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PROMODE DEBNATH Appellant

V/S

STATE OF TRFPURA Respondents

Referred Judgements :-

JAKKI @ SELVARAJ AND ANR. VS. STATE [REFERRED TO]
RAJ NARAIN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]
SUKHA VS. STATE OF RAJASTHAN [REFERRED TO]
NISAR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMAR SINGH VS. STATE ON HARYANA [REFERRED TO]
HARCHAND SINGH VS. STATE OF HARYANA [REFERRED TO]
PEDDA NARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KESHORAM BORA VS. STATE OF ASSAM [REFERRED TO]
VAHULA BHUSHAN ALIAS VAHUNA KRISHNAN VS. STATE OF TAMIL NADU [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
KATHI RAMKU ALIGBHAI VS. STATE OF GUJARAT [REFERRED TO]
MEHARBAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
NATHUNIYADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JEET SINGH [REFERRED TO]
THAMAN KUMAR VS. STATE OF UNION TERRITORY OF CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) In this appeal, the Appellant has called in question the legality of the judgment and order dated 25.6.2002 rendered by the leamed Additional Sessions Judge, West Tripura, Agartala in S.T. (W. T/S) 183 of 1996 convicting the Appellant under Section 302 of the IPC and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 10,000/-.

(2.) The prosecution version in a nut shell is as follows:

(3.) It is also stated that before this incident, earlier on the first day of last Madhyamik examination at about 11.00 p.m., two young boys of Melaghar forcibly entered into the house of Akashi with ill motive. Later, one of them was apprehended by the inmates of the house and he was set free on request.

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PROMODE DEBNATH Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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