REGENT COMPUTRONICS PVT. LTD.

CHANDRAMOHAN SANU Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

VISCOUNT SIMON IN STIRLAND V. DIRECTOR OF PUBLIC PROSECUTION [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
INDERSINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANIL SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED TO]
GEEJAGANDA SOMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
HATTI SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) HEARD further argument from the parties, hearing is concluded and the judgment is as follows.

(2.) APPELLANT challenges the order of conviction under Sections 302/392/397/ 468, i. P. C. and the respective sentences of imprisonment for life, rigorous imprisonment for 14 years, rigorous imprisonment for seven years and rigorous imprisonment for three years with a direction to serve such sentences consecutively, as per the impugned judgment delivered on 16-3-1998 by learned Sessions Judge, Mayurbhanj at baripada in S. T. Case No 113 of 1995.

(3.) THE following facts emerging from the trial Court's record are mostly not in dispute.

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CHANDRAMOHAN SANU Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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