REGENT COMPUTRONICS PVT. LTD.

A. Srinivasulu Appellant

V/S

STATE Respondents

Referred Judgements :-

MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
SARDAR IQBAL SINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
M O SHAMSUDHIN VS. STATE OF KERALA [REFERRED TO]
A DEVENDRAN R PANDIAN VS. STATE OF TAMIL NADU :STATE OF TAMIL NADU [REFERRED TO]
HARSHAD S MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
K KALIMUTHU VS. STATE [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
BANGARU LAXMAN VS. STATE [REFERRED TO]
YAKUB ABDUL RAZAK VS. STATE OF MAHARASHTRA, THROUGH CBI, BOMBAY [REFERRED TO]
P.C. MISHRA VS. STATE (C.B.I.) [REFERRED TO]
DEVINDER SINGH & ORS. VS. STATE OF PUNJAB THROUGH CBI [REFERRED TO]
STATE VS. V. ARULKUMAR [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) These three criminal appeals arise out of a common Judgment passed by the Madurai Bench of the Madras High Court confirming the conviction of the appellants herein for various offences under the Indian Penal Code, 1860(For short, "IPC") and the Prevention of Corruption Act, 1988(For short, "PC Act").

(2.) We have heard Shri Huzefa A. Ahmadi, Shri S. Nagamuthu, Mrs. V. Mohana, learned senior counsel and Shri S.R. Raghunathan, learned counsel appearing for the appellants and Shri Sanjay Jain, learned ASG assisted by Shri Padmesh Misra, learned Counsel for the Central Bureau of Investigation.

(3.) The brief facts leading to the above appeals are as follows:

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A. SRINIVASULU Vs. STATE

Referred Judgements :-

JUDGEMENT

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