REGENT COMPUTRONICS PVT. LTD.

P.V. Sarguru Appellant

V/S

STATE Respondents

Referred Judgements :-

SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SUBHASH PARBAT SONVANE VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. PURNANDU BISWAS [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
V VENKATA SUBBARAO VS. STATE [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
VEDAGIRI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 20.02.2008 made in C.C. No. 7 of 2001 on the file of the learned Additional District and Sessions Judge/Special Judge, City Civil Court, Chennai whereby the appellant/accused is convicted and sentenced as follows: <IMG>JUDGEMENT_128_LAWS(MAD)3_2015.JPG</IMG>

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the conviction and sentence passed against this appellant, the learned counsel for the appellant would raise the following points:

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P.V. SARGURU Vs. STATE

Referred Judgements :-

JUDGEMENT

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