REGENT COMPUTRONICS PVT. LTD.

Raheema Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HARI OBULA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. JODHA SINGH [REFERRED TO]
STATE OF PUNJAB VS. JIT SINGH [REFERRED TO]
NALLAMSETTY YANADAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BRIJPAL SINGH OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMCHAMREDDI CHENNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE VS. SHEENAPPA GOWDA [REFERRED TO]
ANKUSH SHIVAJI GAIKWAD VS. STATE OF MAHARASHTRA [REFERRED TO]
SHER SINGH VS. STATE OF HARYANA [REFERRED TO]
SURESH VS. STATE OF HARYANA [REFERRED TO]
BHAGWAN JAGANNATH MARKAD & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
SURINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The present appeal is preferred calling in question the judgment of conviction and order on sentence dated 26.12.2012 passed in Sessions Case No146/2011 by the I-Addl. Sessions Judge, Bijapur.

(2.) The brief facts of the case are as under:

(3.) After registration of the crime, PW.12 had started investigation and filed charge sheet for the offences punishable under Sections 109, 307, 504, 506 read with Section 34 of IPC.

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RAHEEMA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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