REGENT COMPUTRONICS PVT. LTD.

SENTHILKUMAR Appellant

V/S

Inspector Of Police, Trichy District Respondents

Referred Judgements :-

KUMARAVEL V. STATE [REFERRED TO]
STATE OF MADHYA PRADESH VS. AHMADULLA [REFERRED TO]
KARTIK MALHAR VS. STATE OF BIHAR [REFERRED TO]
JOSEPH VS. STATE OF KERALA [REFERRED TO]
CHAUDHARI RAMJIBHAI NARASANGBHAI VS. STATE OF GUJARAT [REFERRED TO]
NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]
SUYAMBUKKANI VS. STATE [REFERRED TO]
RAJESWARI VS. DISTRICT MAGISTRATE DISTRICT COLLECTOR OF SALEM [REFERRED TO]
NATHU BAPU MHASKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
AYYANAR VS. STATE OF TAMILNADU [REFERRED TO]

JUDGEMENT

(1.) THIS memorandum of criminal appeal is directed against the Judgment dated 09.03.2012 and made in the Sessions Case in S.C.No.47 of 2011, on the file of the learned Additional District and Sessions Judge (Fast Track Court No.I), Trichy finding the appellant/accused guilty under Section 302 I.P.C., convicting thereunder and sentencing to suffer the imprisonment of life and also to pay a fine of Rs.2,000/- in default to suffer rigorous imprisonment for a further period of six months.

(2.) BRIEF Summary

(3.) ON evaluating the evidences both oral and documentary, the learned Trial Judge has found the appellant/accused guilty under Section 302 I.P.C., convicted him thereunder and sentenced as afore-stated.

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SENTHILKUMAR Vs. INSPECTOR OF POLICE, TRICHY DISTRICT

Referred Judgements :-

JUDGEMENT

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