REGENT COMPUTRONICS PVT. LTD.

Agniraj Appellant

V/S

STATE Respondents

Referred Judgements :-

HAZARI LAL V. STATE (DELHI ADMINISTRATION) [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NISAR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UGAR AHIR VS. STATE OF BIHAR [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
SOHRAB S O BELI NAYATA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANA PARTAP VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
VIJENDER DEVINDER ALIAS BHINDER MUKESH KUMAR VS. STATE OF DELHI [REFERRED TO]
STATE OF HARYANA VS. TEK SINGH [REFERRED TO]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MURALIDHAR @ GIDDA VS. STATE OF KARNATAKA [REFERRED TO]
V. SEJAPPA VS. THE STATE BY POLICE INSPECTOR LOKAYUKTA, CHITRADURGA [REFERRED TO]

JUDGEMENT

(1.) Inasmuch as all the five instant criminal appeals are directed against the judgment dtd. 29/9/2015 passed by the Sessions Court, Sivagangai in S.C. No. 72 of 2013, they are considered and decided by this common judgment.

(2.) The three murders, which are the subject matter of these appeals, appear to have occasioned on account of rivalry between members of two political parties, viz., Communists and AIADMK, as is manifest from the evidence on record.

(3.) The schema of the facts giving rise to the present five criminal appeals are as under:

Click here to view full judgment.

AGNIRAJ Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address