REGENT COMPUTRONICS PVT. LTD.

SETTU Appellant

V/S

STATE Respondents

Referred Judgements :-

THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
RAJEEVAN VS. STATE OF KERALA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRIPARAM [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
NALLI ALIAS NALLIANNA GOUNDER VS. STATE [REFERRED TO]
MAHAVIR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence in Session Case No.101 of 2013 on the file of the Sessions Court, Nagapattinam dtd. 12/7/2019, A2 has filed Criminal Appeal No.466 of 2019 and A has filed Criminal Appeal No.680 of 2019.

(2.) The brief facts of the prosecution is as under:

(3.) The crux of the submissions of Mr.Arunkumar, learned Counsel for the appellant in Crl.A.No.680 of 2019 is as under:-

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SETTU Vs. STATE

Referred Judgements :-

JUDGEMENT

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