REGENT COMPUTRONICS PVT. LTD.

Otul Borgohain Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

BHUPINDER SHARMA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF U P VS. PAPPU alias YUNUS [REFERRED TO]
MOTI LAL VS. STATE OF M P [REFERRED TO]
RAJINDER ALIAS RAJU VS. STATE OF H P [REFERRED TO]
STATE OF HARYANA VS. BASTI RAM [REFERRED TO]
SADASHIV RAMRAO HADB VS. STATE OF MAHARASHTRA [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]
MANOJ KUMAR VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned Amicus Curiae appearing for the accused/appellant and Mr. J. Tsering, learned Public Prosecutor for the State of Arunachal Pradesh.

(2.) This Jail appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, is directed against the judgment and order dtd. 29/1/2020, passed by the learned Sessions Court at Tezu, in Session Case No.28(LDV)/2018 (State Vs. Otul Borgohain) , sentencing the accused/appellant to undergo an imprisonment for a term of 6(six) years for the offence held to be committed under Sec. 376 of the Indian Penal Code.

(3.) The case of the prosecution, briefly stated, are as follows:

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OTUL BORGOHAIN Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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