REGENT COMPUTRONICS PVT. LTD.

Vengateshwaran Appellant

V/S

STATE Respondents

Referred Judgements :-

SHIVASHANKAR @ SHIVA V. STATE OF KARNATAKA [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]

(1.) The Appeal is filed against the convicting and sentence imposed in S.C.No.133 of 2015 by the learned Judge, Mahila Court, Salem.

(2.) Brief facts of the case as under:-

(3.) Assailing the judgment of conviction and sentence, the learned counsel for the appellant has made his submissions as under:-