REGENT COMPUTRONICS PVT. LTD.

KAVITHA Appellant

V/S

STATE BY PERUMANALLUR POLICE STATION Respondents

Referred Judgements :-

C.CHENGA REDDY V. STATE OF A.P. [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
VARUN CHAUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBHASH CHAND VS. STATE OF HARYANA [REFERRED TO]
STATE VS. MAHENDER SINGH DAHIYA [REFERRED TO]
INSPECTOR OF POLICE TAMIL NADU VS. JOHN DAVID [REFERRED TO]

JUDGEMENT

(1.) THE APPEALS: Since all these Criminal Appeals arises out of the same Judgment, they were heard together and are being disposed of by this common Judgment. THE APPELLANTS:

(2.) IN these appeals, A1 to A5, in S.C.No.8 of 2010, VII Additional Sessions Judge, (formerly Fast Track Court No.V), Tirupur are challenging their conviction and sentences. CONVICITION AND SENTENCES:

(3.) AS against the accused, the Trial Court framed the following charges:- Accused Charges A1 120-B , 364 r/w 109, 302 r/w 109 IPC A2 120-B , 364, 302 IPC A3 120-B , 364, 302 IPC A4 120-B , 364, 302 r/w 109 IPC A5 120-B , 364, 302 r/w 109 IPC EVIDENCE:

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KAVITHA Vs. STATE BY PERUMANALLUR POLICE STATION

Referred Judgements :-

JUDGEMENT

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