REGENT COMPUTRONICS PVT. LTD.

KishoriVersus Appellant

V/S

STATE (NCT) OF DELHI Respondents

Referred Judgements :-

BACHAN SINGH V. STATE OF PUNJAB [REFERRED TO]
SHIVAJI GENU MOHITE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAGMOHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
EDIGA ANAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KESAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARDAYAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
AJMER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SARWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHANKAR ALIAS GAURI SHANKAR VS. STATE OF TAMIL NADU [REFERRED TO]
BALRAJ VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHOORA [REFERRED TO]
KISHORI VS. STATE OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Having been sentenced to death and ordered to be hanged by neck till death by the trial Court and confirmed by the High Court of Delhi, the appellant Kishori filed the Special Leave Petition seeking leave of this Court to challenge the judgment of the High Court. By order dated 27-9-1999 this Court issued notice to the respondents and stayed execution of the death penalty until the disposal of the case.

(2.) Leave granted.

(3.) The fact situation of the case leading to the present proceeding may be shortly stated thus:

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KISHORI Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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