REGENT COMPUTRONICS PVT. LTD.

Madhusudanan Appellant

V/S

STATE Respondents

Referred Judgements :-

MAHESH PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SAMPURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE VS. RAJ KUMAR JAIN [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
CHITTARANJAN DAS VS. STATE OF ORISSA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The appellant in C.A.No.348 of 2009 is A1 and the appellant in C.A.No.357 of 2009 is A3 and the appellants in C.A.No.358 of 2009 are A2 and A4. These appeals are arise out of the conviction and sentence rendered by the learned XI Additional Judge (CBI Cases relating to Banks and Financial Institutions), Chennai in C.C.No.60 of 2000 dated 09.06.2009.

(2.) The conviction and sentence of the trial Court are as follows:-

(3.) Since all the appeals arise out of the Judgment in C.C.No.60 of 2000, this Court disposes all the appeals by way of Common Judgment. For the sake of clarity, the appellants are referred as, according to their ranks, as mentioned in the charge.

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MADHUSUDANAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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