REGENT COMPUTRONICS PVT. LTD.

MAN BAHADUR SUBBA Appellant

V/S

STATE OF SIKKIM Respondents

Referred Judgements :-

MARIADASAN VARUVEL VS. STATE OF TAMIL NADU [REFERRED TO]
MAQSOODAN STATE OF UTTAR PRADESH STATE OF UTTAR PRADESH STATE OF UTTAR PRADESH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:MAQSOODAN:PARSHOTTAMS:MADAN MOHANS:KANHAIYA [REFERRED TO]
HARI RAM VS. STATE OF HARYANA [REFERRED TO]
SUNILKUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMPRASAD VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. VEER SINGH [REFERRED TO]
GOLLA YELUGU GOVINDU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AFTAB AHMAD ANASARI VS. STATE OF UTTARANCHAL [REFERRED TO]
RANJIT SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SANJAY SUBBA VS. STATE OF SIKKIM [REFERRED TO]

JUDGEMENT

(1.) Appellant before us has been convicted under Section 302 IPC for committing murder of his wife and awarded sentence to undergo life imprisonment by the Ld. Sessions Judge (Spl. Div.-I), Sikkim at Gangtok vide Judgment dated 31.05.2011 passed in Sessions Trial Case No.31 of 2010.

(2.) Conviction and sentence are under challenge before us.

(3.) Mr. B. Sharma, ld. Sr. Advocate appearing on behalf of the appellant has challenged the Judgment passed by the Ld. Sessions Judge (Spl. Div.-I), Sikkim at Gangtok primarily on following grounds:-

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MAN BAHADUR SUBBA Vs. STATE OF SIKKIM

Referred Judgements :-

JUDGEMENT

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