REGENT COMPUTRONICS PVT. LTD.

Bhajan Singh And Ors. Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

JAYA MALA V. HOME SECRETARY,GOVT. OF J&K [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
BODHISATTWA GAUTAM VS. SUBHRA CHAKRABORTY MS [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
TAMEEZUDDIN ALIAS TAMMU VS. STATE OF NCT OF DELHI [REFERRED TO]
NARENDER KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
RAJESH PATEL VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) THE appellants were convicted in FIR No. 21 dated 06.02.2006, registered under Sections 363, 365, 376 and 120 -B IPC at Police Station Zira, District Ferozepur.

(2.) THE trial Court has given the name of the victim in the judgment repeatedly, though the Hon'ble Apex Court in State of Punjab Vs. Gurmit, 1996(1) Recent C.R. 533 had directed all the Courts not to disclose the name of the victim.

(3.) THE trial against juvenile Bagga ended in acquittal on 10.10.2008.

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BHAJAN SINGH AND ORS. Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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