REGENT COMPUTRONICS PVT. LTD.

Vinod Kumar Khadia Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

UGAR AHIR V. STATE OF BIHAR [REFERRED TO]
NISAR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MURLIDHAR VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF RAJASTHAN VS. THAKUR SINGH [REFERRED TO]
NIZAM AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]
GAJANAN DASHRATH KHARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
HARIJAN BHALA TEJA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJ KUMAR [REFERRED TO]
KAMESHWAR SINGH VS. STATE OF BIHAR & ORS [REFERRED TO]

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Vinod Kumar Khadia (hereinafter referred to as the "accused" in short), against the judgment dated 16.02.2011, passed by learned Additional Sessions Judge, Solan, District Solan, H.P., in Sessions Trial No.5-s/7 of 2010, titled State of H.P. versus Vinod Kumar Khadia, whereby the accused was convicted for the offence punishable under Section 302 IPC and sentenced to undergo rigorous imprisonment for life, alongwith fine of Rs.20,000/- and in default of payment of fine, the convict has to further undergo imprisonment for one year.

(2.) Prosecution Case:

(3.) To establish its case, the prosecution examined 15 witnesses and also led documentary evidence.

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VINOD KUMAR KHADIA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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