REGENT COMPUTRONICS PVT. LTD.

R. THANGAVEL Appellant

V/S

STATE BY INSPECTOR OF POLICE, C.B.C.I.D. (IDOL WING), MADRAS Respondents

Referred Judgements :-

PRANAB KUMAR MITRA V. WEST BENGAL STATE [REFERRED TO]
ESAKKI THEVAR V. STATE [REFERRED TO]
DURAI V. STATE [REFERRED TO]
STATE OF HIMACHAL PRADESH V. OM PRAKASH [REFERRED TO]
AIYYAKANNU V. STATE [REFERRED TO]
PATHUMMA VS. MUHAMMAD [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
BAKULABAI VS. GANGARAM [REFERRED TO]
MEGHA SINGH VS. STATE OF HARYANA [REFERRED TO]
MITHLESH KUMARI VS. BINDHAWASANI [REFERRED TO]
OM PRATAP SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUDIP GHOSH VS. STATE OF TRIPURA [REFERRED TO]
RAGHAVAN PILLAI VS. GOURIKUTTY AMMA [REFERRED TO]
SUSHIL KUMAR DUTTA VS. STATE [REFERRED TO]
CHANDRABATI SHARMA VS. STATE OF WEST BENGAL [REFERRED TO]
KESURAM VS. SARASWATHY [REFERRED TO]
BHANWARLAL VS. STATE OF RAJASTHAN [REFERRED TO]
STATE VS. KRISHNASAMI IYER [REFERRED TO]
SELVAM AND ANR. VS. STATE REP. BY INSPECTOR OF POLICE, KODUMUDI (CR. NO. 660 OF 1990 OF ARACHALLOR P.S.) [REFERRED TO]
CAETANO COLACO VS. JOAO RODRIGUES [REFERRED TO]

JUDGEMENT

(1.) R. Thangavel, who was arrayed as A-2 in a case tried for the offence under Sec.420, I.P.C, is the petitioner herein.

(2.) ALONG with A-1, the petitioner was convicted and sentenced for the said offence to undergo R.I. for, two years and to pay a fine of Rs.2,500 each, in default, to undergo R.I. for three months, by the learned Chief Judicial Magistrate, Trichirapalli, In the appeal before the II Additional Sessions Judge, Trichirapalli, the conviction and sentence imposed upon the petitioner were confirmed and A1 was acquitted. Hence, this revision.

(3.) ON 4.8.1987, P.W.13 examined P.W.1 and P.W.3, P.W.1 stated that he was given Rs.3,000 by A-2 in order to do the repairing works in Andal Sannathi. P.W.3 would state that he was given Rs.10,000 by A-2 requesting to spend the same for Samrokshanam after finishing the repairing works of 30 art paintings entrusted to him. The said Rs.10,000 was recovered under mahazar Ex.P-5. He examined P.Ws.4 and 5 who are the Executive Officers of the temple.

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R THANGAVEL Vs. STATE

Referred Judgements :-

JUDGEMENT

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