REGENT COMPUTRONICS PVT. LTD.

AJAYAKUMAR Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
YASHPAL VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
RAJEEV KUMAR VS. STATE OF HARYANA [REFERRED TO]
RAJEEV KUMAR VS. STATE OF HARYANA [REFERRED TO]
SHER SINGH @ PARTAPA VS. STATE OF HARYANA [REFERRED TO]
V K MISHRA & ANR VS. STATE OF UTTARAKHAND [REFERRED TO]
BAIJNATH & OTHERS VS. STATE OF MADHYA PRADESH [REFERRED TO]
SATBIR SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed under Sec. 374(2) of the Code of Criminal Procedure by accused Nos.1 and 2 in S.C.No.1317/2003 on the file of the IInd Additional Sessions Court, Kollam, assailing conviction and sentence imposed against them as per judgment dtd. 12/3/2007. State of Kerala represented by the Public Prosecutor is the respondent.

(2.) Heard the learned counsel for the appellants as well as the learned Public Prosecutor in detail.

(3.) The prosecution case runs as under:

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AJAYAKUMAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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