REGENT COMPUTRONICS PVT. LTD.

Bikram Bania Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

NIKA RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
BIJOY SINGH VS. STATE OF BIHAR [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
UMAKANT VS. STATE OF CHHATISGARH [REFERRED TO]
SATBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. JOGENDRA [REFERRED TO]
MOHD. FIROZ VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Atal Tiwari, learned amicus curiae for the appellant. Also heard Ms. B. Bhuyan, learned senior counsel and Addl. PP for the State.

(2.) Aggrieved by the judgment and order of conviction dtd. 29/9/2018, passed by the learned Sessions Judge, Nalbari in Sessions Case No. 133/2011, the present appeal has been filed by the appellant- convict from District Jail, Nalbari. By the said judgment, the appellant was convicted (i) for committing offence under Sec. 302 IPC and sentenced to life imprisonment for life and to pay a fine of Rs.15,000.00 with default stipulation, and (ii) also convicted for committing offence under Sec. 304B IPC and sentenced to undergo rigorous imprisonment for 7 (seven) years. It was ordered that both the sentence would run concurrently.

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BIKRAM BANIA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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