REGENT COMPUTRONICS PVT. LTD.

STATE OF H.P. Appellant

V/S

RAVI DUTT Respondents

Referred Judgements :-

TIKA RAM V. STATE OF M.P. [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. HAKAM SINGH [REFERRED TO]
UMESH VS. STATE OF MAHARASHTRA [REFERRED TO]
KALEGURA PADMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. TULSHIRAM BHANUDAS KAMBLE [REFERRED TO]
DIMPLE GUPTA VS. RAJIV GUPTA [REFERRED TO]
VIJAY SHANKAR SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIMIREDDY VENKATA RAMANA VS. PUBLIC PROSECUTOR [REFERRED TO]
ASHOK KUMAR CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
MUNNA ALIAS POORAN YADAV VS. STATE OF MADHYA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAKASH SAKHA VASAVE [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PANTANGI BALARAMA VENKATA GANESH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THE present Criminal Appeal has come up for adjudication after the grant of leave to appeal under Section 378 (3) of the Code of criminal Procedure in reference to judgment dated 31.12.1996, passed by Learned Additional Sessions Judge, Sirmour District at Nahan,H.P., in Sessions Case No. 7N/7 of 1994, for the offence under Section 307, 326 and 325 read with Section 34 of the Indian Penal Code, acquitting the alleged accused / respondents.

(2.) ACCUSEDRESPONDENT No.2 Ram Rattan has died, therefore, criminal appeal in reference to accusedrespondent No.2 Ram Rattan is abated.

(3.) AFTER investigation, all the three accused, namely, Ram Rattan, Ravi Dutt and Virender Singh alias Tinda were arrested on 25.6.1994 and PW.23 Dharam Singh visited the spot. Accusedrespondents were charged for the above offence.

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STATE OF H.P. Vs. RAVI DUTT

Referred Judgements :-

JUDGEMENT

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