REGENT COMPUTRONICS PVT. LTD.

SARAVANAN Appellant

V/S

STATE Respondents

Referred Judgements :-

VINEET KUMAR CHAUHAN V. STATE OF U.P [REFERRED TO]
VIRSA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJWANT SINGH KALARIMADATHIL UNNI VS. STATE OF KERALA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
MOHINDER PAL JOLLY VS. STATE OF PUNJAB [REFERRED TO]
JAI PRAKASH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KIKAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
ABDUL WAHEED KHAN ALIAS WAHEED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PHULIA TUDU VS. STATE OF BIHAR NOW JHARKHAND [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMPAL SINGH VS. STATE OF UP [REFERRED TO]
GANESAN S/O.SUBRAMANIAN VS. STATE, REP BY INSPECTOR OF POLICE [REFERRED TO]
BUDHI SINGH VS. STATE OF H.P. [REFERRED TO]
SURAIN SINGH VS. THE STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The appellant, being the sole accused in S.C. No. 179 of 2013 on the file of III Additional District and Sessions Judge, Tirupattur, Vellore District, charged and convicted for the life for the offence punishable under Section 302 IPC and to pay a fine of Rs. 5,000/-, in default to undergo three months simple imprisonment and for three years under Section 3 read with 25(1)(b) of Indian Arms Act, 1959 and to pay a fine of Rs. 1000/- in default to undergo three months simple imprisonment, while getting acquittal under Section 294(b) IPC, has filed this criminal appeal.

(2.) Prosecution Version:

(3.) Before the trial Court, the prosecution examined 18 witnesses in total as stated above and marked Exs. P1 to P23 apart from the material object recovered M.O. 1-country made gun. After framing charges, the appellant was placed with the incriminating materials and questioned under Section 313-A of the Criminal Procedure Code. There was only mere denial by the appellant.

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SARAVANAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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