REGENT COMPUTRONICS PVT. LTD.

Home Secretary (Prison-Iv) Appellant

V/S

A. PALANISWAMY Respondents

Referred Judgements :-

S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
BHAGIRATH RAKESH KAUSHIK VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
STATE OF HARYANA VS. MOHINDER SINGH [REFERRED TO]
LAXMAN NASKAR VS. UNION OF INDIA [REFERRED TO]
C S AGARWAL VS. STATE [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) As the cases on hand deal with the same detenu with the interlinked issues, they are appositely disposed of by a common judgment.

(2.) The detenu, who is a life convict was found guilty of the offences punishable under Sections 302 and 392 IPC in S.C.No.80 of 2008 by the Additional District and Sessions Judge (Fast Track Court No.I), Erode, on 10.11.2008 and accordingly, he was sentenced to undergo life imprisonment and 10 years rigorous imprisonment respectively.

(3.) The appeal filed by the convict, on contest, was dismissed in Criminal Appeal No.107 of 2009 on 18.08.2009.

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HOME SECRETARY (PRISON-IV) Vs. A. PALANISWAMY

Referred Judgements :-

JUDGEMENT

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