REGENT COMPUTRONICS PVT. LTD.

TAPAN KUMAR PRADHAN Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

SARWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
GAMBHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
KASHMIRA SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHISH BATHAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
ISRAR VS. STATE OF U P [REFERRED TO]
S SUDERSHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KRISHNAN VS. STATE [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
PRAHALAD PATEL VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
WAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the Judgment dtd. 8/1/2003 passed by the learned Additional Sessions Judge, Deogarh in S.T. Case No.185/19 of 2001, convicting the Appellant for the offence punishable under Sec. 302 of IPC and sentencing him to undergo Rigorous Imprisonment (RI) for life.

(2.) At the outset, it requires to be noticed that by an order dtd. 31/8/2004, this Court enlarged the Appellant on bail during the pendency of the present appeal.

(3.) To begin with, it requires to be noted that the present Appellant was sent up for trial along with one Bidyadhar Pradhan, who was charged for the offence under Sec. 109 IPC read with Sec. 302 IPC on the ground of abetting the murder.

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TAPAN KUMAR PRADHAN Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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