REGENT COMPUTRONICS PVT. LTD.

VIJAYKUMAR ALIAS KUTTY Appellant

V/S

STATE REPRESENTED Respondents

Referred Judgements :-

MATRU VS. STATE OF U.P. [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JASPAL SINGH ALIAS PALI DARSHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
JASWANT GIR VS. STATE OF PUNJAB [REFERRED TO]
RATHINAM ALIAS RATHINAN VS. STATE OF TAMIL NADU [REFERRED TO]
PARAMJEET SINGH ALIAS PAMMA VS. STATE OF UTTARAKHAND [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]
MUSTKEEM ALIAS SIRAJUDEEN VS. STATE OF RAJASTHAN [REFERRED TO]
KAILASH GOUR VS. STATE OF ASSAM [REFERRED TO]
RAVI ALIAS RAVICHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE appellant, who is accused in S.C.No.131 of 1999 before the learned Principal Sessions Judge, Tuticorin, in this appeal, challenges his conviction under Section 302 IPC and the life sentence and fine of Rs.100/-, in default, to undergo one month rigorous imprisonment awarded to him on 3.4.2002. For the sake of convenience, in this judgment, he shall be called accused.

(2.) THE prosecution version of the case may briefly be stated as under:-

(3.) APPRECIATING the evidence on record and the arguments of both sides, the Trial Court held that the incriminating circumstances such as motive, extra-judicial confession and Section 27 Evidence Act recovery, medical evidence have established the charge under Section 302 IPC beyond all reasonable doubts, thus, convicted and sentenced the accused as stated supra.

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VIJAYKUMAR ALIAS KUTTY Vs. STATE REPRESENTED

Referred Judgements :-

JUDGEMENT

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