REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

JEGANATHAN Respondents

Referred Judgements :-

STATE OF ORISSA VS. BRAHMANANDA NANDA [REFERRED TO]
SATBIR SINGH AJIT SINGH HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
ALIL MOLLAH VS. STATE OF WEST BENGAL [REFERRED TO]
MOHAMMAD ZAHID VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF KARNATAKA VS. K GOPALAKRISHNA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MAHESH JANARDHAN GONNADE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is preferred by the State challenging the impugned judgment of acquittal dated 25.10.2005 passed by the learned Principal District and Sessions Judge, Coimbatore, in S.C.No.97 of 2005.

(2.) THERE are eight accused in this case, who are the respondents 1 to 8 herein.

(3.) THE prosecution in order to bring home the charges against the accused examined P.Ws.1 to 43, filed Exs.P.1 to P.60 and marked M.Os.1 to 48.

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STATE Vs. JEGANATHAN

Referred Judgements :-

JUDGEMENT

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