REGENT COMPUTRONICS PVT. LTD.

Chandan Debnath Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

RAM MANORATH V. STATE OF U.P. [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 25.04.2014 passed by the learned Addl. Sessions Judge, Jorhat in Sessions Case No. 86(JJ)/2009 convicting Sri Chandan Debnath (herein after referred to as the accused person) of offence u/s 302 Penal Code and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 10,000.00 (Rupees Ten Thousand) i/d R.I. for another 6 (six) months for the offence aforesaid.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, the accused person has preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. A. Thakur, learned counsel assisted by Mr. H.J. Das, learned counsel for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.

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CHANDAN DEBNATH Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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