REGENT COMPUTRONICS PVT. LTD.

ANIL YADAV Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

BEHARI PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. CHANDVIR [REFERRED TO]
ANANTA KATHOD PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
PARSURAM PANDEY VS. STATE OF BIHAR [REFERRED TO]
RAMESH VS. STATE OF U P [REFERRED TO]
ADALAT PANDIT VS. STATE OF BIHAR [REFERRED TO]
JOSEPH VS. THE STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The appellants of these criminal appeals have faced the trial for the charge under Sec. 302/149, 307/149 of the Indian Penal Code and Sec. 27 of the Arms Act.

(2.) During pendency of these criminal appeals, Sanjay Yadav who is the appellant No. 2 in Cr. Appeal (DB) No. 575 of 2012 passed away.

(3.) By an order dtd. 28/2/2023, IA No. 9898 of 2022 filed in Cr. Appeal (DB) No. 575 of 2012 has been allowed and this criminal appeal qua Sanjay Yadav has abated.

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ANIL YADAV Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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