REGENT COMPUTRONICS PVT. LTD.

Parameswar Rajowar Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

SWAPAN BARDHAN VS. STATE OF ASSAM [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
NIKA RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
GANESHLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
HARADHAN DAS VS. STATE OF WEST BENGAL [REFERRED TO]
SURESH AND ANR VS. STATE OF HARYANA [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
PRADEEP KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Padmini Baruah, learned counsel appearing for the appellant. Also heard K. Baishya, learned Addl. P.P., Assam, for the State respondent.

(2.) Judgment and order, dtd. 12/4/2023, passed by the learned Sessions Judge, Sivasagar, in Sessions Case No. 01(S-N) of 2019 u/s 302 IPC, is challenged in this appeal by the appellant, namely, Parameswar Rajowar. It is to be noted here that vide impugned judgment and order, dtd. 12/4/2023, the learned Court below has convicted the appellant - Parameswar Rajowar, under Sec. 304-II of the IPC, and sentenced him to suffer rigorous imprisonment for a period of 7 years and also to pay a fine of Rs.2,000.00, with default stipulation.

(3.) The background facts, leading to filing of the present appeal, is adumbrated herein below:-

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PARAMESWAR RAJOWAR Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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