REGENT COMPUTRONICS PVT. LTD.

Joy Sankar Bhattacharjee Appellant

V/S

SUSHIL KUMAR GUPTA Respondents

Referred Judgements :-

STATE OF ORISSA V. BHOURILAL AGARWAL [REFERRED TO]
BABU SINGH V. STATE OF PUNJAB [REFERRED TO]
MALSAWN LUSHAI V. MANIPUR ADMINISTRATION [REFERRED TO]
GOPAL KRISHNA MAJUMDAR V. STATE OF TRIPURA [REFERRED TO]
NARAYANA MURTI,IN RE [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
DHIRENDRA NATH MITRA VS. MUKANDA LAL SEN [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
DURGACHARAN NAIK VS. STATE OF ORISSA [REFERRED TO]
ANWARUL HASAN VS. STATE [REFERRED TO]
RAM SINGH VS. STATE [REFERRED TO]
C NKRISHNA MURTHY VS. ABDUL SUBBAN AND [REFERRED TO]
STATE OF KERALA V. KUNHIKANNAN NAIR [REFERRED TO]
MT SUDESHARA VS. EMPEROR [REFERRED TO]
MAJOR ROBERT STUART WAUCHOPE VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal filed under Section 417(3) Cr. P.C. by the complainant Shri Joy Sankar Bhattacharjee in Sessions Case No. 3 of 1962, on the file of the Assistant Sessions Judge of Tripura against the judgement of acquittal of the 6 accused respondents, out of whom the first was charged for offences under Sections 408 and 447 -A, I.P.C. and the others under Sections 408 and 477 -A I.P.C. read with Section 109 I.P.C.

(2.) THE facts of the case according to the prosecution and as brought out in the evidence are as follows : -

(3.) BEING aggrieved with the Judgement of acquittal, the complainant filed the appeal with the leave of this Court under Section 417(3) Cr. P.C.

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JOY SANKAR BHATTACHARJEE Vs. SUSHIL KUMAR GUPTA

Referred Judgements :-

JUDGEMENT

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