REGENT COMPUTRONICS PVT. LTD.

KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

MANIKANDAN VS. STATE [REFERRED TO]
M.ARJUNAN VS. STATE [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
NACHHATAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
MANGAT RAM VS. STATE OF HARYANA [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
GURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The Criminal Appeal has been filed challenging the judgment of conviction and sentence dtd. 22/2/2017 rendered by the Court of Sessions, Mahalir Neethimandram (FTC), Erode.

(2.) The conviction and sentence imposed against the appellant are as under:

(3.) The case of the prosecution is as under:-

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KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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