REGENT COMPUTRONICS PVT. LTD.

Gavaz, S/O.Siddique Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SURINDER SINGH V. STATE (UNION TERRITORY OF CHANDIGARH) [REFERRED TO]
SHIVAJI GENU MOHITE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. BALRAM BAMA PATIL [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
GIRIJA SHANKAR VS. STATE OF U P [REFERRED TO]
R PRAKASH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
STATE OF M P VS. KASHIRAM [REFERRED TO]
STATE OF M P VS. KASHIRAM [REFERRED TO]
BIPIN KUMAR MONDAL VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF M.P. VS. MOHAN [REFERRED TO]
JAGE RAM VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KANHA @ OMPRAKASH [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure ('Cr.P.C" for short) and the appellant is the sole accused in S.C.No.834 of 2005 on the files of III Additional Sessions Court, Ernakulam. Respondent is the State of Kerala.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor representing the prosecution.

(3.) The parties in this appeal shall be referred to as 'prosecution" as well as 'the accused" hereinafter for easy reference.

Click here to view full judgment.

GAVAZ, S/O.SIDDIQUE Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address