REGENT COMPUTRONICS PVT. LTD.

MOHD.SHARIEF Appellant

V/S

STATE OF JAMMU AND KASHMIR Respondents

Referred Judgements :-

SURESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BABY KANDAYANATHIL VS. STATE OF KERALA [REFERRED TO]
RAM DEV VS. STATE OF UTTAR PRADESH [REFERRED TO]
BEHARI PRASAD VS. STATE OF BIHAR [REFERRED TO]
RATTAN SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. LAKHMI [REFERRED TO]
BAHADUR NAIK VS. STATE OF BIHAR [REFERRED TO]
RAM GAULAM CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
SUBHASH RAMKUMAR BIND ALIAS VAKIL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PREM CHAND [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
BALRAM SINGH V. STATE OF PUNJAB [REFERRED TO]
RATANSINH DALSUKHBHAI NAYAK VS. STATE OF GUJARAT [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) THIS criminal appeal is directed against judgment dated 8th of August, 2005 and order dated 9th of August, 2005 passed by the learned sessions Judge, Poonch in a case titled State v. Mohd. Sharief and another, in File No. 22/sessions, instituted on 6/11/1998, whereunder appellants came to be convicted and sentenced under Ss. 302, 449, 380/34, RPC.

(2.) APPELLANT No. 1 came to be sentenced to death for commission of offence under S. 302, RPC as also rigorous imprisonment for three years and five years for the commission of offences under Ss. 380 and 449, RPC and fine of Rs. 1000. 00.

(3.) APPELLANT No. 2 came to be sentenced to life imprisonment for offence under Ss. 302/34, RFC as also rigorous imprisonment for three years and five years for the commission of offences under Ss. 380 and 449, rpc and fine of Rs. 500. 00 and Rs. 1000. 00.

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MOHD SHARIEF Vs. STATE OF J AND K

Referred Judgements :-

JUDGEMENT

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