(1.) THE abovementioned Death Reference and Appeals arise out of the judgment and order passed by the learned Sessions Judge of Goalpara in Sessions Case No. 35 (D) of 1972.
(2.) UPENDRA Nath Rajkhowa was charged under Section 302 of the Indian Penal Code for committing murder of Mrs. Putuli alias Putul Rajkhowa and Miss Nirmali alias Linu Rajkhowa on or about the night of 10 -2 -70 in the District and Sessions Judge's bungalow at Dhubri and he was also charged under Section 302 of the Indian Penal Code for committing murder of Miss Jonali alias Luna Rajkhowa and Miss Rupali alias Ruplekha alias Bhantu Rajkhowa on or about 25th February, 1970 in the District and Sessions Judge's bungalow at Dhubri. He was also charged under Section 201 of the Indian Penal Code for having caused certain evidence of the said offence to disappear to wit, for burying the dead bodies of the above. mentioned persons on both the occasions with the intention of screening himself from the legal punishment.
(3.) BOTH of them also were charged under Sections 201/34 of the Indian Penal Code for causing certain evidence of the said offences to disappear to wit, for burying the dead 'bodies of the said persons on both the occasions in furtherance of their common intention.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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