REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

D.Sakthivel Respondents

Referred Judgements :-

C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
MURUGESAN VS. STATE [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]
HAKEEM KHAN AND OTHERS VS. STATE OF M.P. [REFERRED TO]
K. SHANTHAMMA VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Appeal by State against the judgment of acquittal.

(2.) This Criminal Appeal is to set aside the judgment dtd. 13/4/2015 made in Special Case No.11/2010 on the file of the Court of Special Judge, Cuddalore and to convict the respondent/accused charged.

(3.) The case in brief, leading to the filing of the above appeal, is as under

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STATE Vs. D.SAKTHIVEL

Referred Judgements :-

JUDGEMENT

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