REGENT COMPUTRONICS PVT. LTD.

BOSE Appellant

V/S

STATE REP BY INSPECTOR OF POLICE Respondents

Referred Judgements :-

STATE OF PUNJAB V. SUCHA SINGH [REFERRED]
RAMJI SURJYA V. STATE OF MAHARASHTRA [REFERRED]
PALANI V. STATE REP. BY S.H.O.,PANRUTI POLICE STATION [REFERRED]
SIVAGAMI AND 3 ORS. V. STATE [REFERRED]
RAMESH V. STATE [REFERRED]

JUDGEMENT

(1.) This appeal is directed against the conviction and sentences imposed on the appellant by judgment of the Principal Sessions Judge, Madurai dated 05.10.2001 made in Sessions Case No. 598 of 1999.

(2.) The appellant is the accused and the respondent is the complainant.

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

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BOSE Vs. STATE REP BY INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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