appeal No.141/2000 was tried with 11 others for offences under sections 148, 149, 302/149, 323 of the Indian Penal Code. The trial Court found the appellant guilty of offence under section 302; whereas the co-accused: Hakim and Nirpat were convicted for offence under Section 323 IPC. Remaining accused were acquitted.

Click here to view full judgment.

DHARA SINGH Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address