REGENT COMPUTRONICS PVT. LTD.

Mahesh @ Mahesh Kumar Appellant

V/S

STATE Respondents

Referred Judgements :-

ANSAR AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]
CENTRAL POLICE STATION VS. SRINIVASAMURTHY AND OTHERS [REFERRED TO]
MIZAJI TEJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
NATHI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
ALLAUDDIN MIAN SHARIF MIAN VS. STATE OF BIHAR [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
STATE OF KARNATAKA VS. HOSAKERI NINGAPPA [REFERRED TO]
BAL MUKUND SHARMA @ BALMUKUND CHAUDHRY ETC. VS. THE STATE OF BIHAR [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed by the appellants/accused Nos.1 to 6 seeking intervention of this Court in the judgment of conviction and order on sentence passed in Sessions Case No.219/2010 dated 24.02.2012 by the IV Additional Sessions Judge, Kalaburagi (hereinafter referred to as the 'Trial Court').

(2.) We have heard the learned counsel Sri Mahantesh H.Desai, for the appellants/accused Nos.1 to 6 and Sri Prakash Yeli, the learned Additional State Public Prosecutor for the respondent/State.

(3.) The genesis of the case of the prosecution in brief is that -

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MAHESH @ MAHESH KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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