REGENT COMPUTRONICS PVT. LTD.

Baiju @ Porinchu Baiju Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

K M NANAVATI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
JAGTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
HEM RAJ VS. STATE DELHI ADMINISTRATION [REFERRED TO]
DEVKU BHIKHA VS. STATE OF GUJARAT [REFERRED TO]
BONDA DEVESU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CAMILO VAZ VS. STATE OF GOA [REFERRED TO]
JAGRITI DEVI VS. STATE OF H P [REFERRED TO]
ARUN RAJ VS. UNION OF INDIA [REFERRED TO]
MANGESH VS. STATE OF MAHARASHTRA [REFERRED TO]
BUDHI SINGH VS. STATE OF H.P. [REFERRED TO]

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 18/8/2008 in S.C.No.558 of 2010 passed by the Court of Sessions, Thrissur, finding the appellant guilty for the offences punishable under Ss. 324, 326 and 302 of the IPC and sentencing him to undergo -

(2.) Before delving into the contentions raised in this appeal, it would be apposite to first set out the sequence of events, as established by the evidence presented through the prosecution witnesses.

(3.) On 15/4/2008, at 1.45 a.m., while Vinu was undergoing treatment, the statement of PW1, the mother-in-law of the accused, was recorded and Ext.P9 crime was registered as Crime No. 189 of 2008 of the Mala Police Station for the offences under Ss. 324, 326 and 307 of the IPC.

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BAIJU @ PORINCHU BAIJU Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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