REGENT COMPUTRONICS PVT. LTD.

Md Ustar Ali Bhuyan Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

MANI RAM AND OTHERS VS. STATE OF U.P. [REFERRED TO]
RAM NARAIN SINGH JAGGAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
KOLI LAKHMANBHAI CHANABHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HARYANA VS. RAM SINGH [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
KAPILDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
KUNJU ALIAS BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
SURESH SAKHARAM NANGARE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL S/O. SHAMRAO SUTE VS. STATE OF MAHARASHTRA [REFERRED TO]
GOUDAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RAGHBIR CHAND VS. STATE OF PUNJAB [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
GANESH DATT VS. STATE OF UTTARAKHAND [REFERRED TO]
SUJIT BARDHAN VS. STATE OF TRIPURA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned Senior counsel assisted by Mr. A. Ahmed, learned counsel for the appellant and Ms. Shamima Jahan, learned Additional Public Prosecutor for the State respondent. None appeared on behalf of respondent No. 2/informant.

(2.) Learned Additional Sessions Judge, No.1, Nagaon by the impugned judgment dated 02.04.2015, passed in Sessions Case No. 55(N)/1996 convicted the accused persons Ustar Ali Bhuyan @ Ostar Ali Bhuyan and After Ali Bhuyan under Sections 302/34 IPC finding them guilty for causing death of one Abdul Sahid in furtherance of common intention, whereby those two accused persons were sentenced to undergo Life Imprisonment with fine of Rs. 5,000/- each, in default to undergo Rigorous Imprisonment for further period of 1 (one) year.

(3.) Being aggrieved with the said judgment and order of conviction and sentence dated 02.04.2015, the two accused persons named above as appellants have preferred this appeal.

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MD USTAR ALI BHUYAN Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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