REGENT COMPUTRONICS PVT. LTD.

STATE OF TRIPURA Appellant

V/S

Shri Utpal Das Respondents

Referred Judgements :-

CHEMICALS AND FIBRES OF INDIA V. UNION OF INDIA [REFERRED TO]
APPASAHEB AND ORS. VRS. STATE OF MAHARASHTRA [REFERRED TO]
ARJUN DEBNATH VRS. STATE OF TRIPURA [REFERRED TO]
STATE OF TRIPURA VRS. PRADIP DEBNATH [REFERRED TO]
STATE OF TRIPURA VRS. PRADIP DEBNATH [REFERRED TO]
DURGA PRASAD AND ORS. VRS. STATE OF MP [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
S PANNEERSELVAM VS. STATE OF TAMIL NADU [REFERRED TO]
VALLABHANENI VENKATESHWARA RAO VS. STATE OF A P [REFERRED TO]
SUKANTI MOHARANA VS. STATE OF ORISSA [REFERRED TO]
AMAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
ATBIR VS. GOVT OF N C T OF DELHI [REFERRED TO]
LAKHAN VS. STATE OF MADHYAPRADESH [REFERRED TO]

JUDGEMENT

(1.) The State has preferred this present appeal against the judgment dated 06.04.2015, passed by the learned Sessions Judge, South Tripura, Belonia, in Case No. ST 45(ST/S) 2014 whereby and whereunder the accused-respondents were acquitted from the charge framed against them under Section 498-A / 109 read with Section 498-A / 304-B of IPC and Section 34 of IPC.

(2.) Brief facts:

(3.) The defence side i.e. the accused persons have exhibited some documents as Exbt. A and Exbt.B. But none has been examined on their behalf. After completion of recording evidence, the accused persons were put to examination under Section 313 , Cr.P.C . and they have pleaded their innocence.

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STATE OF TRIPURA Vs. SHRI UTPAL DAS

Referred Judgements :-

JUDGEMENT

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