REGENT COMPUTRONICS PVT. LTD.

MANIKANDAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF KERALA V. JAYANANDAN @ JAYAN [REFERRED TO]
TULSIRAM KANU VS. STATE [REFERRED TO]
SUNDERLAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
SANWAT KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
RAM BHAROSEY VS. UTTAR PRADESH [REFERRED TO]
WASIM KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
ALISHER VS. STATE OF UTTAR PRADESH [REFERRED TO]
BAIJU ALIAS BHAROSA VS. STATE OF MADHYA PRADESH [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
STATE VS. SHANKAR PRASAD [REFERRED TO]
RAVUNNI NAIR VS. STATE OF KERALA [REFERRED TO]
KUTTAPPAN VS. STATE OF KERALA [REFERRED TO]
MANI KRISHNA SEN GUPTA VS. EMPEROR [REFERRED TO]
RAMPRASHAD MAKUNDRAM RAJPUT VS. CROWN [REFERRED TO]

JUDGEMENT

(1.) The accused/appellant came up with this appeal challenging the judgment of conviction under Sections 449, 302 and 392 IPC and the order of sentence thereunder dated 19.02.2013 in Sessions Case No. 231/2010 of the IIIrd Additional Sessions Judge, Thodupuzha.

(2.) The prosecution case in nutshell is as follows:-

(3.) The Doctor who conducted post-mortem examination on the body of the deceased reported the following ante-mortem injuries:

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MANIKANDAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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