REGENT COMPUTRONICS PVT. LTD.

Ranjit Urang Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

RAMACHAMI VS. STATE [REFERRED TO]
ANANT CHINTAMAN LAGU VS. STATE OF BOMBAY [REFERRED TO]
STATE OF MAHARASHTRA VS. MANGLYA DHAVU KONGIL [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
BIRBAL VS. STATE OF M.P. [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
RAMDAS VS. STATE OF MAHARASTRA [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
RAJENDRA PRALHADRAO WASNIK VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
CHAUNA ORANG VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal is directed against the Judgment & Order of conviction and sentence dated 11.08.2005 passed by learned Sessions Judge, North Tripura, Kailashahar in S.T. No. 35 (NT/K) of 2005. The learned Sessions Judge found the accusedappellants Ranjit Urang and Radhiram Urang guilty of committing offence punishable under Section 302 read with Section34 of IPC and sentenced them to suffer imprisonment for life and to pay a fine of Rs.5000/- each in default of payment of fine to suffer further rigorous imprisonment for 1 year. Hence, this appeal.

(2.) Heard learned counsel, Mr. S. Chakraborty for the appellants and learned P.P., Mr. D. Sarkar for the respondents.

(3.) Fact of the case may be summarized thus:-

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RANJIT URANG Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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