REGENT COMPUTRONICS PVT. LTD.

Gurai Bhakta Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

BASDEV VS. STATE OF PEPSU [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
BEHARI VS. STATE [REFERRED TO]
DAYAL VS. UNION OF INDIA [REFERRED TO]
BHAGWAN TUKARAM DANGE VS. STATE OF MAHARASHTRA [REFERRED TO]
K. RAVI KUMAR VS. STATE OF KARNATAKA [REFERRED TO]
NANKAUNOO VS. STATE OF U.P. [REFERRED TO]
SUBHASH GANGADHAR JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]
PAUL VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against an order of conviction for the offence punishable under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'I.P.C.') passed by the learned Additional Sessions Judge, Fast Track, 3rd Court, Pachim Midnapur on 26.06.2008 in connection with S.T. Case no. XXXV/May/2007 arising out of Narayangarh P. S. Case no. 3/2007 and G.R. Case No. 67/2007.

(2.) Pithily summarized the facts of the case are as under;

(3.) Gurai Bhakta was married to Ahalya Bhakta, the victim. Their marriage took place twenty-five years ago from the date of alleged incident of murder.

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GURAI BHAKTA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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