REGENT COMPUTRONICS PVT. LTD.

STATE OF NAGALAND Appellant

V/S

LIPOK AO Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
BASAVARAJ R PATIL VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. NABI DIN [REFERRED TO]
STATE DELHI ADMINISTRATION VS. DHARAMPAL [REFERRED TO]
NABAB ALI VS. STATE OF ASSAM [REFERRED TO]
MOHAN SARMA VS. STATE OF ASSAM [REFERRED TO]
SOMESHALI VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Though the present appeal arises out of acquittal of persons, who had been charged under Sections 302, 307 and 326 read with Section 34, IPC, it, as would transpire, demonstrates trial Court's complete lack of knowledge of the procedure for trial of criminal cases, particularly a trial by a Court of Session and also reveals ignorance of the fundamental concepts of criminal jurisprudence.

(2.) With the above prefatory remarks, we must also point out that this is an appeal against the judgment and order, dated 18-2-2002, passed by the Additional Deputy Commissioner (Judicial), Dimapur, in GR Case No. 256/99, acquitting the accused- respondents of the charges framed against them under Sections 302, 307 and 326 read with Section 34, IPC.

(3.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as follows :

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STATE OF NAGALAND Vs. LIPOK AO

Referred Judgements :-

JUDGEMENT

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