REGENT COMPUTRONICS PVT. LTD.

MURUGESAN Appellant

V/S

STATE Respondents

Referred Judgements :-

MOTTAI THEVAN VS. STATE [REFERRED TO]
VOKKALIGARA YENGTAPPA VS. STATE [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
SATHIYARAJ VS. STATE REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
NANDINISATPATHY VS. P L DANI [REFERRED TO]
MALKIAT SINGH VS. STATE OF PUNJAB [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V C SHUKLA [REFERRED TO]
MOTTAI THEVAR VS. STATE OF TAMIL NADU [REFERRED TO]
VENKATESAN VS. STATE [REFERRED TO]
MUTHUVEL VS. STATE [REFERRED TO]
PAKALA NARAYANA SWAMI VS. EMPEROR [REFERRED TO]
SUDALAIMANI VS. STATE [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
GANESAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Challenging the sentence of life imprisonment and fine imposed for the offence under Sec. 302 IPC, the appeal has been filed by the sole accused.

(2.) The brief facts of the prosecution case are as follows:-

(3.) On appearance of the accused, the provisions of Sec. 207 Cr.P.C. were complied with and the case was committed to the Court of Session in S.C.No.139 of 2015 and was made over to the Magalir Neethimandram (Fast Track Mahila Court), Tiruppur.

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MURUGESAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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