REGENT COMPUTRONICS PVT. LTD.

STATE OF RAJASTHAN Appellant

V/S

BAJRANG LAL Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF PUNJAB VS. POHLA SINGH [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SUCHAND PAL VS. PHANI PAL [REFERRED TO]
SACHCHEY LAL TIWARI VS. STATE OF U P [REFERRED TO]
STATE OF MADHYA PRADESH VS. BACCHUDAS ALIAS BALRAM [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The State of Rajasthan has preferred this appeal against order of acquittal of respondent Bajrang Lal dated 29th March, 1984 passed by Sessions Judge, Kota in Sessions Case No.123/1983 for the offence under Section 302 IPC.

(3.) It is relevant to mention that an application for leave to appeal was filed against both the accused persons namely Bajrang Lal and Nandbehari, who were acquitted by the trial court. However, this court granted leave to appeal against accused respondent Bajrang Lal only and rejected the same against accused-respondent Nandbehari.

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STATE OF RAJASTHAN Vs. BAJRANG LAL

Referred Judgements :-

JUDGEMENT

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