REGENT COMPUTRONICS PVT. LTD.

VISHNU Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
PIARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARI OBULA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGDEO [REFERRED TO]
SURINDER SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA SHISH RAI VS. JAGDISH SINGH [REFERRED TO]
BHAGALOO LODH VS. STATE OF U P [REFERRED TO]
AMIT VS. STATE OF UTTAR PRADESH [REFERRED TO]
DAHARI VS. STATE OF U.P [REFERRED TO]
RAJU @ BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]
JODHAN VS. STATE OF M P [REFERRED TO]
YOGESH SINGH VS. MAHABEER SINGH & ORS. [REFERRED TO]
GANAPATHI & ANR. VS. STATE OF TAMIL NADU [REFERRED TO]
MD. ROJALI ALI AND OTHERS VS. THE STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The present jail appeal was admitted by this Court on 13/12/2006 and an Amicus Curiae was appointed to assist the Court on behalf of the accused appellant.

(2.) The appellant herein was convicted under Sec. 302 IPC and sentenced to undergo life imprisonment with a fine of Rs.1,000.00 in default of payment of fine, to further undergo one year simple imprisonment vide judgment dtd. 12/10/2006 passed by the learned District and Sessions Judge (Fast Track), Pratapgarh in Sessions Case No. 06/2006.

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

Click here to view full judgment.

VISHNU Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address