REGENT COMPUTRONICS PVT. LTD.

DENI ALIAS SENTHILKUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SURINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
VINOD SOLANKI VS. UNION OF INDIA [REFERRED TO]
TIPPARAM PRABHAKAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
S ARUL RAJA VS. STATE OF TAMIL NADU [REFERRED TO]
INSPECTOR OF POLICE TAMIL NADU VS. JOHN DAVID [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) THE accused in Sessions Case No.33 of 2010 before the Sessions Judge, Karur, who was convicted under Section 302 I.P.C. and sentenced to life and fined Rs.1,000/- with default sentence is the appellant.

(2.) THE prosecution case as told in the Sessions Court may be stated in brief as under:

(3.) ON the incriminating aspects in the prosecution evidence, the accused has been examined. He denied his complicity in this case. He did not produce any evidence.

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DENI ALIAS SENTHILKUMAR Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE VELLIYANAI POLICE STATION KARUR DISTRICT

Referred Judgements :-

JUDGEMENT

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