REGENT COMPUTRONICS PVT. LTD.

Jayakumar S. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

XXXX V. STATE OF KERALA [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
DR. SUBHASH KASHINATH MAHAJAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
PRATHVI RAJ CHAUHAN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The appellants are accused Nos. 1 to 9 in Crime No.381/2024 of Kumaly Police Station. They are alleged to have committed offences punishable under Ss. 141, 143, 144, 147, 148, 341, 354, 354B, 294(b), 324, 323 r/w Sec. 149 of the IPC and Ss. 3(1)(s), 3(1)(w)(i) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case :-

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JAYAKUMAR S. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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