REGENT COMPUTRONICS PVT. LTD.

Panchami Raju Appellant

V/S

Eeppen Monichen Respondents

Referred Judgements :-

STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
SANJAYSINH RAMRAO CHAVAN VS. DATTATRAY GULABRAO PHALKE [REFERRED TO]
KISHAN RAO VS. SHANKARGOUDA [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) This revision petition filed under Sec. 379 and 401 of Cr.P.C is at the instance of the sole accused in S.T.No.621/2017 on the file of the Judicial First Class Magistrate Court, Ambalapuzha.

(2.) Challenge in this revision petition is against the judgment of the Judicial First Class Magistrate Court, Ambalapuzha in the above case dtd. 18/6/2020, confirmed by the Sessions Judge, Alappuzha in Crl.Appeal No.98/2020 dtd. 7/5/2022.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor.

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PANCHAMI RAJU Vs. EEPPEN MONICHEN

Referred Judgements :-

JUDGEMENT

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