REGENT COMPUTRONICS PVT. LTD.

GAMPARAI HRUDAYARAJU Appellant

V/S

STATE OF ANDHARA PRADESH Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Andhra Pradesh High Court dismissing the appeal filed by the present appellant who was found guilty of offence punishable under Sections 302 and 203 of the Indian Penal Code, 1860 (in short the IPC ). Appellant was found guilty by VII Additional Sessions Judge, Fast Track Court, Visakhapatnam.

(3.) Background facts in a nutshell are as follows:

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GAMPARAI HRUDAYARAJU Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

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