REGENT COMPUTRONICS PVT. LTD.

Ravi S/O Shivamarigowda Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

GEO VARGHESE V. STATE OF RAJASTHAN [REFERRED TO]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
M ARJUNAN VS. STATE REP BY ITS INSPECTOR OF POLICE [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioners are accused 1 and 2. They are at the doors of this Court, calling in question proceedings in S.C.No.5011 of 2024 being tried for offences punishable under Sec. 306 and 34 of the IPC.

(2.) Heard Smt. Sadhana S. Desai, learned counsel appearing for the petitioners, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor for respondent No.1 and Sri Ranganath Reddy, learned counsel appearing for respondent No.2.

(3.) Facts adumbrated are as follows:-

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RAVI S/O SHIVAMARIGOWDA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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