REGENT COMPUTRONICS PVT. LTD.

GOVINDARAJ Appellant

V/S

STATE Respondents

Referred Judgements :-

BALAGOPAL,IN RE [REFERRED TO]
AMRIT BHUSAN GUPTA V. UNION OF INDIA [REFERRED TO]
PALANIAPPAN,IN RE [REFERRED TO]
VELUSAMY V. STATE [REFERRED TO]
MURTHY,IN RE [REFERRED TO]
SHRIKANT ANANDRAO BHOSALE V. STATE OF MAHARASHTRA [REFERRED TO]
ALBERT COLLINS V. STATE [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
SHERALLI WALI MOHAMMED VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GIAN CHAND [REFERRED TO]
T N LAKSHMAIAH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) INSANITY of the appellant, at the time of commission of offence, is the main plea that has been urged before this Court, seeking for setting aside the conviction and sentence, imposed on him by the trial court, for the offences under Sections 307 and 302 IPC.

(2.) THE short facts are as follows :

(3.) DURING the course of trial, on behalf of prosecution, P. Ws. 1 to 10 were examined, Exhibits P-1 to P-14 were filed and M. Os. 1 to 9 were marked. On behalf of the Court, C. W. 1 was examined and Ex. C-1 was marked.

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GOVINDARAJ Vs. STATE

Referred Judgements :-

JUDGEMENT

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