REGENT COMPUTRONICS PVT. LTD.

Heisnam Joykumar Singh Appellant

V/S

THE STATE OF MANIPUR Respondents

Referred Judgements :-

RANBIR YADAV VS. STATE OF BIHAR [REFERRED TO]
SAKARAT SINGH VS. STATE OF HARYANA [REFERRED TO]
BISWAJIT HALDER ALIAS BABU HALDER VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESHWAR DASS VS. STATE OF PUNJAB [REFERRED TO]
SAYEEDA FARHANA SHAMIM VS. STATE OF BIHAR [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DURGA PRASAD VS. STATE OF MP [REFERRED TO]
SURENDRA VS. STATE OF U P [REFERRED TO]
GHAN SHYAM ALIAS SUBHASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANJIV KUMAR VS. STATE OF PUNJAB [REFERRED TO]
GIRRAJ PRASAD MEENA VS. STATE OF RAJASTHAN [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]
DINESH TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned counsel for the appellant and Mr. Sh. Yangya, learned PP for the State.

(2.) This appeal has been preferred against the judgment and order dated 20.08.2014 passed in Session Trial No. 16 of 2013 by the appellant (the accused No. 1) who was convicted under Section 498-A/304-B/306/34 IPC and ordered to undergo sentence ranging from 3 to 10 years' rigorous imprisonment and with fine, to run concurrently.

(3.) We will first deal with an important issue raised by the appellant which if upheld in favour of the appellant, may result in overturning the conviction and sentence. This issue relates to the alteration of charge ordered by the trial court. The appellant and the other co-accused, her mother, were initially chargesheeted for offences under Sections 498-A and 302 IPC. The initial charges framed by the trial court on 18.11.2005 were as follows :-

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HEISNAM JOYKUMAR SINGH Vs. THE STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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