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Rupa; M Balu Appellant

V/S

STATE Respondents

Referred Judgements :-

BHUPINDER SINGH VS. STATE [REFERRED]
SATHISH KUMAR VS. STATE [REFERRED]
SHANKARIA VS. STATE OF RAJASTHAN [REFERRED]
MOHAMMAD AMAN BABU KHAN VS. STATE OF RAJASTHAN [REFERRED]
STATE OF M P VS. DEVENDRA [REFERRED]
RAVANAN VS. STATE INSPECTOR OF POLICE KUMBAKONAM [REFERRED]
MANICKAM VS. STATE OF TAMIL NADU [REFERRED]
THAVARAJ PANDIAN VS. STATE REP [REFERRED]
SURESH ALIAS SURESHKUMAR ALIAS THENNARASU VS. STATE [REFERRED]
BALA VS. STATE [REFERRED]

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 2 in S.C. No. 70 of 2010 on the file of the learned I Additional District & Sessions Judge, Vellore, and they stood charged for the offences as follows:- <FRM>JUDGEMENT_381_LAWS(MAD)3_2016.html</FRM>

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

(3.) We have heard Mr.V.Karthick, the learned counsel appearing for the appellant/1st accused in Crl.A.No.185 of 2013; Mr.M.G.Udhayashankar, the learned counsel appearing for the appellant/2nd accused in Crl.A.No.193 of 2013; Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the State; and we have also perused the records carefully.

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RUPA; M BALU Vs. STATE

Referred Judgements :-

JUDGEMENT

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