REGENT COMPUTRONICS PVT. LTD.

KUMAR ALIAS THAMBI Appellant

V/S

STATE Respondents

Referred Judgements :-

DILWAR SINGH V. STATE OF DELHI [REFERRED TO]
ARUMUGAM VS. STATE REP. BY INSPECTOR OF POLICE,TAMIL NADU [REFERRED TO]
KANAGARAJ AND OTHERS VS. STATE [REFERRED TO]
ISHWAR SINGH ILAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MARUDANAL AUGUSTI VS. STATE OF KERALA [REFERRED TO]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
RAJEEVAN VS. STATE OF KERALA [REFERRED TO]
STATE VS. SAIT ALIAS KRISHNAKUMAR [REFERRED TO]
VARUN CHAUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
MUSTKEEM ALIAS SIRAJUDEEN VS. STATE OF RAJASTHAN [REFERRED TO]
PRITHIPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Though two separate appeals have been filed by two sets of accused, since the appeals are connected on facts, law and evidence this common judgment is being rendered. A.1 Ganesan, A-3 Murugan, A-5 Balan @ Balaguru, A-6 Pandi and A-7 Sakthivel in S.C. No. 7 of 2010 before the learned Additional Sessions Judge (Fast Track Court), Dindigul are appellants 1 to 5 in Criminal Appeal (MD) No. 496 of 2010 and A-4 Kumar @ Thambi is appellant in Criminal Appeal (MD) No. 490 of 2010.

(2.) For convenience sake, let us call them as they were arrayed in the Trial Court, namely, A.1, A3, A5 to A.7 (appellants in Criminal Appeal (MD) No. 496 of 2011 and A-4 (appellant in Criminal Appeal (MD) No. 490 of 2010).

(3.) The prosecution version of the case in brief runs as under:-

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KUMAR ALIAS THAMBI Vs. STATE

Referred Judgements :-

JUDGEMENT

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