REGENT COMPUTRONICS PVT. LTD.

NELAPATLA PULLAYYA Appellant

V/S

STATE, INSPECTOR OF POLICE, NANDIGAM Respondents

Referred Judgements :-

SHANKAR LUKARAM V. STATE OF MAHARASTRA [REFERRED TO]
PRATAP MISRA VS. STATE OF ORISSA [REFERRED TO]
SHEIKH ZAKIR VS. STATE OF BIHAR [REFERRED TO]
MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
STATE OF MAHARASHTRA VS. ABDUL HAFIZ FAROKI [REFERRED TO]
JOSEPH S O KOOVELI POULO VS. STATE OF KERALA [REFERRED TO]
DILIP VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUDHANSU SEKHAR SAHOO VS. STATE OF ORISSA [REFERRED TO]
VIMAL SURESH KAMBLE VS. CHALUVERAPINAKE APAL S P [REFERRED TO]
SAKARIYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BAHADURSINGH ALIAS BAHADURSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF KERALA VS. KUNDUMKARA GOVINDAN [REFERRED TO]

JUDGEMENT

(1.) Heard Sri P.Prabhakar Rao, the Counsel representing appellant- accused and the learned Additional Public Prosecutor.

(2.) This appeal is preferred by the appellant-accused being aggrieved of the conviction and sentence imposed on him to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,000/- and in default of payment of fine to undergo simple imprisonment for six months by judgment dated 4.11.1997 in Sessions Case No.68 of 1997.

(3.) Sri P.Prabhakar Rao, learned Counsel representing the appellant-accused made the following submissions:

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NELAPATLA PULLAYYA Vs. STATE

Referred Judgements :-

JUDGEMENT

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