REGENT COMPUTRONICS PVT. LTD.

NEKBOR ALI Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF ASSAM VS. ABDUL JALIL AND ORS. [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM AND ORS. [REFERRED TO]
RIZAN AND ANR. VS. STATE OF CHHATTISGARH [REFERRED TO]
JAI DEV HARI SINGH VS. STATE OF PUNJAB [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANIL SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. VINOD KUMAR DEAD AND UDAI BHAN SINGH [REFERRED TO]
AYODHYA RAM ALIAS AYODHYA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
TAKHAJI HIRAJI VS. THAKORE KUBERSING CHAMANSING [REFERRED TO]
KASHI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 20. 6. 2002 passed by learned Sessions Judge, Morigaon in Sessions Case No. 17/2000.

(2.) HEARD Mr. A. K. Bhattacharjee, learned senior counsel assisted by Mr. P. C. Barpujari, B. K. Singh and R. B. Deb, learned counsel for the appellants and Mr. K. Munir, learned Public Prosecutor, Assam.

(3.) THE appellants before us as well as the informant and the prosecution witnesses are all neighbours residing at Satchapari village and they are also related to each other. On 1st April, 1998 a minor quarrel took place between the children of two sides in connection with a hen and this small quarrel erupted into a big incident wherein as many as three human lives were lost and some other persons sustained injuries.

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NEKBOR ALI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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