REGENT COMPUTRONICS PVT. LTD.

MANIKANDAN Appellant

V/S

STATE Respondents

Referred Judgements :-

MATRU V. STATE OF U.P. [REFERRED TO]
RAVI V. STATE [REFERRED TO]
RAMKISHAN MITHANLAL SHARMA VS. STATE OF BOMBAY [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAVINDRA ALIAS RAVI BANSI GOHAR KISHORE AMARSINGH MAHESHKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal has been preferred seeking to set aside the judgment of conviction dated 31.07.2014 made in S.C. No. 103 of 2011 on the file of the Mahila Sessions (Fast Track Court), Erode.

(2.) The schema of the prosecution case is as under:

(3.) Heard Mr. Philip Ravindran Jesudass and Mr. K. Madhan, learned Government Advocate (Criminal Side) appearing for the respondent-State.

Click here to view full judgment.

MANIKANDAN Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address