REGENT COMPUTRONICS PVT. LTD.

VALLI Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF PUNJAB VS. JAGIR SINGH BALJIT SINGH AND KARAM SINGH [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF PUNJAB VS. KULWAT SINGH ALIAS KANTA [REFERRED TO]
BHAGWAN SAHAI AND ANR. VS. STATE OF RAJASTHAN [REFERRED TO]
GURWINDER SINGH @ SONU VS. STATE OF PUNJAB AND ANR. [REFERRED TO]
SHIVAJI CHINTAPPA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
NAND LAL VS. STATE OF CHHATTISGARH [REFERRED TO]
ARPUTHAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) By this common Judgment, the following Criminal Appeals are being disposed of.

(2.) The aforementioned Criminal Appeals are preferred by the respective 'appellants' [henceforth referred to as 'accused' for the sake of convenience] assailing the 'Judgment dated January 28th, 2020' [henceforth 'impugned Judgment' for the sake of brevity] passed by 'The Principal Sessions Court, Sivagangai' [henceforth 'Trial Court' for the sake of brevity] in Sessions Case No.14 of 2015 in which both the accused were convicted and sentenced as follows:

(3.) The case of prosecution case, in brief, is as follows:

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VALLI Vs. STATE

Referred Judgements :-

JUDGEMENT

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