REGENT COMPUTRONICS PVT. LTD.

Sankar Shyamal Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

SUSHIL KUMAR SHARMA VERSUS UNION OF INDIA AND OTHERS [REFERRED TO]
BISHNU CHAKRABORTY AND ANOTHER VERSUS STATE OF WEST BENGAL [REFERRED TO]
GURUCHARAN SINGH VERSUS STATE OF PUNJAB [REFERRED TO]
ANANTA KUMAR MONDAL VERSUS STATE OF WEST BENGAL AND ANOTHER [REFERRED TO]
JAGDISHRAJ KHATTA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) The moot question involved in the instant appeal is whether on conviction of Sec. 498A of the Indian Penal Code, a conviction under Sec. 306 of the Indian Penal Code naturally follows or not.

(2.) Law on this point is no longer res integra. The relevant provisions of the Indian Penal Code that falls for consideration are as under:-

(3.) Sec. 306. Abatement of suicide.

Click here to view full judgment.

SANKAR SHYAMAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address