REGENT COMPUTRONICS PVT. LTD.

ROHTAS Appellant

V/S

State Of Haryana And Another Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 6.12.2012.

(2.) The process of law was started when an intimation was received in the police station on 18.11.2010, regarding admission of the applicant in the hospital with a fire arm injuries. On 18.11.2010 the injured was declared unfit to make a statement. His statement was recorded on 19.11.2010. Relevant portion of his statement reads as under :-

(3.) It was stated by him that he had received injury in an accident.

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ROHTAS Vs. STATE OF HARYANA AND ANOTHER

Referred Judgements :-

JUDGEMENT

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