REGENT COMPUTRONICS PVT. LTD.

PULI KUMAR Appellant

V/S

STATE BY INSPECTOR OF POLICE, B3 KATTUR POLICE STATION Respondents

Referred Judgements :-

BASDEO AGARWALLA V.KING EMPEROR [REFERRED TO]
BIRENDRA K.SINGH V. STATE OF BIHAR [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
ASHOK SAHU V. GOKUL SAIKIA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V K SEHGAL [REFERRED TO]
K KALIMUTHU VS. STATE [REFERRED TO]
STATE OF KARNATAKA VS. C NAGARAJASWAMY [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 17.02.2006 made in C.A.No.367 of 2003 on the file of the Additional District Court/Fast Track Court No.I, Coimbatore partly confirming the conviction imposed in the judgment dated 15.10.2003 made in CC.No.93 of 2003 on the file of the Judicial Magistrate No.II Coimbatore, this criminal revision is focussed. 2.Tersely and briefly, pithily and precisely the relevant facts which are absolutely necessary and germane for the disposal of this revision would run thus:

(2.) 1999 SCC (Cri) 1494 [Central Bureau of Investigation v. V.K.Sehgal and another]. An excerpt from it would run thus:

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KUMAR ALIAS PULI KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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