REGENT COMPUTRONICS PVT. LTD.

Anbarasu Appellant

V/S

MUKANCHAND BOTHRA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. CHEEMALAPATI GANESWARA RAO [REFERRED TO]
BHARAT SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DULI CHAND VS. DELHI ADMINISTRATION [REFERRED TO]
ONKAR NATH VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
A.C.NARAYANAN VS. STATE OF MAHARASHTRA [REFERRED TO]
K.SUBRAMANI VS. K.DAMODARA NAIDU [REFERRED TO]
GIRISH KUMAR SUNEJA VS. C.B.I. [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]

JUDGEMENT

(1.) These three criminal revisions have been preferred challenging the legality and validity of the common judgment and order dated 22.06.2017 passed in Crl.A. Nos.110 of 2015, 225 of 2016 and 106 of 2015 respectively on the file of the IV Additional Sessions Court, Chennai, confirming the judgment and order dated 07.05.2015 passed in C.C. No.11127 of 2006 on the file of the Fast Track Court No.IV, Chennai.

(2.) Since the challenge in these criminal revisions is to the common judgment and order as aforesaid, these criminal revisions are considered and decided by this common order.

(3.) For better appreciation of the facts leading to the institution of the case at hand, it may be necessary to refer to the dramatis personae by their name and also set out the concatenation of events chronologically.

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ANBARASU Vs. MUKANCHAND BOTHRA

Referred Judgements :-

JUDGEMENT

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