REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

Dukhan Kahar Respondents

Referred Judgements :-

MOHANLAL GANGARAM GEHANI V. STATE OF MAHARASHTRA [REFERRED TO]
JASPAL SINGH ALIAS PALI V. STATE OF PUNJAB [REFERRED TO]
RAJU ALIAS RAJENDRA V. STATE OF MAHARASHTRA [REFERRED TO]
KANTA PRASHAD RIZAK RAM VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
VAIKUNTAM CHANDRAPPA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BUDHSEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MATRU ALIAS GIRISH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHEIKH HASIB ALIAS TABARAK VS. STATE OF BIHAR [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SANTOKH SINGH VS. IZHAR HUSSAIN [REFERRED TO]
KANAN VS. STATE OF KERALA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
KEDAR SINGH VS. STATE OF BIHAR [REFERRED TO]
RONNY ALIAS RONALD JAMES ALWARIS VS. STATE OF MAHARASHTRA [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LEKH RAJ [REFERRED TO]
RAMANBHAI NARANBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
DANA YADAV VS. STATE OF BIHAR [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU [REFERRED TO]
NAVAL KISHORE SINGH VS. STATE OF BIHAR [REFERRED TO]
S SUDERSHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TAMILSELVAN VS. STATE TAMILNADU [REFERRED TO]
MULLA VS. STATE OF U P [REFERRED TO]
SUKHBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHEO SHANKAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF U P VS. MOHD IQRAM [REFERRED TO]
REENA HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
ASHOKSINH JAYENDRASINH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Appellant Dukhan Kahar @ Dukhan Ram Kahar has been held guilty in Sessions Trial No.93/2013/281/2015 arising out of Karpi P.S. Case No. 22 of 1999 by the learned 3rd Additional Sessions Judge, Jehanabad for the offences punishable under Ss. 148, 302/149, 307/149 of the Indian Penal Code, 27 of the Arms Act and 3/4 of Explosive Substances Act vide judgment dated 10th November, 2016. Consequent upon conviction, vide order dated 18th November, he has been sentenced to death for the offence punishable under Sec. 302/149 of the Indian Penal Code, rigorous imprisonment for three years and a fine of Rs. 10,000.00 for the offence punishable under Sec. 148 of the Indian Penal Code and in default of payment of fine to undergo further imprisonment for six months, rigorous imprisonment for ten years and a fine of Rs.50,000.00 for the offence punishable under Sec. 307/149 of the Indian Penal Code and in default of payment of fine to undergo further imprisonment for two years, rigorous imprisonment for three years and a fine of Rs. 10,000.00 for the offence punishable under Sec. 27 of the Arms Act and in default of payment of fine to undergo further imprisonment for six months and rigorous imprisonment for three years and a fine of Rs. 10,000.00 for the offence punishable under Ss. 3/4 of the Explosive Substances Act and in default of payment of fine to undergo further imprisonment for six months. The Trial Court directed that all the sentences shall run concurrently.

(2.) Reference made by the Trial Court under Sec. 366 of the Code of Criminal Procedure (for short "Cr.P.C") for confirmation of death sentence awarded in the aforesaid Sessions Trial has been registered as Death Reference No. 1 of 2017.

(3.) Appellant Dukhan Kahar @ Dukhan Ram Kahar has separately challenged his conviction and sentence imposed by the Trial Court by filing Cr. Appeal (DB) No. 72 of 2017.

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STATE OF BIHAR Vs. DUKHAN KAHAR

Referred Judgements :-

JUDGEMENT

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