REGENT COMPUTRONICS PVT. LTD.

Tanwar Singh Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

RAMESH CHANDRA AGARWAL VS. REGENCY HOSPITAL [REFERRED TO]
BABLOO PASI VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF MADHYA PRADESH VS. ANOOP SINGH [REFERRED TO]
U.P. V. CHHOTEYLAL [REFERRED TO]
STATE OF KARNATAKA VS. BANTARA SUDHAKARA ALIAS SUDHA [REFERRED TO]
MOHAN VS. STATE OF RAJASTHAN [REFERRED TO]
RAM NIVAS VS. STATE OF KARNATAKA [REFERRED TO]
JAYANTIBAI MOHANBHAI PATEL (PADARIA) VS. STATE OF GUJARAT [REFERRED TO]
K P THIMMAPPA GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
MUNNA VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused-appellant against the judgment of conviction and sentence dtd. 26/11/1993 passed by the Court of learned Sessions Judge, Jhalawar (Rajasthan) [for short 'the learned trial court'] in Sessions Case No.64/1991, whereby, the accused appellant has been sentenced as under:-

(2.) As per the case of the prosecution, on 3/11/1990 complainant Kesar Singh (PW2) lodged an FIR No. 2341990 (Ex.P18) at Police Station Jhalrapatan, District Jhalawar for the offences under Sec. 363 and 366 IPC. The FIR reads as under:-

(3.) The police after investigation submitted charge- sheet against the accused appellant along-with co-accused Raghuraj Singh for the offences under Sec. 366 and 376 IPC in the concerned Court.

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TANWAR SINGH Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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