REGENT COMPUTRONICS PVT. LTD.

FAJAR ALI Appellant

V/S

STATE OF TRFPURA Respondents

Referred Judgements :-

MOHD. ABDUL HAFIZ VS. STATE. [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHMED INAYATULLAH VS. STATE OF MAHARASHTRA [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. BHUP SINGH [REFERRED TO]
BASAVARAJ R PATIL VS. STATE OF KARNATAKA [REFERRED TO]
STATE DELHI ADMINISTRATION VS. DHARAMPAL [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
RANVIR YADAV VS. STATE OF BIHAR [REFERRED TO]
RAJIV PHUKAN VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal against the judgment and order, dated 18.11.2003, passed, in Case No. (Sessions Trial) 104 (NT/K) of 2002, by the learned Additional Sessions Judge (Fast Track Court), North Tripura, Kailashahar, convicting the accused-appellants under Section 302 read with Section 34 of the Indian Penal Code and sentencing them to suffer imprisonment for life.

(2.) THE case of the prosecution may, in brief, be described as under:-

(3.) HAVING found the two accused-appellants guilty of the offence charged with, the learned trial Court convicted them accordingly and passed sentence against them as mentioned above. Aggrieved by their conviction and the sentence passed against them, the two convicted persons have preferred this appeal.

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FAJAR ALI Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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