REGENT COMPUTRONICS PVT. LTD.

STATE OF SIKKIM Appellant

V/S

Suren Rai Respondents

Referred Judgements :-

SATHYA NARAYANAN V. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
KOLI LAKHMANBHAI CHANABHAI VS. STATE OF GUJARAT [REFERRED TO]
GULAM HUSSAIN VS. STATE OF DELHI [REFERRED TO]
ANJANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) State is in Appeal before us.

(2.) The Appeal is directed against the judgment of acquittal dated 21-11-2014 passed in Sessions Trial Case No. 13 of 2014 by the Session Judge, West Sikkim at Gyalshing. By the impugned judgment, the Respondents have been acquitted of the charges framed u/Ss. 302/34, IPC.

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

Click here to view full judgment.

STATE OF SIKKIM Vs. SUREN RAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address