REGENT COMPUTRONICS PVT. LTD.

Sohan Puri Appellant

V/S

STATE Respondents

Referred Judgements :-

RAMGOPAL & ANR. V. THE STATE OF MADHYA PRADESH [REFERRED TO]
GIMPEX PRIVATE LIMITED V. MANOJ GOEL [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
STATE OF MAHARASHTRA VS. BALRAM BAMA PATIL [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SUDERSHAN CHAKKAR [REFERRED TO]
R PRAKASH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
JAGE RAM VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KANHA @ OMPRAKASH [REFERRED TO]
M.E. SHIVALINGAMURTHY VS. CENTRAL BUREAU OF INVESTIGATION, BENGALURU [REFERRED TO]

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) These criminal appeals, under Sec. 374 Cr.P.C. have been preferred claiming the following reliefs:

(3.) The brief facts of the case, as placed before this Court by Mr. Vineet Jain, learned Senior Counsel assisted by Mr. Pravin Vyas appearing on behalf of the appellants are that the appellants were convicted for offences under Ss. 148, 307, 307/149, 323, 323/149, 324/149, 326 and 326/149 I.P.C. vide the impugned judgments, dtd. 25/11/2005, passed by the learned Additional Sessions Judge (Fast Track) No. 1 Bikaner in Sessions Case No. 317/03 and 18/2005.

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SOHAN PURI Vs. STATE

Referred Judgements :-

JUDGEMENT

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