REGENT COMPUTRONICS PVT. LTD.

Sivasankaran And Ors. Appellant

V/S

STATE Respondents

Referred Judgements :-

BALADIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUSA KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SHEREY VS. STATE OF UTTAR PRADESH [REFERRED TO]
NAGARJIT AHIR VS. STATE OF BIHAR [REFERRED TO]
MUNNA CHANDA VS. STATE OF ASSAM [REFERRED TO]
AKBAR SHEIKH VS. STATE OF WEST BENGAL [REFERRED TO]
KUMAR @ MAGILMANNAN VS. STATE [REFERRED TO]
STATE VS. SENTHIL AND ORS. [REFERRED TO]
KUMAR VS. STATE [REFERRED TO]
VERAPATHIRAN VS. STATE [REFERRED TO]
CHINNADURAI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The appellants, who were ranked as A1 to A10 before the trial Court have filed this Criminal Appeal against the judgment of the learned Additional District Judge (FTC), Paramakudi, dtd. 31/8/2017, made in S.C.No.3 of 2011, wherein the accused persons have been convicted and sentenced as follows:

(2.) In this case, there were totally twelve accused persons, who faced trial before the Court below. A11 died during the pendency of the trial. A8 died during the pendency of this Criminal Appeal and therefore, this Criminal Appeal stands abated insofar as A8 is concerned. A12 was acquitted from all charges.

(3.) The case of the prosecution:

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SIVASANKARAN AND ORS. Vs. STATE

Referred Judgements :-

JUDGEMENT

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