REGENT COMPUTRONICS PVT. LTD.

State Of Odisha Appellant

V/S

MUNA Respondents

Referred Judgements :-

GANESH BHAVAN PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
C ANTONY VS. K G RAGHAVAN NAIR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF U P VS. MOHD IQRAM [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
STATE OF HARYANA VS. SHAKUNTLA [REFERRED TO]
MURUGESAN VS. STATE [REFERRED TO]
STATE OF RAJASTHAN VS. TALEVAR [REFERRED TO]
STATE OF ORISSA VS. UDAYANATH PRADHAN [REFERRED TO]
HAKEEM KHAN AND OTHERS VS. STATE OF M.P. [REFERRED TO]
N.VIJAYAKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The present appeal by the State of Odisha is directed against the judgment dtd. 16/10/1993of the II Additional Sessions Judge, Puri in Sessions Trial Case No.56/286 of 1991 acquitting the Respondents of the offence under Sec. 302/34 IPC for committing the murders of Kasinath Panda and Narayan Panda on 11/8/1990, at around 1.40 pm.

(2.) It must be noted at the outset that initially this Court had by its judgment dtd. 20/5/2009 allowed the present appeal reversing the judgment of the trial Court and convicting each of the Respondents for the offence under Sec. 302/34 IPC and sentencing each of them to undergo imprisonment for life.

(3.) Against the said judgment, the Respondents preferred Criminal Appeal No.2175 of 2009 in the Supreme Court of India. By the order dtd. 21/5/2012, the Supreme Court set aside the judgment of this Court and inter aliaobserved as follows:

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STATE OF ODISHA Vs. MUNA

Referred Judgements :-

JUDGEMENT

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