REGENT COMPUTRONICS PVT. LTD.

BHABANAND KAKOTI Appellant

V/S

STATE OF MEGHALAYA Respondents

Referred Judgements :-

SRINIVASA AND ORS. V. STATE [REFERRED TO]
RAM NATH MADHOPRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
BAKHSHISH SINGH VS. STATE OF PUNJAB [REFERRED TO]
KHUSHAL RAO VS. STATE OF BOMBAY [REFERRED TO]
ANANT CHINTAMAN LAGU VS. STATE OF BOMBAY [REFERRED TO]
HAL BANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
TEHAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAVICHANDER VS. STATE OF PUNJAB [REFERRED TO]
PAPARAMBAKA ROSAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KOLI CHUNILAL SAVJI VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SHANMUGAM ALIAS KULANDAIVELU VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment and order dated 18-8-2004 and 24-8-2004 respectively passed by the learned Judge, Fast Track court, Shillong in FTC Case No. 33 of 2003 convicting the appellant under Section 302 of the Indian Penal Code (IPC) and sentencing him to life imprisonment.

(2.) BRIEFLY stated, the prosecution case is as follows :

(3.) THE plea of the appellant at the trial was one of denial.

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BHABANAND KAKOTI Vs. STATE OF MEGHALAYA

Referred Judgements :-

JUDGEMENT

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