REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR Appellant

V/S

STATE OF H P Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
LAL MANDI VS. STATE OF WEST BENGAL [REFERRED TO]
BALRAM PRASAD AGRAWAL VS. STATE OF BIHAR [REFERRED TO]
ARUN VYAS VS. ANITA VYAS [REFERRED TO]
ARVIND SINGH VS. STATE OF BIHAR [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
GIRDHAR SHANKAR TAWADE VS. STATE OF MAHARASHTRA [REFERRED TO]
HOSHAN A P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. M MADHUSUDHAN RAO [REFERRED TO]
ATMARAM S/O RAYSINGH RATHOD VS. STATE OF MAHARASHTRA [REFERRED TO]
PINAKIN MAHIPATRAY RAWAL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Accused Ajay Kumar, his father accused Gian Chand, brother accused Madan Lal, sister-in-law accused Sushma Kumari and relative Biasan Devi, were charged for having committed offences, punishable under the provisions of Sections 306 & 498-A, both read with Section 34 of the Indian Penal Code.

(2.) Vide judgment dated 30.11.2005, passed by Sessions Judge, Hamirpur, Himachal Pradesh, in Sessions Trial No.15 of 2005, titled as State v. Ajay Kumar & others, trial Court convicted only accused Ajay Kumar and sentenced him as under:

(3.) Against the acquittal of accused Gian Chand, Madan Lal, Sushma Kumari and Biasan Devi, in relation to all the charged offences, no appeal stands filed by the State.

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AJAY KUMAR Vs. STATE OF H P

Referred Judgements :-

JUDGEMENT

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