REGENT COMPUTRONICS PVT. LTD.

Barkam Yadaiah Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

NETAI LUSKAR V.QUEEN EMPRESS [REFERRED TO]
DALLI V. EMPEROR [REFERRED TO]
SUKHIA V. EMPEROR [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
STATE OF MIZORZM VS. RAMENGMAWIA [REFERRED TO]
EMPEROR VS. CHINIA BHIKA KOLI [REFERRED TO]
SUNDARARAJU VS. STATE [REFERRED TO]
RAMESAN VS. STATE OF KERALA [REFERRED TO]
ANAND BARDEWA VS. STATE OF SIKKIM [REFERRED TO]
JAGDISH SINGH VS. STATE [REFERRED TO]
GOPAL VS. STATE REP. BY THE INSPECTOR OF POLICE, MACHINAKUDI POLICE STATION, KOODALUR, THE NILGIRIS DISTRICT. (CRIME NO.86 OF 2013) [REFERRED TO]
IN RE, GAVISIDDAPPA VS. STATE [REFERRED TO]
JUPUDI ANAND GUPTA VS. STATE OF ANDHRA PRADESH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mrs. C. Vasundhara Reddy, learned counsel for the appellant and Mr. C. Prathap Reddy, learned Public Prosecutor appearing on behalf of the respondent.

(2.) This appeal is filed challenging the judgment dtd. 20/10/2014 in S.C. No.369 of 2014 passed by the learned Judge, Family Court - cum - VIII Additional Sessions Judge, Mahabubnagar.

(3.) The appellant herein is the sole accused in S.C. No.369 of 2014. The offence alleged against him is under Sec. - 302 of IPC. Vide the impugned judgment dtd. 20/10/2014, the trial Court convicted the appellant for the aforesaid offence and sentenced him to undergo imprisonment for LIFE and also to pay a fine of Rs.100.00 (Rupees one hundred only). The trial Court recorded conviction against the appellant on the ground that he has pleaded guilty of the offence charged against him.

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BARKAM YADAIAH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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