REGENT COMPUTRONICS PVT. LTD.

C U Asokan; N Gopalswamy Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF BIHAR & ANR. VS. P.P. SHARMA [REFERRED]
C.B.I. VS. ASOK KUMAR AGGARWAL [REFERRED]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED]
STATE OF U.P. VS. RAM ASREY [REFERRED]
UNION OF INDIA THROUGH INSPECTOR,CBI VS. PURNANDU BISWAS [REFERRED]
BASDEO AGARWALLA V. EMPEROR [REFERRED]
S S SHETTY VS. BHARAT NIDHI LIMITED [REFERRED]
STATE OF BIHAR VS. BASAWAN SINGH [REFERRED]
DALPAT SINGH VS. STATE OF RAJASTHAN [REFERRED]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED]
PANALAL DAMODAR RATHI VS. STATE OF MAHARASHTRA [REFERRED]
AYYASAMI VS. STATE OF TAMIL NADU [REFERRED]
STATE VS. KRISHANCHAND KHUSHALCHAND JAGTIANI [REFERRED]
MEENA VS. STATE OF MAHARASHTRA [REFERRED]
SUBHASH PARBAT SONVANE VS. STATE OF GUJARAT [REFERRED]
GOKULCHAND DWARKADAS MORARKA VS. KING [REFERRED]

JUDGEMENT

(1.) The Criminal Appeals arise out of the judgment of conviction and sentence, dated 27.06.2013 made in C.C.No.9 of 2008, on the file of the learned II Additional District Judge/Special Judge for CBI Cases, Coimbatore, whereby the accused were convicted as follows: <FRM>JUDGEMENT_663_LAWS(MAD)3_2015.html</FRM>

(2.) The case of the prosecution is as follows:

(3.) The learned Special Judge after following the procedure, framed necessary charges. Since the accused pleaded not guilty, the Special Court examined the witnesses P.W.1 to P.W.18 and marked the documents Exs.P1 to P25 and material objects M.O.1 to M.O.11 and placed the incriminating evidence before the accused and the accused denied the same in toto. The Special Court after considering the oral and documentary evidence, convicted and sentenced the appellant/accused as stated above.

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C U ASOKAN; N GOPALSWAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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