REGENT COMPUTRONICS PVT. LTD.

JAYAPRAKASH Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH V. KEDAR YADAV [REFERRED TO]
SADAKAT KOTWAR & ANR V. THE STATE OF JHARKHAND [REFERRED TO]
SARJU PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. INDRAJEET ALIAS SUKHATHA [REFERRED TO]
PRABHU VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGWAN DIN VS. STATE [REFERRED TO]
JOHN ALIAS KUNJUKUITY VS. STATE OF KERALA [REFERRED TO]
STATE OF M.P. VS. MOHAN [REFERRED TO]
PASUPULETI SIVA RAMAKRISHNA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Conviction and sentence imposed against the appellant in S.C.No.223/2007 on the file of Additional District and Sessions Judge, Kottayam is under challenge in this appeal.

(2.) The respondent herein is the State of Kerala represented by the learned Public Prosecutor.

(3.) Heard the learned counsel for the appellant as well as the learned Public Prosecutor.

Click here to view full judgment.

JAYAPRAKASH Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address