REGENT COMPUTRONICS PVT. LTD.

LAKSHMANAN Appellant

V/S

STATE Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE V. STATE OF MAHARASHTRA [REFERRED]
MOHD. FAZLUDDIN V. STATE [REFERRED]
SHAIKH MASOOD V. STATE OF MAHARASHTRA [REFERRED]
JAI DEV HARI SINGH VS. STATE OF PUNJAB [REFERRED]
ORIENTAL INSURANCE CO LTD VS. VIMLA DEVI [REFERRED]

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 15.10.2008 made in S.C. No. 167/2007 on the file of the Principal Sessions Judge, Thoothukudi.

(2.) The appellant is the accused and the respondent is the complainant.

(3.) The case of the prosecution is as under:

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LAKSHMANAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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