REGENT COMPUTRONICS PVT. LTD.

A. SASIDHARAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
MAN SINGH VS. DELHI ADMINISTRATION [REFERRED TO]
HAZARI LAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF ANDHRA PRADESH VS. B ESWARAIAH [REFERRED TO]
M K HARSHAN VS. STATE OF KERALA [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PUNJABRAO VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBHASH PARBAT SONVANE VS. STATE OF GUJARAT [REFERRED TO]
M C MITRA VS. STATE [REFERRED TO]
STATE VS. MINAKETAN PATNAIK [REFERRED TO]

JUDGEMENT

(1.) The appellant who was the sole accused in CC No. 21/02 on the file of the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram for offences punishable under S.7 and S.13(2) read with S.13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the PC Act" for short) challenges the conviction entered and the sentence passed by the said Court for the aforesaid offences.

(2.) THE PROSECUTION CASE

(3.) THE TRIAL

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A. SASIDHARAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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