REGENT COMPUTRONICS PVT. LTD.

LAKSHMANAN Appellant

V/S

STATE Respondents

Referred Judgements :-

BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF RAJASTHAN VS. ABDUL MANNAN [REFERRED TO]

JUDGEMENT

(1.) This Judgment will govern these two appeals in Crl.A.No.24 of 2012 by A-1 and Crl.A.No.844 of 2011 by A-2.

(2.) Challenge is made to the judgment of the learned Additional Sessions Judge, Fast Track Court No.3, Coimbatore, made in S.C.No.263 of 2010, whereby the appellants who are arrayed as A-1 and A-2 respectively, stood charged, tried and found guilty as here under: <FRM>JUDGEMENT_328_TLMAD0_2014_1.html</FRM>

(3.) Short facts necessary for the disposal of these appeals can be stated as follows:

Click here to view full judgment.

LAKSHMANAN Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address