REGENT COMPUTRONICS PVT. LTD.

SUJIT MANNA Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

IBRAHIM V. THE KING EMPEROR [REFERRED TO]
BHIKARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
JAL LAL VS. DELHI ADIMINISTRATION [REFERRED TO]
SHERALLI WALI MOHAMMED VS. STATE OF MAHARASHTRA [REFERRED TO]
PARTAP VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMRIT BHUSHAN GUPTA VS. UNION OF INDIA [REFERRED TO]
K A JUDICIAL OFFICER VS. METROPOLITAN MAGISTRATE [REFERRED TO]
T N LAKSHMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
SHIRIKANT ANANDRAO BHASALE VS. STATE OF MAHARASHTRA [REFERRED TO]
SAMYA SETT VS. SHAMBU SARKAR [REFERRED TO]

JUDGEMENT

(1.) Myriad shades of colour infested the village of Padumbasan while it was celebrating the Festival of Colours in the forenoon of 20.3.2000. Amongst the advent of spring and the riot of colours the house of Rampada Manna was splashed red. The act of the appellant, which spotted the house red with blood, forms the chemistry in this appeal.

(2.) Factual matrix of the allegations, although adumbrated elaborately in the judgment, may be briefly set out for better appreciation of the entire case.

(3.) Shri Gajen Pradhan (not examined), the Author of the FIR (Ext. 4) was leading a KIRTAN DAL in the village on the occasion of the Holi Festival. When they approached near the house of Rampada Manna, the deceased, his daughter-in-law (P.W. 12), Soma Manna came out and informed that her Father-in-law was being killed.

Click here to view full judgment.

SUJIT MANNA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address