REGENT COMPUTRONICS PVT. LTD.

Govinda Nayak Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

NAND KISHORE VS. STATE OF HARYANA [REFERRED TO]
YOGESH SINGH VS. MAHABEER SINGH AND ORS [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
KISHORECHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
HARI SHANKER SUBHASH CHAND VS. STATE OF UTTAR PRADESH :SHIAM BEHARI [REFERRED TO]
BIKAU PANDEY VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
RAJ NARAIN SINGH VS. STATE OF U P [REFERRED TO]
ABU THAKIR VS. STATE INSPECTOR OF POLICE TAMIL NADU [REFERRED TO]
BIPIN KUMAR MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
DARBARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
JOGINDER SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The appellant Govinda Nayak faced trial in the Court of learned Adhoc Additional Sessions Judge, Sundargarh in Sessions Trial No.97/18 of 2007 for offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code (hereinafter 'I.P.C.') on the accusation that on 6/3/2007 at about 7.30 p.m. at village Baladmal (Kissan Pada), he in furtherance of common intention with Abhi Nayak (Juvenile) committed murder of Dharani @ Bhainra Kumura (hereafter 'the deceased') by assaulting him on his head and neck with an axe.

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GOVINDA NAYAK Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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