REGENT COMPUTRONICS PVT. LTD.

DEVANAND Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SHANTI VS. STATE OF HARYANA [REFERRED TO]
U SUVETHA VS. STATE [REFERRED TO]
G V SIDDARAMESH VS. STATE OF KARNATAKA [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA [REFERRED TO]
BANSI LAL VS. STATE OF HARYANA [REFERRED TO]
MAYA DEVI & ANR. VS. STATE OF HARYANA [REFERRED TO]
SATBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
DEVENDER SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]
SACHIN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri.K.L.Patil, learned counsel for the appellant, Sri.Praveena Y Devareddiyavara, learned counsel for respondent No.1 and Sri.N.D.Gunde, learned counsel for assisting prosecution.

(2.) The accused in Sessions Case No.27/2009 on the file of the I Additional District and Sessions Judge, Dharwad, sitting at Hubballi, who has been convicted for the offences punishable under Ss. 498A and 304B of the Indian Penal Code (for short, 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, is the appellant herein.

(3.) Appellant has been sentenced as under:

Click here to view full judgment.

DEVANAND Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address