REGENT COMPUTRONICS PVT. LTD.

SUNIL KUMAR Appellant

V/S

THE STATE OF BIHAR Respondents

Referred Judgements :-

JAN MOHAMMAD AND ANR. VS. STATE OF BIHAR [REFERRED TO]
SARDAR V. STATE OF U.P. [REFERRED TO]
KAKE SINGH V. STATE OF M.P. [REFERRED TO]
STATE OF MAHARASHTRA V. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
SURAJDEO OJHA V. STATE OF BIHAR [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]
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]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF A P VS. S RAYAPPA [REFERRED TO]
UTTAM VS. STATE OF MAHARASHTRA [REFERRED TO]
HARE RAM YADAV VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Both the Appeals are filed against the common judgment passed in Sessions Trial No. 141 of 2017 corresponding to G.R. No. 1638 of 2017 registered under Sec. 302/328/120B of the IPC and Sessions Trial No. 551 of 2017 whereby and whereunder the appellants were convicted of offences under Sec. 302/34 of IPC and they were sentenced to suffer imprisonment for life and fine of Rs.50,000.00, in default of payment of fine further imprisonment for a period of two years.

(2.) The appellants, namely, Navneel Niraj and Sunil Kumar have filed two separate appeals against the above mentioned common judgment and order of conviction and sentence being Cr. Appeal (DB) No. 196 of 2019 and Cr. Appeal(DB) No. 128 of 2019.

(3.) We have heard both the appeals together and now proceed to dispose of the appeals by the following judgment.

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SUNIL KUMAR Vs. THE STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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