REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

SHANU T.HAMEED Respondents

Referred Judgements :-

BASHIRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAGMOHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUBHASH CHANDER VS. KRISHAN LAL [REFERRED TO]
BHAGWAN VS. STATE OF RAJASTHAN [REFERRED TO]
JAYAWANT DATTATRAY SURYARAO VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM ANUP SINGH VS. STATE OF BIHAR [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
SHIVAJI ALIAS DADYA SHANKAR ALHAT VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
PANCHU GOPAL DAS VS. STATE [REFERRED TO]
MATHAI THOMMEN VS. STATE [REFERRED TO]
KUNNUMMAL MOHAMMED VS. STATE OF KERALA [REFERRED TO]
ARAVINDAKSHAN PILLAI VS. STATE OF KERALA [REFERRED TO]
CHANDRAN VS. STATE OF KERALA [REFERRED TO]
ABDUL RAZACK VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The Sessions Judge, Kottayam in SC No. 8 of 2009 (Old No. 277 of 2006) on his file found the respondent in DSR 3 of 2009 guilty for offence under S.302 of the Indian Penal Code and sentenced him to death. Seeking confirmation of the death sentence, reference was made by the Sessions Judge as mandated under S.366(1) of the Code of Criminal Procedure. Assailing the conviction and sentence, the convict - respondent in the DSR (hereinafter referred to as the appellant) has preferred the appeal, Crl. A. 1134 of 2009.

(2.) Prosecution case:

(3.) Law in motion:

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STATE Vs. SHANU T HAMEED

Referred Judgements :-

JUDGEMENT

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