REGENT COMPUTRONICS PVT. LTD.

DHARMENDER Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

RAMREDDY RAJESHKHANNA REDDY AND ANOTHER VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
GAMBHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ANIL KUMAR SINHA VS. STATE OF BIHAR [REFERRED TO]
REDDY SAMPATH KUMAR VS. STATE OF A P [REFERRED TO]
SATTATIYA ALIAS SATISH RAJANNA KARTALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed by the appellant/husband (hereinafter referred to as 'accused') against the judgment of conviction dtd. 3/7/2019 and order of sentence dtd. 5/7/2019, passed by learned Additional Sessions Judge, Narnaul, vide which he had been held guilty for committing the murder of his wife and son in case arising out of FIR Ex. PW7/A and has been sentenced as under:-

(2.) FACTS OF THE PROSECUTION CASE

(3.) INVESTIGATION

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DHARMENDER Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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