REGENT COMPUTRONICS PVT. LTD.

Manjesh Appellant

V/S

STATE Respondents

Referred Judgements :-

THIMMA AND THIMMA RAJU VS. STATE OF MYSORE [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
ARJUN MARIK VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]
KANHAIYA LAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The accused has preferred this appeal against the impugned judgment and order of conviction and sentence passed against him in S.C.No.3/2015 by the III Additional District and Sessions Judge, Ramanagara, for the offences punishable under Ss. 302 and 201 of IPC.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. The appellant was the 'accused' and the respondent-State was the 'complainant' before the trial Court.

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

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MANJESH Vs. STATE

Referred Judgements :-

JUDGEMENT

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