REGENT COMPUTRONICS PVT. LTD.

Basavarajkar Appellant

V/S

State Represented By Hungund Police Station Respondents

Referred Judgements :-

SUPREME COURT IN STATE (NCT OF DELHI) VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
A. M. VENKATESH AND ANOTHER VS. STATE OF KARNATAKA [REFERRED TO]
VIJAY KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
RAMEREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GOPAL SINGH AND ANOTHER VS. STATE OF UTTARANCHAL [REFERRED TO]
PUDHU RAJJA AND ANOTHER VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
NAGRAJ VS. STATE [REFERRED TO]
MD. SAJJAD VS. STATE OF WEST BENGAL [REFERRED TO]
ASHOK VS. STATE OF MAHARASHTRA [REFERRED TO]
IQBAL VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27.03.2014 passed by the District and Sessions Judge, Bagalkote in S.C.No.132/2009, whereunder the appellants herein (hereinafter referred to as accused Nos.1, 2 and 3) are convicted for the offences punishable under Sections 420, 364, 342, 392, 506, 302 and 201 R/w. Section 34 of the IPC.

(2.) Briefly stated, the case of the prosecution is that;

(3.) We have heard Sri. M. B. Gundawade, learned counsel appearing for accused No.1, Sri. B. V. Somapur, learned counsel appearing for accused No.2, Sri. V. M. Sheelvant, learned counsel appearing for accused No.3 and also Sri. V. M. Banakar, Learned Addl. SPP appearing for the respondent-State.

Click here to view full judgment.

BASAVARAJKAR Vs. STATE REPRESENTED BY HUNGUND POLICE STATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address