REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

MOHAN MISHRI LAL Respondents

Referred Judgements :-

NOOR MOHAMMAD MOHAMMAD YUSUF MOMIN VS. STATE OF MAHARASHTRA [REFERRED TO]
JANAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PEDDA NARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GANESH BHAVAN PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
KEDAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
P BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
SURESH RAI VS. STATE OF BIHAR [REFERRED TO]
DHANAJ SINGH ALIAS SHERA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. HAKAM SINGH [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) THE State is in appeal against acquittal of all the respondents in respect of the offences punishable under Sections 120-B, 302 and in the alternative of 302 read with 34 of the IPC and Sections 25 and 27 of the Arms Act. The corresponding judgment passed on 09. 11. 1992 by Additional Sessions Judge, harda in Sessions Trial No. 207/1991 is the subject matter of challenge in this appeal.

(2.) THE prosecution case, in short, may be stated thus : -

(3.) ALL the respondents were charged with offences punishable under Sections 120-B, 302 and in the alternative 302 read with s. 34 of the IPC and Sections 25 and 27 of the Arms Act. They abjured the guilt. In their examinations, under Section 313 of the code of Criminal Procedure (for short `the Code'), they specifically pleaded false implication due to prevailing animosity in view of party bandi (group rivalry ).

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STATE OF MADHYA PRADESH Vs. MOHAN MISHRI LAL

Referred Judgements :-

JUDGEMENT

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