REGENT COMPUTRONICS PVT. LTD.

AMIN KHAN AMANULLAH KHAN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BUNNILAL CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
MASALTI VS. THE STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. JHINKOO NAI [REFERRED TO]
ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
RAMJI SINGH VS. STATE OF BIHAR [REFERRED TO]
LAKSHMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA GOPE VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KASHIRAO [REFERRED TO]
STATE OF M P VS. DHARKOLE GOVIND SINGH [REFERRED TO]
STATE OF PUNJAB VS. SANJIV KUMAR ALIAS SANJU [REFERRED TO]

JUDGEMENT

(1.) These two appeals arise out of common Judgment of conviction and sentence rendered by the Additional Sessions Judge, Khamgaon in Sessions Case No. 41/1997 and 71/1999.

(2.) In all 11 accused persons were tried for various offences punishable under Sections 147, 148, 149, 336, 307 and 302 of the Indian Penal Code.

(3.) The appeal preferred by accused no. 11 Sharifkha alias Kalya Safdarkha which was Criminal Appeal No. 197/2002 has abated due to his death.

Click here to view full judgment.

AMIN KHAN AMANULLAH KHAN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address