REGENT COMPUTRONICS PVT. LTD.

K.M.MATHEW Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

VIJAYAKUMAR K. VS. STATE OF KERALA [REFERRED TO]
JAIKRISHNADAS MANOHARDAS DESAI AND ANOTHER VS. STATE OF BOMBAY [REFERRED TO]
KRISHAN KUMAR VS. UNION OF INDIA [REFERRED TO]
SOM NATH PURI VS. STATE OF RAJASTHAN [REFERRED TO]
VISHWA NATHI VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ROSHAN LAL RAINA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
JAGGA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KERALA VS. VASUDEVAN NAMBOODIRI [REFERRED TO]
T RETNADAS VS. STATE OF KERALA [REFERRED TO]
RAGHAVAN K. VS. STATE OF KERALA [REFERRED TO]
STATE OF RAJASTHAN VS. KESAR SINGH [REFERRED TO]
L.RAVINATHAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal, filed under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.' for short), is at the instance of the sole accused in C.C.No.56/2003 on the files of the Enquiry Commissioner and Special Judge, Kozhikode. He assails judgment in the above case dtd. 30/11/2010.

(2.) Heard the learned counsel for the appellant/accused and the learned Special Public Prosecutor appearing for Vigilance and Anti-Corruption Bureau. Perused the relevant documents.

(3.) I shall refer the parties in this appeal as 'accused' and 'prosecution' hereinafter for easy reference.

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K.M.MATHEW Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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