REGENT COMPUTRONICS PVT. LTD.

Antony @ Aadu Antony Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

RAGHUNATH SINGH ALIAS MANNA VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
VIJAY SHANKAR SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
KILAKKATHA PARAMBATH SASI VS. STATE OF KERALA [REFERRED TO]
STATE OF KARNATAKA VS. MALLIKARJUNA ALIAS MALLU [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the accused in S.C.143/2016 on the file of Sessions Judge, Kollam.

(2.) The case against the appellant/accused has been charge-sheeted by the Assistant Commissioner of Police, District Crime Branch,Kollam City in Crime No.976/2012 of Parippally police station under Sections 468, 471, 307, 302, 333, 224, 201 and 202 IPC.

(3.) Prosecution case can be summarised as follows:

Click here to view full judgment.

ANTONY @ AADU ANTONY Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address