REGENT COMPUTRONICS PVT. LTD.

KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF U.P. VS. SHAMBU NATH SINGH AND OTHER [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
PALANIVEL @ VELUSAMY VS. STATE,REP. BY INSPECTOR OF POLICE,NATHAM POLICE STATION,DINDIGUL DISTRICT [REFERRED TO]
DOONGAR SINGH AND OTHERS VS. STATE OF RAJASTHAN [REFERRED TO]
V.SHAMBU NATH SINGH CASE (CITED SUPRA),MOHD. KALID VS. STATE OF W.B. [REFERRED TO]
STATE OF KERALA VS. RASHEED [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the appellant / sole accused as against the conviction and sentence, dtd. 12/2/2020, made in S.C.No.464 of 2015, by the Fast Track Mahila Court, Theni.

(2.) The appellant / sole accused stood convicted and sentenced to undergo imprisonment as detailed hereunder:

(3.) The brief facts of the prosecution is as follows:

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KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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