REGENT COMPUTRONICS PVT. LTD.

MURUGESAN Appellant

V/S

STATE OF MADRAS Respondents

Referred Judgements :-

CHANDRAN [REFERRED TO]
SUYAMBUKANI V. STATE [REFERRED TO]
GANESAN V. STATE [REFERRED TO]
MUTHUSWAMY V. STATE [REFERRED TO]
VAIRAMUTHU V. STATE [REFERRED TO]
SANKARLAL ALIAS SANKARAYEE V. STATE [REFERRED TO]
K M NANAVATI VS. STATE OF MAHARASHTRA [REFERRED TO]
SANDHYA JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]
THANDAVAN VS. STATE [REFERRED TO]
GANESAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THE sole accused Murugesan has come forward with this appeal challenging the conviction and sentence passed by the learned Sessions Judge, pasumponmuthuramalingam Thevar District, sivagangai, in S. C. No. 20 of 1994, dated 12-8-1994 convicting the appellant under Section 302, I. P. C. and sentencing him to undergo imprisonment for life.

(2.) THE accused faced the trial under the following backdrop :-

(3.) THE prosecution in order to bring home the charges against the accused examined p. Ws. 1 to 12. filed Exs. Pi to P12 and also marked M, Os. 1 to 8;

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MURUGESAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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