REGENT COMPUTRONICS PVT. LTD.

MANIKANDAN Appellant

V/S

State, rep. by the Inspector of Police, Thiruneelakudi Police Station, Thanjavur District. (Crime No.215 of 2011) Respondents

Referred Judgements :-

RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MANI VS. STATE REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) The sole accused in the Sessions case in S.C.No.226 of 2013, on the file of the learned Additional Sessions Judge, Fast Track Mahalir Neethimandram, Thanjavur, is the appellant.

(2.) In the Trial Court, he was found guilty under Sec. 306 Penal Code and sentenced to 10 years R.I. and fined Rs. 5000.00, in default, directed him to undergo 6 months R.I.

(3.) The case of the prosecution may briefly be stated as under:

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MANIKANDAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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