REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

BACCHUDAS BALRAM Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF PUNJAB VS. POHLA SINGH [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SUCHAND PAL VS. PHANI PAL [REFERRED TO]
SACHCHEY LAL TIWARI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is by the State of Madhya Pradesh to the judgment rendered by a Division Bench of the Madhya Pradesh High Court, Jabalpur Bench at Gwalior, directing acquittal of the respondents. The trial court had found the respondents (hereinafter referred to as the 'accused') guilty of offence punishable under Section 304 (Part II) of the Indian Penal Code, 1860 (in short the 'IPC') read with Section 34 IPC. Each of the accused persons was sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.2000/- with default stipulation.

(3.) The respondents faced trial because of the following accusations:-

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STATE OF MADHYA PRADESH Vs. BACCHUDAS ALIAS BALRAM

Referred Judgements :-

JUDGEMENT

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