REGENT COMPUTRONICS PVT. LTD.

MANI Appellant

V/S

INSPECTOR OF POLICE Respondents

Referred Judgements :-

JOSEPH V.STATE OF KERALA [REFERRED TO]
MEHARBAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM [REFERRED TO]
VITHAL TUKARAM MORE VS. STATE OF MAHARASHTRA [REFERRED TO]
BALU SONBA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SAHADEVAN ALIAS SAGADEVAN VS. STATE REP [REFERRED TO]
NARAYANAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Mani (A1) and Moyyasamy (A2) were convicted for the offences under Sections 302 read with 34 and 201 I.P.C. Challenging the same, this appeal has been filed.

(2.) The facts leading to the conviction are as follows:

(3.) Mr.Sridharan, the learned counsel for the appellants would take us through the entire evidence and contend that the materials available on record would not be sufficient to hold that the appellants are the culprits. The submissions made by the counsel for the appellants, in short, are as follows:

Click here to view full judgment.

MANI Vs. STATE REP

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address