REGENT COMPUTRONICS PVT. LTD.

MUTHUSAMY AND OTHERS Appellant

V/S

STATE Respondents

Referred Judgements :-

LAKSHMI SINGH V. STATE OF BIHAR [REFERRED TO]
CHIMANBHAI UKABHAI V. STATE OF GUJARAT. [REFERRED TO]
MAGHAR SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF U. P. V. KRISHNA GOPAL [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
HARE KRISHNA STNGH RAM KUMAR UPADHYA PARAS NATH SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) ACCUSED 1 to 3, aggrieved by their conviction and sentence in S.C.No.65 of 1985 on the file of Court of Session, Madurai North at Dindigul, came forward with this appeal.

(2.) THE brief facts are:

(3.) THE accused, when questioned as respects the charges framed against them, denied the same and claimed to be tried.

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MUTHUSAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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