REGENT COMPUTRONICS PVT. LTD.

Vijay Indwar Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
ANANT CHINTAMAN LAGU VS. STATE OF BOMBAY [REFERRED TO]
BAKHSHISH SINGH VS. STATE OF PUNJAB [REFERRED TO]
NASEEM AHMED VS. DELHI ADMINISTRATION [REFERRED TO]
MOHAN LAL PANGASA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHANKARLAL GYARASILAL DIXIT VS. STATE OF MAHARASHTRA [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
NISAR KHAN ALIAS GUDDU VS. STATE OF UTTARANCHAL [REFERRED TO]
SHAILENDRA RAJDEV PASVAN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The instant appeal, under Sec. 374 (2) of the Code of Criminal Procedure, has been preferred against the Judgment of conviction and order of sentence dtd. 7/8/2018 passed by learned Additional Sessions Judge-XII, Hazaribag, in Sessions Trial No. 346 of 2014, whereby and whereunder, the appellant has been sentenced to undergo rigorous imprisonment for life alongwith fine of Rs.50,000.00 and in default of payment of fine, has been further directed to undergo simple imprisonment for one year.

(2.) The prosecution story in brief as per the allegation made in the Fard Beyan by one Banshi Mehta, the informant, read as under:

(3.) The statement of the appellant was recorded under Sec. 313 of Cr.P.C. Accordingly, the trial proceeded and the appellant was found guilty for the offence under Sec. 302 of IPC and in view thereof, sentenced to undergo rigorous imprisonment for life alongwith fine of Rs.50,000.00.

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VIJAY INDWAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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