REGENT COMPUTRONICS PVT. LTD.

ATBIR Appellant

V/S

GOVT.OF N.C.T.OF DELHI Respondents

Referred Judgements :-

MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
RAM BIHARI YADAV VS. STATE OF BIHAR [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KARNATAKA VS. SHARIFF [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. WAKTENG [REFERRED TO]
BIJOY DAS VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against the final judgment and order dated 13.01.2006 of the High Court of Delhi at New Delhi in Criminal Appeal No. 805 of 2004, Murder Reference No. 3 of 2004 and Criminal Appeal No. 876 of 2004 whereby the High Court dismissed the criminal appeals filed by the appellants herein and confirmed the sentence awarded by the learned Additional Sessions Judge, Delhi in Murder reference.

(2.) The case of the prosecution is as under:

(3.) Heard Mr. K.B. Sinha, learned senior counsel for the appellant in Crl. Appeal No. 870 of 2006, Mr. A.T.M. Rangaramanujam, learned senior counsel for the appellant in Crl. Appeal No. 877 of 2006 and Mr. J.S. Atri, learned senior counsel for the respondent-State.

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ATBIR Vs. GOVT OF N C T OF DELHI

Referred Judgements :-

JUDGEMENT

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