REGENT COMPUTRONICS PVT. LTD.

MOONRAJA Appellant

V/S

STATE, BY INSPECTOR OF POLICE, THIRUVAIYARU CIRCLE, THANJAVUR DISTRICT Respondents

Referred Judgements :-

KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BADRI VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF ORISSA VS. BRAHMANANDA NANDA [REFERRED TO]
BANMALI SAMAL VS. STATE OF ORISSA [REFERRED TO]
MAHADEO VS. STATE OF MAHARASHTRA [REFERRED TO]
GANESHMAL JASHRAJ VS. GOVERNMENT OF GUJARAT [REFERRED TO]
HAZARI LAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SADHU RAM VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) BOTH the appeals involve common question of law and fact as they arise out of the same judgment and hence, they have been heard together and are being disposed of through this common judgment. 1.1 Jesuprasad @ Prasad, the first accused in S.C.No. 48 of 2001 on the file of the Court of IInd Additional District and Sessions Judge (Protection of Civil Rights), Thanjavur, is the appellant in Crl.A.No.848 of 2001, while so, Moonraja, the second accused in the case has preferred Crl.A.No.848 of 2001. Hereinafter, they are referred to as A1 and A2 respectively.

(2.) FACTS:-

(3.) POINT No. 3:

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MOONRAJA Vs. STATE

Referred Judgements :-

JUDGEMENT

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