REGENT COMPUTRONICS PVT. LTD.

Lalneihsiami Appellant

V/S

STATE OF MIZORAM Respondents

Referred Judgements :-

KRITI PAL VS. STATE OF WEST BENGAL [REFERRED TO]
ISMAILKHAN AIYUBKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. MAKHAN CHAND [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
VIJAY PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALICHARAN VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal was heard extensively on 13/11/2025 and the judgment was reserved.

(2.) Heard Mr. Joseph L. Renthlei, learned counsel for the appellant and also heard Ms. Mary L. Khiangte, learned Addl. P.P for the State.

(3.) This criminal appeal arises out of the judgment and order dtd. 12/3/2024 passed by Judge, Special Court, ND&PS Act, Aizawl, Mizoram. Brief facts:

Click here to view full judgment.

LALNEIHSIAMI Vs. STATE OF MIZORAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address