REGENT COMPUTRONICS PVT. LTD.

HRIDAY LAL KAIPENG Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

NAYAB SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
GITA RANI GHOSH AND ORS. VS. STATE OF WEST BENGAL [REFERRED TO]
JOSEPH VS. STATE OF KERALA [REFERRED TO]
JAGPATI RAM KRISHNA VS. STATE OF MADHYA PRADESH [REFERRED TO]
PATEL RASIKLAL BECHARBHAI VS. STATE OF GUJARAT [REFERRED TO]
MAVILATHAMBAN NAMBIAR VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. INDRAJEET ALIAS SUKHATHA [REFERRED TO]
RAJINDER VS. STATE OF HARYANA [REFERRED TO]
SATISH NARAYAN SAWANT VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the sole appellant, Hriday Lal Kaipeng, against the judgment and order, dated 6-8-2007, passed by the learned Sessions Judge, South Tripura, Udaipur in ST 48 (ST/A) 2006 whereby and whereunder, the appellant was convicted under Section 302, IPC and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 5,000/-, in default, to suffer further one year R.I.

(2.) Heard Mr. P. K. Ghosh, learned Counsel for the appellant and Mr. D. Sarkar, learned P.P. appearing for the State respondent.

(3.) The case of the prosecution, in brief, is as follows :

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HRIDAY LAL KAIPENG Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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