REGENT COMPUTRONICS PVT. LTD.

RIZWAN Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

BIVASH CHANDRA DEBNATH @ BIVAS D. & ORS. V. STATE OF WEST BENGAL [REFERRED]
RAMANLAL & ANR. V. STATE OF HARYANA [REFERRED]
SRIDHAR BHUYAN VS. STATE OF ORISSA [REFERRED]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED]
GURMUKH SINGH VS. STATE OF HARYANA [REFERRED]
RAMPAL SINGH VS. STATE OF UP [REFERRED]
SUDHAKAR VS. STATE OF MAHARASHTRA [REFERRED]
BUDHI SINGH VS. STATE OF H.P. [REFERRED]
CHENDA @ CHANDA RAM VS. STATE OF CHHATISGARH [REFERRED]
MANJEET SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED]
JHAPTU RAM VS. STATE OF HIMACHAL PRADESH [REFERRED]
STATE OF M.P. VS. SHIVSHANKAR [REFERRED]

JUDGEMENT

(1.) Heard Ms. Begum Sabiha Kamal learned counsel for the appellants and Shri Sharad Dixit, learned AGA for the State.

(2.) Since both the aforesaid criminal appeals arise out of a common judgment hence the same are being decided by a common judgment.

(3.) Instant appeal has arisen against the judgment and order dated 3.11.2004 passed by learned Additional Sessions Judge/ Fast Track Court No.3, Hardoi in Sessions Trial No.331 of 2003, Case Crime No.123 of 2003, under Sections 302/34 IPC, P.S. Pihani, District-Hardoi. State vs. Rizwan and Sattar wherein learned trial court has convicted the accused-appellants under section 302 read with Section 34 IPC and sentenced them to imprisonment for life and with fine of Rs.10,000/- each, with default stipulation of two years.

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RIZWAN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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