REGENT COMPUTRONICS PVT. LTD.

C. NARAYANAN Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

V VENKATA SUBBARAO VS. STATE [REFERRED TO]
R RAJENDRAN VS. D S P VIGILANCE AND ANTICORRUPTION MADRAS [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the Sole Accused in Spl.Case No.1 of 2012, challenging the Judgment of Conviction and Sentence, dtd. 27/2/2018 rendered by the Chief Judicial Magistrate/Special Judge at Ariyalur.

(2.) The Sentence imposed upon the Appellant is as under:

(3.) Prosecution's version:

Click here to view full judgment.

C. NARAYANAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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