REGENT COMPUTRONICS PVT. LTD.

SARBANLAL BHEEKA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

ABDUL KADAR ALLARASKHIA V. EMPEROR [REFERRED TO]
VIJENDRAJIT AYODHYA PRASAD GOEL VS. STATE OF BOMBAY [REFERRED TO]
KARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARAYAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NISHI KANT JHA VS. STATE OF BIHAR [REFERRED TO]
SAMPAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF GUJARAT VS. ACHARYA D PANDEY [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. WAZIR CHAND [REFERRED TO]
AMMAD KOYA VS. STATE OF KERALA [REFERRED TO]
BASWANTRAO BAJIRAO VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the accused appellant against the judgment passed by the Sessions Judge, Shivpuri, convicting him under section 302 of the Indian Penal Code and sentencing him with imprisonment for life.

(2.) THE prosecution story is as follows :-

(3.) AGGRIEVED by this conviction and sentence the present appeal has been filed by the accused-appellant.

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SARBANLAL BHEEKA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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