REGENT COMPUTRONICS PVT. LTD.

GURUSAMY Appellant

V/S

STATE INSPECTOR OF POLICE Respondents

Referred Judgements :-

SARWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
S SUDERSHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAHALAD PATEL VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]

(1.) Appellant is accused in S.C.No.245 of 1998, in the Court of Principal Sessions Judge, Madurai.

(2.) He challenges his conviction under Section 302 IPC and the life sentence.

(3.) For the sake of convenience, through out this judgment, we shall describe him as accused.