REGENT COMPUTRONICS PVT. LTD.

Shabir Ali Appellant

V/S

S.RAMESH Respondents

Referred Judgements :-

JOHN K. JOHN V. TOM VARGHESE [REFERRED TO]
STATE OF MADRAS VS. A VAIDYANATHA IYER [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
RAJ KUMAR KHURANA VS. STATE OF NCT OF DELHI [REFERRED TO]
R VIJAYAN VS. BABY [REFERRED TO]
MRS LEATHERS VS. S. PALANIAPPAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) The complainant in C.C. No. 281 of 2011 on the files of the Special Judicial First Class Magistrate Court (Marad cases), Kozhikode, has filed this appeal under Sec. 374 of the Code of Criminal Procedure, challenging the judgment in Crl.Appeal No.861 of 2011 dtd. 1/3/2012 on the files of the Sessions Court, Kozhikode Division arising from judgment in C.C. No. 281 of 2011 dtd. 1/12/2011 on the files of the Special Judicial First Class Magistrate Court, Kozhikode.

(2.) The 1st respondent is the accused before the trial court and the appellant before the Sessions court. The 2nd respondent is the State of Kerala.

(3.) Heard the matter in detail. Perused the records and the judgments rendered by the trial court as well as the appellate court.

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SHABIR ALI Vs. S.RAMESH

Referred Judgements :-

JUDGEMENT

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