REGENT COMPUTRONICS PVT. LTD.

Satish And Another Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
SHAKUNTALA VS. STATE OF HARYANA [REFERRED TO]
GULZARI LAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The present criminal appeal filed u/S 374(2) of IPC assails the judgment dated 30.03.2009 passed in S.T. No. 193/2008 by which appellants have been convicted u/S 302 of IPC and sentenced to suffer life imprisonment with a fine of Rs. 2,000/- in case of each of the appellants with default clause.

(2.) Learned counsel for the rival parties are heard finally.

(3.) Death of one Reena (wife of the appellant no. 2 Naresh) who died due to burn injures in an incident dated 22.02008 has given rise to the prosecution in question where both the appellants Satish and Naresh (brother-in-law[Jeth] and husband) respectively of the deceased are convicted and sentenced as aforesaid.

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SATISH & ANOTHER Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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