REGENT COMPUTRONICS PVT. LTD.

Suku Appellant

V/S

The State Of West Bengal Respondents

Referred Judgements :-

SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAZIK RAM VS. JASWANT SINGH CHOUHAN [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
RAJA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MUKHTIAR AHMED ANSARI VS. STATE N C T OF DELHI [REFERRED TO]
MURLIDHAR VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The appellant Suku @ Sukdeb Bagdi husband of the deceased, Sandhya Bagdi along with his parents were placed on trial before the learned Additional Sessions Judge, 1st Court at Bankura to answer charges for the offences punishable under Ss. 498A and 302 of the Indian Penal Code.

(2.) In the said trial, finally the appellant was convicted under Sec. 302 IPC and sentenced to suffer imprisonment for life and payment of fine with default clause.

(3.) The remaining two accuseds while were acquitted of all the charges framed against them, the appellant was acquitted for the offences punishable under Sec. 498A IPC.

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SUKU Vs. THE STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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