REGENT COMPUTRONICS PVT. LTD.

MURUGAN Appellant

V/S

STATE Respondents

Referred Judgements :-

KANTA PRASHAD RIZAK RAM VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
KANAN VS. STATE OF KERALA [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
JASPAL SINGH ALIAS PALI DARSHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJU ALIAS RAJENDRA RAJYA ALIAS RAJU VS. STATE OF MAHARASHTRA [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LEKH RAJ [REFERRED TO]
RAMANBHAI NARANBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) THESE criminal revisions have been filed to set aside the Judgment passed by the Additional Sessions Judge, Fast Track Court No.II, Tirunelveli, Tirunelveli District, in C.A.Nos.160 and 171 of 2003, dated 10.02.2005 in confirming the conviction passed in S.C.No.421 of 2002 dated 29.08.2003, by the Assistant Sessions Judge, Ambasamudram, Tirunelveli District.

(2.) THE following are the prosecution details shorn off unnecessary details: -

(3.) THE following is the point for consideration: - Whether the charges framed against the accused have been proved by the prosecution beyond reasonable doubt.

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MURUGAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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