REGENT COMPUTRONICS PVT. LTD.

B.A. Safia Beevi Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

B.NOHA V. STATE OF KERALA AND ANOTHER [REFERRED TO]
RAMANLAL MOHANLAL PANDYA VS. SATE OF BOMBAY [REFERRED TO]
DALPAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RAM PRAKASH ARORA VS. STATE OF PUNJAB [REFERRED TO]
SITA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
TRILOK CHAND JAIN VS. STATE OF DELHI [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
J A NAIDU ATMARAM VASUDEV DAMIE M M KEER VS. STATE OF MAHARASHTRA [REFERRED TO]
BAL KRISHAN SAYAL VS. STATE OF PUNJAB [REFERRED TO]
AYYASAMI VS. STATE OF TAMIL NADU [REFERRED TO]
M K HARSHAN VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ZAKAULLAH [REFERRED TO]
V KANNAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Appellant is aggrieved by the conviction under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (in short, "the Act") and the sentences imposed there under by the Enquiry Commissioner and Special Judge, conducting trials under the said Act.

(2.) Case against the appellant is thus:

(3.) Prosecution examined seven witnesses and marked 17 documents. Two witnesses were examined on the defence side and 13 documents were marked by the defence. MOs 1 to 9 series are the material objects exhibited by the prosecution.

Click here to view full judgment.

B.A. SAFIA BEEVI Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address