REGENT COMPUTRONICS PVT. LTD.

MOOKAIAH Appellant

V/S

KANNIKA AND ORS Respondents

Referred Judgements :-

RAVI CHANDER V. STATE OF PUNJAB [REFERRED]
PAPARAMBAKA ROSAMMA V. STATE OF A.P. [REFERRED]
KOLI CHUNILAL SAVJI V. STATE OF GUJARAT [REFERRED]
HARJIT KAUR V. STATE OF PUNJAB [REFERRED]
PALANIVELU AND OTHERS V. STATE THRO INSPECTOR OF POLICE,THIRUKKOVILUR POLICE STATION [REFERRED]
TMT.K.SULOCHANA V. SEKAR ALIAS GUNASEKAR AND ANOTHER [REFERRED]
THANGARAJ V. INSPECTOR OF POLICE,OMALUR POLICE STATION [REFERRED]
D STEPHENS VS. NOSIBOLLA [REFERRED]
LOGENDRANATH JHA VS. POLAI LAL BISWAS [REFERRED]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED]
GHURPHEKAN VS. STATE OF UTTAR PRADESH [REFERRED]
AKALU AHIR VS. RAMDEO RAM [REFERRED]
SATYENDRA NATH DUTTA VS. RAM NARAIN [REFERRED]
BANSI LAL VS. LAXMAN SINGH [REFERRED]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED]
SHARDA VS. STATE OF RAJASTHAN [REFERRED]

JUDGEMENT

(1.) The following is the prosecution case in brief :-

(2.) Both the accused preferred appeal in C.A.No.53 of 2005 before the Additional Sessions Judge, Fast Track Court No.II, Tirunelveli. After hearing both the sides, the learned Fast Track Court No.II allowed the appeal by setting aside the conviction and sentence and acquitted both the accused of all charges, further directing refund of the fine amount to them.

(3.) Getting aggrieved at the judgment of acquittal, the father of the deceased P.W.2 preferred present revision before this Court. After hearing both sides and analysing all circumstances, this Court on 18.07.2007 reduced the sentence imposed on the first accused to R.I for six months, confirming the imposition of fine. Pending hearing of the revision the second accused committed suicide.

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MOOKAIAH Vs. KANNIKA AND ORS

Referred Judgements :-

JUDGEMENT

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