REGENT COMPUTRONICS PVT. LTD.

Raju Ranjan Bhattacharjee Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

SUSHIL MURMU V. STATE OF JHARKHAND [REFERRED TO]
STATE THROUGH CBI,ANTI CORRUPTION BRANCH V. SANJIB BHALLA AND ANR. [REFERRED TO]
MAHOMED HANIF AND ANR. V. EMPEROR [REFERRED TO]
RAMASHRAYA CHAKRAVARTI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SANTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF M P VS. BALA alias BALARAM [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHAMBHU DAYAL NAGAR [REFERRED TO]
A B BHASKARA RAO VS. INSPECTOR OF POLICE CBI VISAKHAPATNAM [REFERRED TO]
NARENDRA CHAMPAKLAL TRIVEDI VS. STATE OF GUJARAT [REFERRED TO]
SOMAN VS. STATE OF KERALA [REFERRED TO]
K.S.PANDURANGA VS. STATE OF KARNATAKA [REFERRED TO]
TARA SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. VIKRAM DAS [REFERRED TO]

JUDGEMENT

(1.) On 27th July, 2003, Tripura State Co-operative Bank, Dharmanagar Branch got registered an FIR No.186/2003 at Police Station - Dharmanagar, North Tripura, alleging that officials of the Bank in conspiringly with private persons have committed acts which are criminal in nature with an endeavour to cause financial loss to the Bank and pecuniary gain to themselves.

(2.) Police investigated the crime and presented the challan in the Court for trial.

(3.) In all, 10(ten) persons were tried together and vide judgment dated 7th May, 2014, Trial Court (Sub-divisional Judicial Magistrate, Dharmanagar, North Tripura) in Case No.GR 311/2003 titled as The State of Tripura v. Raju Ranjan Bhattacharjee and 9 Ors. convicted all of them as per particulars indicated in a tabulated form :

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RAJU RANJAN BHATTACHARJEE Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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