REGENT COMPUTRONICS PVT. LTD.

KANAILAL GOWALA Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

SARWAN SINGH RATTAN SINGH HARBANS SINGH BHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
RATTAN SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. LAKHMI [REFERRED TO]
MOHAN SINGH VS. PREM SINGH [REFERRED TO]
BABUBHAI UDESINH PARMAR VS. STATE OF GUJARAT [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED TO]
STATE OF PUNJAB VS. HARJAGDEV SINGH [REFERRED TO]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) The Appellant is aggrieved by his conviction and sentence by an order dated 13-6-2005 passed by the Ad hoc Addl. District and Sessions Judge, Nagaon in Sessions Case No. 276(N)/02.

(2.) The appeal throws up some rather disturbing facts which we will soon advert to.

(3.) The investigation in the case began with a First Information Report (FIR) lodged by Thanuram Mahali, Manager of Burrapahar Tea Estate on 25-6-2001. As per the FIR, he informed the In-charge of Duwar Bagori Police Out Post that he had received information from the workers of the Tea Estate that the Appellant had murdered his wife Indira Guwalla while she was working in the garden at about 12 noon.

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KANAILAL GOWALA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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