REGENT COMPUTRONICS PVT. LTD.

RAMALINGAM Appellant

V/S

STATE Respondents

Referred Judgements :-

RAJA LAL SINGH VS. STATE OF JHARKHAND [REFERRED TO]
SHARAD VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
KULWANT SINGH AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
T ARUNTPERUNJOTHI VS. STATE [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
VIPIN JAISWAL VS. STATE OF A.P [REFERRED TO]
JATINDER KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The appellants / Accused Nos.1 to 5 in Criminal Appeal No.86 of 2015 were charged and tried before the learned Sessions Judge, Mahila Court, in S.C.No.89 of 2012, and after trial, the Court below found the appellants/A-1 to A-5 guilty and by judgment dated 24.03.2015, convicted and sentenced the appellants as follows:-

(2.) The Criminal Appeal No.35 of 2016 has been filed by the appellant / Victim, to set aside the Judgment passed by the Mahila Judge, Pudukottai in S.C.No.89 of 2012, dated 24.03.2015, and award the victim compensation and enhance the punishment to the respondents / accused.

(3.) For the sake of convenience the appellants / accused in Crl.A.No.86 of 2015 will be referred to as A-1 to A-5, as arrayed before the trial court.

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RAMALINGAM Vs. STATE

Referred Judgements :-

JUDGEMENT

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