REGENT COMPUTRONICS PVT. LTD.

OMKAR Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

STATE OF UP VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM AND ANOTHER VS. STATE OF MP [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
JAYABALAN VS. U T OF PONDICHERRY [REFERRED TO]
STATE OF MADHYA PRADESH VS. DAL SINGH [REFERRED TO]

JUDGEMENT

(1.) The present Criminal Appeal under Sec. 374 of CrPC has been preferred against the judgment dtd. 10/6/2011 passed by First Additional Sessions Judge, Vidisha (MP) in Sessions Trial No.03/2010, convicting and sentencing the appellants to undergo for Life Imprisonment u/S 302 of IPC and fine of Rs.5,000.00 each and in default of payment of fine, they shall further to undergo for Five Months additional rigorous imprisonment.

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OMKAR Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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