REGENT COMPUTRONICS PVT. LTD.

Rajwinder Singh @ Raju Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DAYAL SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SECURITIES AND EXCHANGE BOARD OF INDIA VS. AJAY AGARWAL [REFERRED TO]
STATE OF U P VS. CHHOTEYLAL [REFERRED TO]
BALWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. SHASHI KANT ALIAS BAM BAM ALIAS LAMBU [REFERRED TO]

JUDGEMENT

(1.) The appellant has faced trial in case FIR No. 58 dated 04.05.2012, under Sections 363 and 376 of the Indian Penal Code (for short 'IPC') registered at Police Station Dharamkot.

(2.) Vide judgment dated 06.01.2014, learned Additional Sessions Judge, Moga, convicted the appellant for offence punishable under Sections and 376 of IPC.

(3.) Vide even dated order, the appellant was sentenced as under :- <FRM>JUDGEMENT_156_LAWS(P&H)3_2018_1.html</FRM> Both the substantive sentences were ordered to run concurrently.

Click here to view full judgment.

RAJWINDER SINGH @ RAJU Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address