REGENT COMPUTRONICS PVT. LTD.

TULSI RAM Appellant

V/S

STATE Respondents

Referred Judgements :-

DARSHAN SINGH V. STATE OF RAJASTHAN [REFERRED TO]
PURAN SINGH V. STATE OF RAJASTHAN [REFERRED TO]
HAKAM SINGH V. STATE OF RAJASTHAN [REFERRED TO]
HARIPADA DAS VS. STATE OF WEST BENGAL [REFERRED TO]
ALISTER ANTHONY PAREIRA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHATRUGHNA BABAN MESHRAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1991 and the present appeal has been pending since the year 1994.

(2.) Vide order dated 02.012.2021(sic), it is noted by this Court that the appellant No. 1 Tulsi Ram and appellant No. 4 Ram Lal have expired.

(3.) Thus, the appeal to the extent of appellant No. 1 Tulsi Ram and appellant No. 4 Ram Lal stands abated. Hence, the present appeal now survives only against appellants No. 2 and 3, as stated to be alive.

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TULSI RAM Vs. STATE

Referred Judgements :-

JUDGEMENT

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