REGENT COMPUTRONICS PVT. LTD.

NANHELAL Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAJKUMAR VS. STATE OF M.P. [REFERRED TO]
S HARNAM SINGH VS. STATE DELHI ADMN [REFERRED TO]
STATE OF MAHARASHTRA VS. DAMU S O GOPINATH SHINDE [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ASRAF ALI VS. STATE OF ASSAM [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
MUNNA KUMAR UPADHYAYA ALIAS MUNNA UPADHYAYA VS. STATE OF ANDHRA [REFERRED TO]
RAJA @ RAJINDER VS. STATE OF HARYANA [REFERRED TO]
VIJAY SHANKAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Criminal appeal Nos. 494/1995 and 496/1995 arise out of the same incident and, therefore, heard and decided concomitantly.

(2.) These two appeals arise out of common judgment dated 10.11.1994 passed by First Additional Sessions Judge, Damoh in S.T. No.184/92, whereby the appellants have been found guilty for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and have been sentenced to life imprisonment.

(3.) As the sole appellant Baisakhu of Criminal Appeal No.495/95 expired, his appeal stand abated and consigned to record room vide order dated 9.1.2018 passed by this Court.

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NANHELAL Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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