REGENT COMPUTRONICS PVT. LTD.

Balmiki Prasad Chourasia Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
SURAJDEO OJHA V. STATE OF BIHAR [REFERRED TO]
KAKE SINGH V. STATE OF M.P. [REFERRED TO]
NANHAU RAM V. STATE OF M.P. [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
SHAM SHANKAR KANKARIA VS. STATE OF MAHARASHTRA [REFERRED TO]
JAYAMMA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The appellant/accused by this appeal is challenging the Judgment and order dated dtd. 3/7/1995 passed by the learned Additional Sessions Judge-VII, Munger, in Sessions Case No.562 of 1993 thereby convicting him of the offence punishable under Sec. 302 of the Indian Penal Code and sentencing to suffer him for imprisonment for life.

(2.) For the sake of convenience, the appellant shall be addressed in his original capacity as an accused.

(3.) The facts leading to the prosecution of the appellant/accused as projected from the police report can be summarized thus:

Click here to view full judgment.

BALMIKI PRASAD CHOURASIA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address