REGENT COMPUTRONICS PVT. LTD.

R Velladurai Appellant

V/S

STATE Respondents

Referred Judgements :-

P.N. RAMASWAMI,J. IN RAMAKRISHNAYYA V/S. STATE [REFERRED TO]
NATHI LAL V/S. STATE OF U.P. [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. CHARAN SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
EKAMBARAM VS. SUNDARAMURTHY [REFERRED TO]
V KARTHIKEYAN VS. STATE [REFERRED TO]
GANESAN & ANOTHER VS. STATE REP BY THE INSPECTOR OF POLICE CHENNAI [REFERRED TO]
VELLAPANDY THEVAR AND OTHERS VS. STATE, REP. BY\THE INSPECTOR OF POLICE, ALANGULAM POLICE STATION, TIRUNELVELI DT. [REFERRED TO]
PANDURANGAM VS. THE STATE BY INSPECTOR OF POLICE, THIRUKAZHUKUNDREM CHENGALPATTU DISTRICT AND THIRTY FOUR OTHERS [REFERRED TO]
JUSTIN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The Appellants in Crl.A.(MD) No. 87 of 2012 are the Accused 1 and 2 and the Appellants in Crl.A.(MD) No. 16 of 2012 are the Accused 3 and 4 in S.C. No. 302 of 2010 on the file of the learned Additional Sessions Judge, Fast Track Court No. II, Tirunelveli. Totally, there were six accused in the case, including the appellants herein. The Trial Court framed as many as ten (10) charges as detailed below: -

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

(3.) We have heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.

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R VELLADURAI Vs. STATE

Referred Judgements :-

JUDGEMENT

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