REGENT COMPUTRONICS PVT. LTD.

Babul Laskar Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

GAUTAM DAS AND ANR. VS. STATE OF TRIPURA AND ANR. [REFERRED TO]
HATE SINGH BHAGAT SINGH VS. STATE OF MADHYA BHARAT [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PARICHHAT VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
BODHISATTWA GAUTAM VS. SUBHRA CHAKRABORTY MS [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
RANJIT HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
JANAK YADAV VS. STATE OF BIHAR [REFERRED TO]
BASAVARAJ R PATIL VS. STATE OF KARNATAKA [REFERRED TO]
KULDIP SINGH VS. STATE OF DELHI [REFERRED TO]
NAVAL KISHORE SINGH VS. STATE OF BIHAR [REFERRED TO]
PARSURAM PANDEY VS. STATE OF BIHAR [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
MD BADARUDDIN AHMED VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal under Section 374 of Cr.P.C, is directed against the judgment and order of conviction and sentence dated 28.11.2008, passed by learned Addl. Sessions Judge, Belonia, South Tripura District, in Sessions Trial No. 29(ST/B) of 2008, where-under learned Addl. Sessions Judge found the accused-appellant guilty of committing offence punishable under Section 376(1) of IPC and sentenced him to suffer R.I. for 7(seven) years and to pay a fine of Rs. 25,000/- (twenty fine thousand) in default of payment of fine, to suffer further S.I. for 1(one) year.

(2.) Fact of the case gathered from the records may summerised thus:-

(3.) Hence the present appeal.

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BABUL LASKAR Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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