EDMUND S LYNGDOH Vs. STATE OF MEGHALAYA
LAWS(SC)-2014-9-46
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on
September 16,2014
Edmund S Lyngdoh
Appellant
VERSUS
STATE OF MEGHALAYA
Respondents
Referred Judgements :-
BALWANT VS. STATE OF U.P. [REFERRED TO]Cited Judgements :-
PRINCIPAL DISTRICT AND SESSIONS JUDGE VS. KATTAVELLAI @ DEVAKAR [LAWS(MPH)-2019-3-143] [REFERRED TO]LENPU VS. STATE OF MIZORAM [LAWS(GAU)-2020-8-91] [REFERRED TO]
MGF DEVELOPMENTS LTD VS. STATE OF NCT OF DELHI [LAWS(DLH)-2022-9-11] [REFERRED TO]
PRINCIPAL DISTRICT AND SESSIONS JUDGE, THENI VS. KATTAVELLAI @ DEVAKAR [LAWS(MAD)-2019-3-743] [REFERRED TO]
ANBARASAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2020-6-402] [REFERRED TO]
TRILOK CHAND CHAUDHARY VS. STATE [LAWS(DLH)-2023-10-9] [REFERRED TO]
D.KATHIRVEL VS. STATE [LAWS(MAD)-2020-3-131] [REFERRED TO]
STATE OF GUJARAT VS. HABIB KHAMISHA DAL [LAWS(GJH)-2023-1-1029] [REFERRED TO]
STATE OF MADHYA PRADESH VS. IRFAN [LAWS(MPH)-2021-9-13] [REFERRED TO]
STATE VS. VAZHIVITTAN [LAWS(MAD)-2020-3-207] [REFERRED TO]
MD KAMRAN @ AMANULLAH VS. STATE OF BIHAR [LAWS(PAT)-2019-7-112] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals arising out of SLP (Crl.) Nos. 2203-2204/2011 are filed challenging the judgment of the Gauhati High Court confirming the conviction of the appellant-first accused (Deva Prasad Sharma) under Section 420 IPC, 120B IPC and Section 5(2) of Prevention of Corruption Act, 1947 (for short 'the P.C. Act') and enhancement of the sentence imposed on him. Fourth accused (Edmund S. Lyngdoh) has preferred SLP (Crl.) No.553/2011 challenging the reversal of his acquittal and assailing the conviction under Section 420 IPC read with Section 120B IPC.
(3.)Deva Prasad Sharma (A-1) died on 9.10.2011 during the pendency of the petition before this Court and his legal representative was brought on record by this Court's Order dated 14.11.2011 in Crl. Appeal arising out of SLP (Crl.) Nos.2203-2204/11 and his son Debashish Sharma is pursuing the appeal.
(2.)These appeals arising out of SLP (Crl.) Nos. 2203-2204/2011 are filed challenging the judgment of the Gauhati High Court confirming the conviction of the appellant-first accused (Deva Prasad Sharma) under Section 420 IPC, 120B IPC and Section 5(2) of Prevention of Corruption Act, 1947 (for short 'the P.C. Act') and enhancement of the sentence imposed on him. Fourth accused (Edmund S. Lyngdoh) has preferred SLP (Crl.) No.553/2011 challenging the reversal of his acquittal and assailing the conviction under Section 420 IPC read with Section 120B IPC.
(3.)Deva Prasad Sharma (A-1) died on 9.10.2011 during the pendency of the petition before this Court and his legal representative was brought on record by this Court's Order dated 14.11.2011 in Crl. Appeal arising out of SLP (Crl.) Nos.2203-2204/11 and his son Debashish Sharma is pursuing the appeal.
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