REGENT COMPUTRONICS PVT. LTD.

DINESH Appellant

V/S

STATE Respondents

Referred Judgements :-

SATYE SINGH AND ANOTHER VS. STATE OF UTTARKHAND [REFERRED TO]
SENEVIRATNE V. R.,1936 3 ALLER 36 [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GANGULA SATYA MURTHY [REFERRED TO]
STATE OF A P VS. KANDA GOPALUDU [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DNYANESHWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ATTYGALLE VS. KING [REFERRED TO]
MAJENDRAN LANGESWARAN VS. STATE (NCT OF DELHI) [REFERRED TO]
NAGENDRA SAH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence in S.C.No.200 of 2016 dtd. 30/10/2018 passed by the Principal Sessions Judge, Cuddalore, the present Criminal Appeal has been filed by the appellant/accused.

(2.) The allegation against the appellant/accused Dinesh is that he had murdered his school mate Sathishkumaran on his refusal to accede to the lust of the appellant/accused to have homo-sex with him, fearing that he would reveal it to others and in order to screen his offence, he had buried the dead body near the compound wall of his residence.

(3.) The sequence of events as elicited from the prosecution witnesses and other materials is as under:-

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DINESH Vs. STATE

Referred Judgements :-

JUDGEMENT

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