REGENT COMPUTRONICS PVT. LTD.

GURUSAMY Appellant

V/S

STATE REPRESENTED BY INSPECTOR OF POLICE Respondents

Referred Judgements :-

KOLI CHUNILAL SAVJI V. STATE OF GUJARAT [REFERRED TO]
MAFABHAI NAGARBHAI RAVAL VS. STATE OF GUJARAT [REFERRED TO]
RAVICHANDER VS. STATE OF PUNJAB [REFERRED TO]
HARJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
PAPARAMBAKA ROSAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DAL SINGH [REFERRED TO]
VIJAY PAL VS. STATE (GNCT) OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused aggrieved by the Judgment passed by the learned Principal Sessions Judge, Tuticorin in S.C.No.148 of 2014 dated 15.03.2017, wherein, the appellant was convicted for an offence under Section 302 of the Indian Penal Code and was sentenced to life imprisonment and to pay a fine of Rs.1000/- in default to undergo six months rigorous imprisonment.

(2.) The case of the prosecution :

(3.) The complaint and evidence collected during the investigation:-

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GURUSAMY Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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