REGENT COMPUTRONICS PVT. LTD.

MANMOHAN Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
BRIJ LAL STATE OF PUNJAB VS. PREM CHAND [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
NETAI DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
DIDIGAM BIKSHAPATHI VS. STATE OF A P [REFERRED TO]
SOHAN RAJ SHARMA VS. STATE OF HARYANA [REFERRED TO]
DAMMU SREENU VS. STATE OF A P [REFERRED TO]
SETH SUNDERDAS CONTRACTOR VS. COMMISSIONER OF SALES TAX [REFERRED TO]
DEEPAK VS. STATE OF MADHYA PRADESH [REFERRED TO]
VEDPRAKASH TARACHAND BHAIJI VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 22/06/1992 passed by First Additional Sessions Judge, East Niwad, khandwa in S. T. No. 112/1987, whereby the appellant was convicted under Section 306 of the IPC and sentenced to undergo R. I. for 10 years and to pay fine of Rs. 5000/- and in default, to suffer R. I. for 2 years. By that judgment only, he was acquitted of the charge of the offence under Section 376 of the IPC (on two counts ). Admittedly, the State has not preferred an appeal against the order of acquittal.

(2.) THE prosecution story, in short, may be narrated thus -

(3.) THE appellant abjured the guilt and pleaded false implication. To substantiate the plea, following documents were tendered in evidence -

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MANMOHAN Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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