REGENT COMPUTRONICS PVT. LTD.

STATE OF ARUNACHAL PRADESH Appellant

V/S

RONDA BASUMATARY Respondents

Referred Judgements :-

MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAGMOHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
SHANKAR ALIAS GAURI SHANKAR VS. STATE OF TAMIL NADU [REFERRED TO]
DATTU RAMRAO SAKHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
PANCHHI NATIONAL COMMISSION FOR WOMEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
SURYANARAYANA VS. STATE OF KARNATAKA [REFERRED TO]
SUSHIL MURMU VS. STATE OF JHARKHAND [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This is a reference under Section 366 of Cr. P. C., 1973, read with Section 30 of the Assam Frontier (Administration of Justice) Regulation, 1945, as amended vide Amendment Act of 2005, for confirmation of sentence of death passed by the Addl. Sessions Judge, Basar, West Siang District, Arunachal Pradesh, in respect of convict Ronda Basumatary who was convicted and sentenced to death under Section 302 vide judgment and order dated 31.08.2007 passed in BSR/SESS No. 250/03.

(2.) We have heard Mr. N. Lowang, learned Public Prosecutor for the State of Arunachal Pradesh and Mr. M. Pertin, learned counsel appearing for the convict, as amicus curiae.

(3.) The prosecution tells its story as follows:

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STATE OF ARUNACHAL PRADESH Vs. RONDA BASUMATARY

Referred Judgements :-

JUDGEMENT

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