REGENT COMPUTRONICS PVT. LTD.

STATE OF WEST BENGAL Appellant

V/S

Nripen Lohar Karmakar Respondents

Referred Judgements :-

BHAGAT RAM V. KHETU RAM AND ANR. [REFERRED TO]
CH. RAZIK RAM V. CH. J.S. CHAUHAN AND ORS. [REFERRED TO]
GEORGE AND ORS. V. ST. OF KERALA AND ANR. [REFERRED TO]
UDAI BHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALAK RAM MOHD SAYEED KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHILAMAKUR NAGIREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMESHWAR DAYAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURESH RAI VS. STATE OF BIHAR [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) The death reference was registered on June 24,2013 on receipt of a letter of the Additional District & Sessions Judge, Second Court, Balurghat, Dakshin Dinajpur dated June 21, 2013.With his covering letter the judge submitted the proceedings of Sessions Case No.292 of 2012 arising out of Hili P.S. Case No.112 of 2012 dated June 11,2012 under s.302 IPC.

(2.) By his judgement dated June 17, 2013 the judge convicted Nripen the accused of an offence under s.302 IPC and by his order dated June 21, 2013 he passed a sentence of death. The appeal is by Nripen made on August 20, 2013, against the judgement and order.

(3.) The sentencing part of the order is quoted below:

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STATE OF WEST BENGAL Vs. NRIPEN LOHAR KARMAKAR

Referred Judgements :-

JUDGEMENT

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