REGENT COMPUTRONICS PVT. LTD.

M.S. Anil Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

KALICHARAN V. STATE OF UTTAR PRADESH [REFERRED TO]
NABABUDDIN @ MALLU @ ABHIMANYU V. STATE OF HARYANA [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]
P. A. HARIHARAN VS. STATE OF KERALA [REFERRED TO]
AJITH KUMAR VS. STATE OF KERALA [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) Crl.A. Nos.743 and 790 of 2014 have been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973, by the 3rd and 2nd accused respectively in C.C. No.4 of 2009 on the files of the Court of the Enquiry Commissioner and Special Judge, Kottayam, challenging the conviction and sentence imposed by the Special Judge against them as per the judgment dtd. 17/7/2014. The State of Kerala represented by the Public Prosecutor is arrayed as the sole respondent herein.

(2.) Heard the respective counsel for the appellants and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the Special Court.

(3.) Parties in these appeals shall be referred as 'accused' and 'prosecution', hereafter.

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M.S. ANIL Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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