REGENT COMPUTRONICS PVT. LTD.

Thambiraja Amson Appellant

V/S

STATE Respondents

Referred Judgements :-

MARUDANAL AUGUSTI V. STATE OF KERALA [REFERRED TO]
RAVICHANDRAN AND OTHERS VS. INSPECTOR OF POLICE,THITTAKUDI POLICE STATION [REFERRED TO]
PATTU @ PATTURAJ AND OTHERS VS. STATE,REP.,BY THE INSPECTOR OF POLICE,THOOTHUKUDI NORTH POLICE STATION [REFERRED TO]
Secretary Mara Naicker VS. State [REFERRED TO]
Subramani ALIAS Manian VS. State [REFERRED TO]
STATE OF GUJARAT VS. KISHANBHAI [REFERRED TO]

JUDGEMENT

(1.) The sole accused has preferred this Criminal Appeal aggrieved by the Judgment passed by the learned I-Additional District and Sessions Judge, Tirunelveli, in S.C. No. 27 of 2012, dated 27.02.2017, convicting and sentencing the sole accused/appellant as follows:

(2.) The case of the prosecution:

(3.) Complaint and evidence collected in the course of investigation:

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THAMBIRAJA AMSON Vs. STATE

Referred Judgements :-

JUDGEMENT

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