REGENT COMPUTRONICS PVT. LTD.

Sivaranjith And Others Appellant

V/S

STATE AND OTHERS Respondents

Referred Judgements :-

AKHLAQ VS. STATE OF U P [REFERRED TO]
GOVINDA REDDY KRISHNA VS. STATE OF MYSORE [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
J YASHODA VS. K SHOBHA RANI [REFERRED TO]
QUEEN EMPRESS VS. BABU LAL [REFERRED TO]
SIVARAJAN VS. STATE [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
VIJENDER DEVINDER ALIAS BHINDER MUKESH KUMAR VS. STATE OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The appellants are accused Nos. 1 and 2 in S.C. No. 53 of 2015, on the file of the Principal Sessions Court, Srivilliputhur. The Trial Court framed three charges against the accused, as detailed below.

(2.) By a judgment and order dtd. 18/4/2016, the Trial Court convicted the accused and sentenced them, as under:-

(3.) The case of the prosecution, in brief, is as follows:-

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SIVARANJITH AND OTHERS Vs. STATE AND OTHERS

Referred Judgements :-

JUDGEMENT

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