REGENT COMPUTRONICS PVT. LTD.

K K MANI Appellant

V/S

STATE Respondents

Referred Judgements :-

JAGDEO SINGH V. STATE [REFERRED TO]
CHANDRASEKAR V. STATE BY INSPECTOR OF POLICE,DHARMAPURI POLICE STATION,DHARMAPURI [REFERRED TO]
CHINNAIAN V. STATE,BY INSPECTOR OF POLICE (RURAL) VELLORE,N.A.A.DISTRICT [REFERRED TO]
ARUMUGAM V. STATE BY SUB INSPECTOR OF POLICE,UTTUKKULI POLICE STATION,ERODE DISTRICT [REFERRED TO]
PRITHI CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
MOHAMMAD AYNUDDIN ALIAS MIYAM VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
SEKAR ALIAS RAJU SEKHARAN VS. STATE OF REP [REFERRED TO]
RATHNASHALVAN VS. STATE OF KARNATAKA [REFERRED TO]
SADDIQ VS. STATE [REFERRED TO]
STATE OF KARNATAKA VS. SADANAND PARUSHARAM HOSURKAR [REFERRED TO]
KANISTA BARIK VS. STATE OF ORISSA [REFERRED TO]
SHABBIR MOHAMMAD VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 17. 11. 2005 passed by the learned Additional District and Sessions judge (Fast Track Court No. I), Salem in criminal Appeal No. 58 of 2005 confirming the judgment dated 23. 03. 2005 passed by the learned Judicial Magistrate No. II, Attur in C. C. No. 238 of 2004, this criminal revision petition is focussed.

(2.) A 'resume' of facts, which are absolutely necessary and germane for the disposal of this Criminal Revision petition would run thus:

(3.) HEARD the learned counsel for the revision petitioner and the learned Additional public Prosecutor.

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K K MANI Vs. STATE

Referred Judgements :-

JUDGEMENT

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