REGENT COMPUTRONICS PVT. LTD.

PARAPUZHA THAMBAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

DANIEL MCNAUGHTEN [REFERRED TO]
STATE OF KERALA V. RAVI [REFERRED TO]
STATE OF MADHYA PRADESH VS. AHMADULLA [REFERRED TO]
BHIKARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
SHERALLI WALI MOHAMMED VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBRAMANIAM ALIAS ALLABAKSH VS. STATE OF TAMIL NADU [REFERRED TO]
GOVINDASWAMI VS. STATE [REFERRED TO]
KUTTAPPAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The accused in Sessions Case No. 19 of 1985 on the file of the Court of Sessions, Manjeri is the appellant in this Criminal Appeal.

(2.) The accused was charged for offences punishable under S.302 and 307 IPC and convicted under S.302 and 324 IPC and sentenced to undergo imprisonment for life under S.302 IPC and to undergo rigorous imprisonment for one year under S.324 IPC. The sentences were ordered to run concurrently

(3.) The prosecution case may be summarised as follows:

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PARAPUZHA THAMBAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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