REGENT COMPUTRONICS PVT. LTD.

Mogulla Parsharam Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

SIVA VS. STATE,INSPECTOR OF POLICE,THIRUVALAM POLICE STATION [REFERRED TO]
TARA SINGH VS. STATE [REFERRED TO]
KANHAIYA LAL VS. STATE OF RAJASTHAN [REFERRED TO]
PRAKASH VS. STATE OF KARNATAKA [REFERRED TO]
ASHOK VS. STATE OF MAHARASHTRA [REFERRED TO]
NIZAM AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This appeal has been directed against the judgment of conviction and sentence dtd. 25/4/2023 in Sessions Case No.407 of 2018 passed by the Principal Sessions Judge, Karimnagar.

(2.) We have heard Mr. P. Prabhaker Reddy, learned Counsel for appellant and Mr. M.Ramchandra Reddy, learned Additional Public Prosecutor for the respondent-State.

(3.) In the impugned judgment, the appellant/accused (hereinafter referred to as "the accused") was convicted and sentenced as follows:

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MOGULLA PARSHARAM Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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