REGENT COMPUTRONICS PVT. LTD.

RAKESH GARG Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIKRAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
YANAB SHEIKH VS. STATE OF WEST BENGAL [REFERRED TO]
MADHU @ MADHURANATHA VS. STATE OF KARNATAKA [REFERRED TO]
JODHAN VS. STATE OF M P [REFERRED TO]
BALDEV SINGH VS. STATE OF HARYANA [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) By this Common Judgment, the Cr.A. No. 6426 of 2017 filed by Rakesh Garg, Cr.A. No. 124 of 2018 filed by Vinod Singh Yadav, Cr.A. No. 181 of 2018 filed by Vinod Verma and Cr.A. No. 259 of 2018 filed by Mahendra Singh Chouhan, shall be decided.

(2.) These four appeals have been filed against the Judgment and Sentence dated 22-12-2017 passed by VIIth A.S.J., Gwalior in Sessions Trial No. 195 of 2007 by which the appellants have been convicted and sentenced as under :

(3.) The accused Vimal Singh, Dharmendra Shrivas and Jagdish Garg were absconding and therefore, charge sheet under Section 299 of Cr.P.C. was filed against the above mentioned accused persons.

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RAKESH GARG Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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