REGENT COMPUTRONICS PVT. LTD.

Sankar @ Jeyasankar Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF PUNJAB V. CHARAN SINGH [REFERRED TO]
R.VELLADURAI AND OTHERS V. STATE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
BHABA NANDA SARMA VS. STATE OF ASSAM [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM SUNDER YADAV VS. STATE OF BIHAR [REFERRED TO]
RAJINDRA SINGH VS. STATE OF BIHAR [REFERRED TO]
TAKHAJI HIRAJI VS. THAKORE KUBERSING CHAMANSING [REFERRED TO]
STATE OF A P VS. S RAYAPPA [REFERRED TO]
CHAKALI MADDILETY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
V R RANGANATHAN VS. STATE [REFERRED TO]
EKAMBARAM VS. SUNDARAMURTHY [REFERRED TO]
V KARTHIKEYAN VS. STATE [REFERRED TO]
VELLAPANDY THEVAR AND OTHERS VS. STATE, REP. BY\THE INSPECTOR OF POLICE, ALANGULAM POLICE STATION, TIRUNELVELI DT. [REFERRED TO]
PANDURANGAM VS. THE STATE BY INSPECTOR OF POLICE, THIRUKAZHUKUNDREM CHENGALPATTU DISTRICT AND THIRTY FOUR OTHERS [REFERRED TO]
JUSTIN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / accused as against the conviction and sentence imposed by the learned Additional District and Sessions Judge, Pudukkottai, in S.C.No.122 of 2013, dated 20.12.2017. The appellant was charged for the offence under Sections 341, 302 & 307 IPC. The trial Court, in conclusion of the trial, though acquitted him for the offence under Sections 341 & 307 IPC, has found him guilty for the offence under Section 302 IPC, convicted and sentenced him to undergo life imprisonment and to pay a fine of Rs.2,000/-, in default to undergo rigorous imprisonment for three months. Aggrieved over the conviction and sentence imposed, the appellant has preferred the instant appeal.

(2.) The brief facts of the case, in a nutshell, are as follows:

(3.) The available evidences from the prosecution witness are as follows:

Click here to view full judgment.

SANKAR @ JEYASANKAR Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address