REGENT COMPUTRONICS PVT. LTD.

Ranadip Banerjee Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
JAFFAR HUSSAIN DASTAGIR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SARBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. DAVID RAZARIO [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
PANNAYAR VS. STATE OF TAMIL NADU [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
NAGARAJ VS. STATE [REFERRED TO]
ABDUL RAZAK AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHIVAJI CHINTAPPA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
NAGENDRA SAH VS. STATE OF BIHAR [REFERRED TO]
GUNA MAHTO VS. STATE OF JHARKHAND [REFERRED TO]
LAXMAN PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRADEEP KUMAR VS. STATE OF HARYANA [REFERRED TO]
RAJA NAYKAR VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) The appellant is the younger brother of the victim.

(2.) Ranadip is convicted of an offence punishable under Sec. 302 of the Indian Penal Code by the learned Additional Sessions Judge, 11th Court at Alipore by judgment and order of conviction dtd. 25/5/2017 and 26/5/2017, in C.G.R No. 1724 of 2015 arising out of Gariahat Police Station Case No.86 dtd. 24/4/2015.

(3.) Joydeep Banerjee is the cousin brother of the appellant. He has lodged a complaint on 25/4/2015 at Gariahat Police Station alleging murder of his elder cousin brother Sudip Banerjee @ Piklu by the appellant on 23/4/2015.

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RANADIP BANERJEE Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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