REGENT COMPUTRONICS PVT. LTD.

Chadalawada Naga Raju Appellant

V/S

P. P. Hyderabad Respondents

Referred Judgements :-

P.,HYDERABAD [REFERRED TO]
SHANTI VS. STATE OF HARYANA [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
DALBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH SETH VS. STATE OF NCT [REFERRED TO]
YASHPAL VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
RAJEEV KUMAR VS. STATE OF HARYANA [REFERRED TO]
BAIJNATH & OTHERS VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Accused, in Sessions Case No.138 of 2013 on the file of the learned VII Additional Sessions Judge, Ongole [for short, "the trial Court"], is the appellant herein. He was tried for the offence punishable under Sec. 304-B of Indian Penal Code, 1860 [for short, "I.P.C."].

(2.) Vide Judgment, dtd. 21/1/2016, the learned Sessions Judge convicted the Accused under Sec. 235(2) of Cr. P.C. Accordingly, the accused was sentenced to undergo Simple Imprisonment for Seven (7) Years for the offence punishable under Sec. 304-B I.P.C.

(3.) For the sake of convenience, the parties will be referred to as arrayed before the trial Court.

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CHADALAWADA NAGA RAJU Vs. P. P. HYDERABAD

Referred Judgements :-

JUDGEMENT

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