REGENT COMPUTRONICS PVT. LTD.

Shyama Panasputia Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAG SINGH GURMUKH SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMVILAS VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the Judgment dtd. 25/7/2000, passed by the learned Additional Sessions Judge, Jeypore in Sessions Case No.27 of 1998, convicting the Appellants for the offence punishable under Sec. 302 read with Sec. 149 of the IPC and sentencing each of them to undergo imprisonment for life.

(2.) At the outset, it must be mentioned that by the order dtd. 13/9/2000, the Appellants were enlarged on bail during the pendency of the present appeal.

(3.) There were six Appellants at the time of filing of this present appeal, who were arraigned in the trial Court as Accused numbers-1, 4, 6, 11, 12 and 13 respectively.

Click here to view full judgment.

SHYAMA PANASPUTIA Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address