REGENT COMPUTRONICS PVT. LTD.

HARENDRA SARKAR Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE VS. ABDOOL RACHID KHOYRATTY [REFERRED TO]
RAMESH BABURAO DEVASKAR AND ORS. V. STATE OF MAHARASHTRA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NARENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SATYAJIT BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Mauza Sangamari Pathar is a small village. It is situated within P.S. Dobaka in the District of Nagaon in the State of Assam. The residents are principally agriculturists. Madhabtoli is a neighbouring village. Appellants are the residents thereof.

(2.) Taheruddin PW-2 was a resident of Changmazi Patghar. The distance between two villages is about one mile. He had been living in a house consisting of four rooms; each situated in different corners abutting a big court yard measuring 20' x 40'.

(3.) The incident occurred soon after the demolition of Babri Masjid. A communal riot had taken place. Curfew was imposed.

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HARENDRA SARKAR Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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