REGENT COMPUTRONICS PVT. LTD.

RAJU Appellant

V/S

STATE Respondents

Referred Judgements :-

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

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Madras High Court altering the conviction of the appellant from offence punishable under Section 302 of the Indian Penal Code, 1860 (in short the IPC ) to Section 341 Part I IPC and sentencing him to undergo rigorous imprisonment for seven years.

(3.) By the common judgment two Criminal Appeals were disposed of. Appeal filed by K. Periyapandian, the co-accused, was allowed and he was acquitted.

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RAJU Vs. STATE

Referred Judgements :-

JUDGEMENT

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