REGENT COMPUTRONICS PVT. LTD.

Velu Alias Velusamy Appellant

V/S

State Rep By Inspector Of Police Tiruchengode Police Station Namakkal District Respondents

Referred Judgements :-

K.N.NARENDRANATH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF A.P VS. S.SWARNALATHA AND OTHERS CDJ [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF GUJARAT VS. ANIRUDHSING [REFERRED TO]
KANJU MUHAMMED AND KHUMANI VS. STATE OF KERALA [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
S ARUL RAJA VS. STATE OF TAMIL NADU [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]
SUNIL RAI ALIAS PAUA VS. UNION TERRITORY CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) THE appellant is accused in S.C.No.19 of 2009 on the file of Principal Sessions Judge, Namakkal. For convenience sake, in this judgment, the appellant will be referred as accused.

(2.) THE accused stood charged for an offence under Section 302 IPC. The learned Sessions Judge found him guilty under Section 302 IPC., and sentenced him to life and fined him Rs.10,000.00 in default to under go one year imprisonment.

(3.) THE prosecution case in brief is stated as follows:-

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VELU ALIAS VELUSAMY Vs. STATE REP BY INSPECTOR OF POLICE TIRUCHENGODE POLICE STATION NAMAKKAL DISTRICT

Referred Judgements :-

JUDGEMENT

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