REGENT COMPUTRONICS PVT. LTD.

SANGIAH Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

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

JUDGEMENT

(1.) THE sole accused, sangiah. has come forward with this appeal challenging his conviction and sentence passed by the learned Additional District and Sessions Judge, Fast Track Court No. III, Madurai, in S. C. No. 313 of 2001 dated 30-1-2002 convicting him under Section 302, I. P. C. and sentencing him to life imprisonment.

(2.) THE facts of the case as projected by the prosecution, are as follows :

(3.) THE prosecution in order to prove its case examined P. Ws. 1 to 14, filed Exs. P. 1 to P. 16 and marked M. Os. 1 to 6.

Click here to view full judgment.

SANGIAH Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address