REGENT COMPUTRONICS PVT. LTD.

Thavasi @ Thavasi Rajan Appellant

V/S

STATE Respondents

Referred Judgements :-

EMPEROR V. SHAFI AHMED NABI AHMED [REFERRED TO]
BAPU LIMBAJI KAMBLE V. STATE OF MAHARASHTRA [REFERRED TO]
MEHBOOB ALI AND ANOTHER V. STATE OF RAJASTHAN [REFERRED TO]
SHEONATH VS. STATE OF UTTAR PRADESH [REFERRED TO]
FIROZUDDIN BASHEERUDDIN VS. STATE OF KERALA [REFERRED TO]
NAZIR KHAN VS. STATE OF DELHI [REFERRED TO]
A S MOHAMMED RAFI VS. STATE OF TAMIL NADU [REFERRED TO]
SUKUR ALI VS. STATE OF ASSAM [REFERRED TO]
SONU @ AMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) In view of commonality of issues involved, these seven criminal revisions are considered and decided by this common order.

(2.) At the outset, this Court really wonders whether the accused in this case had viewed Peter Collinson's film "The Italian Job" and had drawn inspiration to adopt the same modus operandi for planning and executing the heist of Rs. 3.72 crores which is the subject matter of this case.

(3.) The relevant background facts, in a nutshell, are as under:

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THAVASI @ THAVASI RAJAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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