REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

STATE Respondents

Referred Judgements :-

V.C.SUKLA V. C.B.I. [REFERRED TO]
SAMBHU ADHIKARI AND ORS. V. STATE [REFERRED TO]
BHUGDOMOL V. STATE OF GUJARAT [REFERRED TO]
SAIBANNA TIPPANNA [REFERRED TO]
MACHANDER VS. STATE OF HYDERABAD [REFERRED TO]
JAI DEV HARI SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGGO ALIAS JAGDISH [REFERRED TO]
DHARM DAS WADHWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MAJOR G S SODHI LT COL S K DUGGAL VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]

JUDGEMENT

(1.) The Leaned Additional Sessions Judge, Cooch Behar, by his Judgment and order dated 25.11.92 passed in sessions case No. 12 of 1987, has convicted accused Gour Guha under section 302 of the Indian P.C. and has awarded death penalty. The Learned Trial Judge has made a reference to this Court under section 366 of the Code of Criminal Procedure for confirmation of the death sentence.

(2.) The convict has also filed Crl. Appeal No. 322 of 1992 against the said order of conviction and sentence.

(3.) Both the reference and the appeal Are head together.

Click here to view full judgment.

STATE Vs. GOUR GUHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address