REGENT COMPUTRONICS PVT. LTD.

MUKKERA MALLESH Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

MUNIAN V. STATE [REFERRED TO]
BALVINDER SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB V. GURDEEP SINGH [REFERRED TO]
STATE OF PUNJAB V,BHAJAN SINGH [REFERRED TO]
PIARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
HANUMAN VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the conviction and sentence of the Additional Sessions Judge, Adilabad in S.C.No.185 of 1998 the appeal is preferred.

(2.) Appellants herein are A-1 and A-2 before the trial Court. They were convicted for the offence under section 201 IPC and. sentenced to undergo imprisonment for 3 years and pay a fine of Rs.200/- each.

(3.) Briefly the facts are:

Click here to view full judgment.

MUKKERA MALLESH Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address