REGENT COMPUTRONICS PVT. LTD.

SIVAKUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

SATHIYAMOORTHY AND ANOTHER VS. STATE,THROUGH THE INSPECTOR OF POLICE,SENGIPATTI POLICE STATION,THANJAVUR DISTRICT [REFERRED TO]
RAMESH KUMAR VS. STATE OF PUNJAB [REFERRED TO]
ANWAR ALI AND ANOTHER VS. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
MALAICHAMY AND ANOTHER VS. STATE OF TAMIL NADU [REFERRED TO]
SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
MUSHEER KHAN ALIAS BADSHAH KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUBASH VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment passed by the Additional Sessions Judge/Fast Track Mahila Court, Karur, in S.C No. 71 of 2017, dated 27.03.2018.

(2.) The Appellants are arrayed as Accused Nos.1 and 2 in S.C No.71 of 2017 on the file of the Additional Sessions Judge/Fast Track Mahila Court, Karur, dated 27.03.2018 and they have been convicted and sentenced as follows:

(3.) Assailing the conviction and sentence, they have come up with this appeal.

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SIVAKUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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