REGENT COMPUTRONICS PVT. LTD.

HUSAN CHAND Appellant

V/S

DARSHAN SINGH Respondents

Referred Judgements :-

LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
TAKHAJI HIRAJI V. THAKORE KUBERSING CHAMANSING [REFERRED TO]
MOHAN RAI BHARATH RAI VS. STATE OF BIHAR IN BOTH APPEALS [REFERRED TO]
BHABA NANDA SARMA VS. STATE OF ASSAM [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM SUNDER YADAV VS. STATE OF BIHAR [REFERRED TO]
RAJINDRA SINGH VS. STATE OF BIHAR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
DASHRATH @ JOLO VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Both these appeals have been heard and are being decided together as these arise out of the same judgment of acquittal.

(2.) Cr. Appeal No. 35 of 2012 has been filed by the victim, whereas Cr. Appeal No. 284 of 2012 has been filed by the State.

(3.) The respondents have been acquitted of the charges punishable under Ss. 307, 451, 506 read with Sec. 34 of the IPC by the learned Sessions Judge, Solan, Camp at Nalagarh, District Solan, H.P., vide judgment dtd. 19/11/2011 passed in Session Trial No. 6- NL/7 of 2010.

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HUSAN CHAND Vs. DARSHAN SINGH

Referred Judgements :-

JUDGEMENT

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