REGENT COMPUTRONICS PVT. LTD.

MOHAN LAL Appellant

V/S

STATE Respondents

Referred Judgements :-

DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
RATAN LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. ANI ALIAS HANIF [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
SURENDERA MISHRA VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED TO]
DEVIDAS LOKA RATHOD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 11/11/2019 passed by the learned Additional Sessions Judge, Bhinmal, District Jalore in Sessions Case No.66/2013 (CIS No.229/2014):

(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:

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MOHAN LAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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