REGENT COMPUTRONICS PVT. LTD.

TAMOK KOMUT Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

EKNATH SHANKARRAO MUKKAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
UMESH CHANDRA VS. STATE OF RAJASTHAN [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GANGULA SATYA MURTHY [REFERRED TO]
ARNIT DAS VS. STATE OF BIHAR [REFERRED TO]
STATE OF M P VS. BALU [REFERRED TO]
PRATAP SINGH VS. STATE OF JHAKHAND [REFERRED TO]
DINESH ALIAS BUDHHA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. SANTOSH KUMAR [REFERRED TO]

JUDGEMENT

(1.) The accused-opposite party Nos. 2, 3, 4 and 5, namely, Jotin Jonkey, Talom Takoh, Arun Tamuk and Raja Padung respectively (who are hereinafter referred to as A1, A2, A3 and A4 respectively) were tried on a charge framed against them under Section 376 read with Section 34, IPC.

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

(3.) To the charge framed against them, at the trial, under Section 376 read with Section 34 IPC, all the accused pleaded not guilty.

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TAMOK KOMUT Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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