REGENT COMPUTRONICS PVT. LTD.

Chengala Venkata Rao Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

BALADIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
BISHAMBHER BHAGAT VS. STATE OF BIHAR [REFERRED TO]
MUSA KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BHUDEO MANDAL VS. STATE OF BIHAR [REFERRED TO]
LALJI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJU @ BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
ANANT PRAKASH SINGH @ ANANT SINHA VS. STATE OF HARYANA [REFERRED TO]
NARESH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 24/5/2017 in S.C.No.41/2010 delivered by the learned X Additional District and Sessions Judge, Visakhapatnam at Anakapalli convicting and sentencing Accused Nos.1 to 3, 5 to 9, 11 to 20, 22 to 24 for different offences, the accused have filed the Criminal Appeals as narrated in the following table:

(2.) PROSECUTION CASE:

(3.) Heard arguments of following learned counsel for appellants in Criminal Appeal Nos.544, 609, 660, 661 and 662 of 2017 and Sri Y. Nagi Reddy, learned State Public Prosecutor representing the State.

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CHENGALA VENKATA RAO Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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