REGENT COMPUTRONICS PVT. LTD.

Kripesh Sabdakar Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

EXCISE AND TAXATION OFFICER-CUM-ASSESSING AUTHORITY V. GOPI NATH AND SONS [REFERRED TO]
TRIVENI RUBBER AND PLASTICS V. CCE [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJKISHORE PUROHIT VS. STATE OF MADHYA PRADESH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 378(4) of the Criminal Procedure Code (for short, CrPC) read with Section 372 of CrPC filed by the complainant arises out of the judgment and order of acquittal dated 18.04.2018, passed by the learned Sessions Judge, Unakoti Judicial District, Kailashahar in case No.ST 21(U/K) of 2015 under Sections 447/323/302/34 of the Indian Penal Code.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Being committed, the learned Sessions Judge framed charge against the respondent Nos. 2, 3 and 4, under Sections 447/302/323 read with Section 34 of IPC.

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KRIPESH SABDAKAR Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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