REGENT COMPUTRONICS PVT. LTD.

STATE OF PUNJAB Appellant

V/S

PARTAP SINGH Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
ARBINDRA MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
KRISHAN KUMAR MALIK VS. STATE OF HARYANA [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHD. ARIF VS. REGISTRAR, SUPREME COURT OF INDIA [REFERRED TO]
NIZAM AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
SUNIL VS. STATE OF MADHYA PRADESH [REFERRED TO]
PATTU RAJAN VS. STATE OF TAMIL NADU [REFERRED TO]
VEERENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This judgment shall dispose of MRC-06-2024 sent by the District and Sessions Judge, Amritsar titled as State of Punjab Versus Partap Singh and CRA-D-1730-2024 titled as Partap Singh Versus State of Punjab as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRA-D-1730-2024.

(2.) The present appeal has been filed against the judgment of conviction and order of sentence dated 22/29/8/2024 passed by the District and Sessions Judge, Amritsar.

(3.) The FIR was registered on 5/1/2020, the judgment of conviction and order of sentence passed by the District and Sessions Judge, Amritsar is dated 22/29/8/2024, the appeal was filed on 9/12/2024 and the matter is being taken up for hearing now i.e. after a period of more than 05 years from the date of registration of the FIR.

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STATE OF PUNJAB Vs. PARTAP SINGH

Referred Judgements :-

JUDGEMENT

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