REGENT COMPUTRONICS PVT. LTD.

SUDALAI Appellant

V/S

STATE Respondents

Referred Judgements :-

PATTIPATI VENKAIAH V/S. STATE OF ANDHRA PRADESH [REFERRED]
RAMBILAS AND ORS. V/S. STATE OF MADHYA PRADESH [REFERRED]
ARUMUGAM V/S. STATE [REFERRED]
MUTHU,ETC. V/S. STATE,ETC. [REFERRED]
STATE OF MADHYA PRADESH V/S. MUKESH AND ORS. [REFERRED]
PARICHHAT VS. STATE OF MADHYA PRADESH [REFERRED]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED]
SURESH VS. STATE OF UTTAR PRADESH [REFERRED]
CHINNAMMA VS. STATE OF KERALA [REFERRED]
C A PIOUS VS. STATE OF KERALA [REFERRED]

JUDGEMENT

(1.) The above appeals are preferred by the appellants/A.1, A.3 to A.5, A.6 to A.8, A.9, A.10 and A.11 respectively challenging the conviction and sentence passed by the Court of Additional District and Sessions Judge/Fast Track Court No. 1, Tuticorin, in S.C. No. 7 of 2006 dated 27.06.2007 wherein the appellants were convicted and sentenced as under: <FRM>JUDGEMENT_422_LAWS(MAD)8_2008_1.html</FRM>

(2.) The trial Court had acquitted A.1, A.3 to A.11 regarding the commission of the offences under Sections 148, 120(B) and 506(II) I.P.C and A.1 under Section 341 I.P.C and A.2 under Section 120(B), 147, and 506(II) I.P.C.

(3.) The State has not preferred any appeal challenging the above said findings of the trial Court as regards acquittal.

Click here to view full judgment.

SUDALAI Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address