REGENT COMPUTRONICS PVT. LTD.

Mukkamala Atchutaramaiah Appellant

V/S

STATE OF A P Respondents

Referred Judgements :-

PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T ARUNTPERUNJOTHI VS. STATE [REFERRED TO]
SURESH KUMAR SINGH VS. STATE OF U P [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
YASHPAL VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
GURDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
ROHTASH VS. STATE OF HARYANA [REFERRED TO]
PATHAN HUSSAIN BASHA VS. STATE OF A P [REFERRED TO]
RAKHAL DEBNATH VS. STATE OF WEST BENGAL [REFERRED TO]
DEVINDER @ KALA RAM VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant-A1 against the conviction and sentence imposed by the I Additional Sessions Judge, Machilipatnam, in S.C. No. 1 of 2005 vide judgment dated 19.4.2007. The case of the prosecution is as follows:

(2.) The trial Court framed charges for the offence under Section 304B IPC and 498A IPC against A1 to A5; 324 IPC against A1 and Section 3(1) and 4 of Dowry Prohibition Act against A1 to A5, read over and explained to them, for which they pleaded not guilty and claimed to be tried.

(3.) During the course of trial, P.Ws. 1 to 23 were examined and Exs. P1 to P17 and M.Os. 1 to 7 were marked on behalf of the prosecution. No oral evidence was adduced. But Exs. D1 to D8 were marked on behalf of the accused.

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MUKKAMALA ATCHUTARAMAIAH Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

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