REGENT COMPUTRONICS PVT. LTD.

Palle Sateesh Appellant

V/S

P. P. Hyd Respondents

Referred Judgements :-

CHAYA KANT NAYAK V. STATE OF BIHAR [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
JAHARLALDAS VS. STATE OF ORISSA [REFERRED TO]
BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MADHO SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BHARAT VS. STATE OF MADHYA PRADESH [REFERRED TO]
KRISHNAN VS. STATE [REFERRED TO]
K H SHEKARAPPA VS. STATE OF KARNATAKA [REFERRED TO]
WAKKAR VS. STATE OF U P [REFERRED TO]
KULVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
SK YUSUF VS. STATE OF WEST BENGAL [REFERRED TO]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED TO]
KANHAIYA LAL VS. STATE OF RAJASTHAN [REFERRED TO]
ANJAN KUMAR SARMA AND OTHERS VS. STATE OF ASSAM [REFERRED TO]
UPPALA BIXAM @ BIXMAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Since these two Criminal Appeals arise out of one judgment, this Court deems it appropriate to dispose of these two appeals by this common judgment.

(2.) Accused Nos.1 and 2 in Sessions Case No.101 of 2014 on the file of the Court of XI Additional District and Sessions Judge, Tenali, are the appellants in Criminal Appeal Nos.809 of 2015 and 322 of 2015 respectively. Challenge in these two appeals is to the judgment dated 02.03.2015 rendered by the said Court in the following manner:

(3.) Learned Sessions Judge acquitted Accused No.3 by way of the impugned judgment.

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PALLE SATEESH Vs. P. P. HYD

Referred Judgements :-

JUDGEMENT

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