REGENT COMPUTRONICS PVT. LTD.

RAJINDER SINGH Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

AMAR CHAND AGARWALLA VS. SHANTI BOSE [REFERRED TO]
STATE OF ORISSA VS. NAKULA SAHU [REFERRED TO]
PATHUMMA VS. MUHAMMAD [REFERRED TO]
BANSI LAL VS. LAXMAN SINGH [REFERRED TO]
RAMU ALIAS RAM KUMAR VS. JAGANNATH [REFERRED TO]
STATE OF KARNATAKA VS. APPA BALU INGALE [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
KAPTAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED TO]
STATE OF A. P. VS. RAJAGOPALA RAO [REFERRED TO]
VIDYADHARAN VS. STATE OF KERALA [REFERRED TO]
RAJU PANDURANG MAHALE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE VS. SARAVANAN [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This criminal revision petition has been filed against the judgment passed by the learned Additional Sessions Judge, Mandi, on 15.01.2011 whereby he affirmed the judgment passed by the learned Judicial Magistrate 1st Class, Jogindernagar, District Mandi, on 19.09.2007/28.09.2007.

(2.) The petitioner was charged for the offences punishable under Sections 354, 323 and 506 of the Indian Penal Code (for short 'IPC'). The learned trial Court on considering the evidence on record, convicted the petitioner under Sections 354 and 323 of the I.P.C., however, acquitted him for the offence punishable under Sec. 506 of the IPC.

(3.) In the appeal, learned Additional Sessions Judge affirmed the sentence so passed by the learned trial court.

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RAJINDER SINGH Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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