REGENT COMPUTRONICS PVT. LTD.

Binod Tamang Appellant

V/S

STATE OF SIKKIM Respondents

Referred Judgements :-

MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LALL BAHADUR KAMI VS. STATE OF SIKKIM SLR [REFERRED TO]
ISHAR DAS VS. STATE OF PUNJAB [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
VIKAS GUPTA VS. STATE OF PUNJAB [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
LAKHVIR SINGH ETC. VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) ***

(3.) After carefully considering the rival submissions of the Learned Counsel of the parties and perusal of the evidence and documents on Record, this Court is to determine whether the Learned Trial Court was correct in concluding that the Appellant had committed the offences that he was convicted under.

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BINOD TAMANG Vs. STATE OF SIKKIM

Referred Judgements :-

JUDGEMENT

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