REGENT COMPUTRONICS PVT. LTD.

CHANDRAMOULI Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

SATVIR SINGH AND OTHERS V. STALE OF PUNJAB AND ANOTHER [REFERRED TO]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
SAKARAT SINGH VS. STATE OF HARYANA [REFERRED TO]
V RAMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) These two criminal appeals arise out of the judgment of the learned Additional Sessions Judge, Nizamabad, passed in Sessions Case No.30 of 1996 dated 14.7.1997.

(2.) Criminal Appeal No.682 of 1997 is preferred by A3 and Criminal Appeal No.864 of 1997 is preferred by Al and A2.

(3.) A4 was acquitted of the charge under Section 201 of Indian Penal Code (IPC) and the State had not preferred any appeal as against the said acquittal.

Click here to view full judgment.

CHANDRAMOULI Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address