REGENT COMPUTRONICS PVT. LTD.

LOKENDRA SINGH Appellant

V/S

The State of Madhya Pradesh Respondents

Referred Judgements :-

KALYAN CHANDRA SARKAR V. RAJESH RANJAN ALIAS PAPPU YADAV [REFERRED TO]
RAJA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
ASSOO VS. STATE OF MADHYA PRADESH [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard on I.A. No. 6184/2018, repeat (fifth) application for suspension of sentence and grant of bail on behalf of appellant-Lokendra Singh.

(2.) Earlier application was dismissed vide order dated 03.11.2014. Thereafter, another application was dismissed vide order dated 03.09.2015.

(3.) The appellant has been convicted for commission of offence punishable under Section 302 of IPC and awarded life imprisonment with fine of Rs. 10,000/-.

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LOKENDRA SINGH Vs. THE STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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