REGENT COMPUTRONICS PVT. LTD.

STATE OF SIKKIM Appellant

V/S

Tempa Lendup Lachenpa Respondents

Referred Judgements :-

BHAGWAN SINGH AND OTHERS -VS. -STATE OF MADHYA PRADESH [REFERRED TO]
GANESH BHAVAN PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
AJIT SAVANT MAJAGVAI VS. STATE OF KARNATAKA [REFERRED TO]
BUDH SINGH VS. STATE OF UP [REFERRED TO]
V N RATHEESH VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 27.08.2013 passed in Sessions Trial Case No.04 of 2012 by the Sessions Judge, Special Division-II at Gangtok, East Sikkim, the State has filed this Appeal.

(2.) By the impugned judgment, the respondent has been acquitted of the charges framed under Sections 307 and 323 IPC and Section 25(1-B)(a) of the Arms Act, 1959.

(3.) The facts, briefly stated, are as under :-

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STATE OF SIKKIM Vs. TEMPA LENDUP LACHENPA

Referred Judgements :-

JUDGEMENT

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