REGENT COMPUTRONICS PVT. LTD.

Md Jamal Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

MUSEER KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMKISHAN MITHANLAL SHARMA VS. STATE OF BOMBAY [REFERRED TO]
MATRU ALIAS GIRISH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAMMAD ABDUL HAFEEZ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMANAND RAMNATH VS. STATE OF MADHYA PRADESH [REFERRED TO]
DAYA SINGH VS. STATE OF HARYANA [REFERRED TO]
LAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASHFAQ VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
STATE OF M P VS. PHOOL CHAND [REFERRED TO]
STATE OF MADHYA PRADESH VS. SANTOSH KUMAR [REFERRED TO]
KALAM ALIAS ABDUL KALAM VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The instant appeal is filed by the accused/convicts/appellants in S.T No.1(8)2000/SC 56(2) 1999 against the judgment and order of conviction and sentence under Section 392/397 of the Indian Penal Code.

(2.) Both the appellants were convicted under Section 235(1) of the Code of Criminal Procedure for the offence punishable under Section 392 of the Indian Penal Code and sentenced to suffer rigorious imprisonment for 7 years each and to pay a fine of Rs.50,000/- each in default to suffer further rigorious imprisonment for six months.

(3.) The aforesaid convicts were further sentenced to suffer rigorious imprisonment for a term of 7 years for committing offence under Section 397 of the Indian Penal Code. The sentences were directed to be run concurrently.

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MD JAMAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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