REGENT COMPUTRONICS PVT. LTD.

Ramachandar Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
SANSAR CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]
RAM GOPAL S/O MANSHARAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMU APPA MAHAPATAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBHASH AGGARWAL VS. STATE OF NCT OF DELHI [REFERRED TO]
CHETAN VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment of conviction and sentence, dtd. 23/8/2018 made in S.C.No.101 of 2015 on the file of the II Additional District and Sessions Court, Salem, A-1 has filed Crl.A.No.612 of 2018, A-3 to A-5 have filed Crl.A.No.760 of 2018 and A-2 has filed Crl.A.No.761 of 2018. The appellants/accused were convicted and sentenced by the trial Court as follows :

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

(3.) The trial Court framed the following charges against the accused:

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RAMACHANDAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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