REGENT COMPUTRONICS PVT. LTD.

Gattu @ Tulsia Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
BANI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PADAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
SHINAGARA SINGH VS. STATE OF HARYANA [REFERRED TO]
IQBAL ABDUL SAMIYA MALEK VS. STATE OF GUJARAT [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]
RAMAIAH @ RAMA VS. STATE OF KARNATAKA [REFERRED TO]
KRISHNEGOWDA & ORS. VS. STATE OF KARNATAKA BY ARKALGUD POLICE [REFERRED TO]
SONVIR @ SOMVIR VS. THE STATE OF NCT OF DELHI [REFERRED TO]
PRADEEP KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs :-

(2.) The matter pertains to an incident which occurred in the year 1996 and the present appeal has been pending since the year 1998.

(3.) The accused-appellant laid a challenge to the judgment of conviction and order of sentence dtd. 10/3/1998 passed by the learned Additional Sessions Judge, Dungarpur, in Sessions Case 66/97 (State of Rajasthan Vs. Gattu @ Tulsa & Ors.), whereby the present accused-appellant has been convicted and sentenced as below :-

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GATTU @ TULSIA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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