REGENT COMPUTRONICS PVT. LTD.

Bhaga Gouda @ Vainra Appellant

V/S

STATE Respondents

Referred Judgements :-

RAHIM BEG V. STATE OF U.P. [REFERRED TO]
UGAR AHIR VS. STATE OF BIHAR [REFERRED TO]
BADRI VS. STATE OF RAJASTHAN [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
HERAMBA BRAHMA VS. STATE OF ASSAM [REFERRED TO]
HARUN TIRKEY VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THE Appellant challenges the conviction passed under Section 302 I.P.C. by the, Sessions Judge, Kalahandi in Sessions Case No. 48 of 1982 sentencing him to undergo imprisonment for life.

(2.) THE prosecution case as narrated is:

(3.) THE learned Sessions Judge has given the findings:

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BHAGA GOUDA @ VAINRA Vs. STATE

Referred Judgements :-

JUDGEMENT

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