REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Santhoshkumar Respondents

Referred Judgements :-

REG VS. HODGE [REFERRED TO]
RAM AVTAR VS. STATE (DELHI ADMINISTRATION) [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
KHUSHAL RAO VS. STATE OF BOMBAY [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
GAJRAJ VS. STATE NCT OF DELHI [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
RAVISHANKAR @ BABA VISHWAKARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
SHATRUGHNA BABAN MESHRAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Referred trial (R.T.) No.1 of 2020 is a reference made by the learned Sessions Judge, Special Court for Exclusive Trial of POCSO Act Cases, Coimbatore (for brevity "the trial Court") under Section 366 Cr.P.C, for confirmation of the death sentence awarded to the appellant in Spl.C.C. No.76 of 2019. Crl.A.No.119 of 2020 is an appeal under Section 374 Cr.P.C. filed by the accused challenging his conviction and sentence in Spl.C.C.No.76 of 2019 vide judgment and order dated 27.12.2019.

(2.) The prosecution story runs thus:

(3.) Heard Mr.K.Prabakar, learned Additional Public Prosecutor appearing for the State and Mr.Ponraj and Mr.Kingsley Paul Robinson, learned counsels for the appellant.

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STATE Vs. SANTHOSHKUMAR

Referred Judgements :-

JUDGEMENT

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