REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Krishna Sitaram Pawar Respondents

Referred Judgements :-

PARAS RAM VS. STATE OF PUNJAB [REFERRED TO]
EDIGA ANAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
CHARLES SOBRAJ VS. SUPUT CENTRAL JAIL TIHAR NEW DELHI [REFERRED TO]
RATTAN SINGH VS. STATE OF PUNJAB [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]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAHESH S O RAM NARAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
AMRIK SINGH VS. STATE OF PUNJAB [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
MOHAMMAD ASLAM VS. STATE OF MAHARASHTRA [REFERRED TO]
DEEPAK KUMAR VS. RAVI VIRAMANI [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
K ANBAZHAGAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SAKSHI VS. UNION OF INDIA [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
BHAGWAN DASS VS. STATE NCT OF DELHI [REFERRED TO]
YOMESHBHAI PRANSHANKAR BHATT VS. STATE OF GUJARAT [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
STATE TR P S LODHI COLONY VS. SANJEEV NANDA [REFERRED TO]
RISHI PAL VS. STATE [REFERRED TO]
RAMJI DUDA MAKWANA VS. STATE OF MAHARASHTRA [REFERRED TO]
SATHYA NARAYANAN VS. STATE REP. BY INSPECTOR OF POLICE [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
VEER SINGH VS. STATE OF U.P. [REFERRED TO]
MALLIKARJUN VS. STATE OF KARNATAKA [REFERRED TO]
ISHWARI LAL YADAV VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) "Hai maujazan ek kulzum-e-khoon kaash yahi ho Aataa hai abhi dekhiye kya kya mere aage"

(2.) By the Confirmation Case, the sentence of hanging by the neck till the accused Krishna Sitaram Pawar is dead, is placed before us under Section 366 of the Code of Criminal Procedure, for confirmation. By an appeal preferred by the accused Krishna Sitaram Pawar, he prays for the quashing of the impugned judgment and sentence dated 18.06.2020 delivered by the learned Additional Sessions Judge, Jalna in Sessions Case No.26/2016.

(3.) We have heard the learned Assistant Public Prosecutor (A.P.P.) on behalf of the State and the learned Senior Advocate on behalf of the accused, from 20.10.2020 till 23.10.2020, 27.10.2020 till 29.10.2020, on 24.11.2020 and 27.11.2020. Both of them have extensively referred to the appeal paper book, the record and proceedings and the Muddemal.

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STATE OF MAHARASHTRA Vs. KRISHNA SITARAM PAWAR

Referred Judgements :-

JUDGEMENT

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