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Kutty @ Neelakandan Appellant

V/S

STATE Respondents

Referred Judgements :-

MAHESH CHAND V.STATE OF RAJASTHAN [REFERRED TO]
ISHWARLAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
MURUGESAN VS. GANPATHY VELAR [REFERRED TO]
JETHA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
ISHWAR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHANKAR & ORS VS. STATE OF MAHARASHTRA & ANR [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment of Conviction and Sentence, dated 30.11.2010, made in SC.No.686 of 2005, by the Sessions Judge of Kancheepuram District at Chingelput, convicting and sentencing the appellants/A1 to A4, A11 and A18, as tabulated below:-

(2.) The brief facts leading to filing of this Criminal Appeal are as follows:-

(3.) This Court heard the learned counsel on either side and also perused the materials placed on record.

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KUTTY @ NEELAKANDAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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