REGENT COMPUTRONICS PVT. LTD.

Golden Satheesan @ Satheesan Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

POHALYA MOTYA VALVI VS. STATE OF MAHARASHTRA [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
SONIA BAHERA VS. STATE OF ORISSA [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGESHWAR [REFERRED TO]
PEDDIREDDY SUBBAREDDI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAHABIRBISWAS VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRIPARAM [REFERRED TO]
STATE OF RAJASTHAN VS. BHANWAR SINGH [REFERRED TO]
AJAYAN ALIAS BABY VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) In this appeal filed under S.374(2) CrPC accused 1 to 13 in SC No. 649 of 2006 on the file of the Addl. Sessions Court (Fast Track Court No. II - Adhoc), Thrissur, challenge the conviction entered and the sentence passed against them for offences punishable under S.147, S.148, S.447, S.302, S.307 and S.326 read with S.149 IPC.

(2.) PROSECUTION CASE

(3.) . THE TRIAL

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GOLDEN SATHEESAN @ SATHEESAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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