REGENT COMPUTRONICS PVT. LTD.

KANNAN Appellant

V/S

STATE Respondents

Referred Judgements :-

PUBLIC PROSECUTOR VS. MUNIGAN [REFERRED TO]
TARA SINGH VS. STATE [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUDHAKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KARAN SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF GUJARAT VS. KISHANBHAI [REFERRED TO]
STATE OF RAJASTHAN VS. THAKUR SINGH [REFERRED TO]

JUDGEMENT

(1.) KANNAN , the sole accused who was convicted and sentenced on

(2.) 02.2012 in S.C.No.399/2008, by the Sessions Court [Mahalir Neethimandram] Chennai, is the appellant before us. He was charged, convicted and sentenced as follows:

(3.) WHEN the accused appeared, the provisions of Section 207 Cr.P.C. were complied with and the case was committed to the Court of Sessions and later it was made over to the Sessions Court [Mahila Court], where the following charges were framed against the appellant.

Click here to view full judgment.

KANNAN Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address