REGENT COMPUTRONICS PVT. LTD.

Md. Shajan Ali Appellant

V/S

STATE OF NAGALAND Respondents

Referred Judgements :-

RAM SINGH V. COL. RAM SINGH [REFERRED TO]
CHITWANT SINGH V. STATE OF PUNJAB [REFERRED TO]
MANO DUTT V. STATE OF U.P. [REFERRED TO]
SAIT TARAJEE KHIMCHAND VS. VELAMARTI SATYAM ALIAS SATTEYYA [REFERRED TO]
KARNEL SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHINDER SINGH ANOTHER HARJINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
RAM BIHARI YADAV VS. STATE OF BIHAR [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
SUBHASH MARUTI AVASAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SUMERSINBH UMEDSINH RAJPUT ALIAS SUMERSINH VS. STATE OF GUJARAT [REFERRED TO]
MADHUSUDAN HARIJAN VS. STATE OF ASSAM [REFERRED TO]
LINGU ORANG VS. STATE OF ASSAM [REFERRED TO]
BAPU VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARJUN THAPA VS. STATE OF CHHATTISGARH [REFERRED TO]
DAYA RAM AND ORS. VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A. Zho, learned Amicus Curiae, for the appellant and also heard Mr. K. Wotsa, learned P.P., Nagaland.

(2.) This appeal has been filed against the judgment and order dated 09.07.2010, passed by the learned District and Sessions Judge, Dimapur, in GR No. 491 of 2005, challenging the appellant's conviction and sentence under Section 396/34 of the IPC read with Section 25(1)(a) of the Arms Act, 1959.

(3.) Brief facts of the case:

Click here to view full judgment.

MD. SHAJAN ALI Vs. STATE OF NAGALAND

Referred Judgements :-

JUDGEMENT

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