REGENT COMPUTRONICS PVT. LTD.

KUMAR Appellant

V/S

CHELLADURAI Respondents

Referred Judgements :-

NATHILAL AND OTHERS V. STATE OF U.P. [REFERRED TO]
INSPECTOR OF POLICE V. BALA PRASANNA [REFERRED TO]
DALIP SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. N K THE ACCUSED [REFERRED TO]
MURALIDHAR @ GIDDA VS. STATE OF KARNATAKA [REFERRED TO]
V. SEJAPPA VS. THE STATE BY POLICE INSPECTOR LOKAYUKTA, CHITRADURGA [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dtd. 28/11/2016 passed in S.C. No. 195/2012 on the file of the III Additional District and Sessions Judge, Trichirappalli, acquitting all the accused A1 to A4/respondents 1 to 4. Challenging the acquittal, the appellant/P.W.1 is before this Court with this appeal.

(2.) The Trial Court framed as many as four charges, as detailed below:

(3.) The facts in brief leading to the filing of this criminal appeal are as under:

Click here to view full judgment.

KUMAR Vs. CHELLADURAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address