REGENT COMPUTRONICS PVT. LTD.

Mohd. Shareef Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

LALLU MANJHI AND ANOTHER V. STATE OF JHARKHAND [REFERRED TO]
D. THAMODARAN V. KANDASAMY AND ANOTHER [REFERRED TO]
KRISHNEGOWDA AND OTHERS V. STATE OF KARNATAKA [REFERRED TO]
SURAJ PAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
EKNATH GANPAT AHER VS. STATE OF MAHARASHTRA [REFERRED TO]
PAPPU VS. STATE OF HARYANA [REFERRED TO]
NARASAPURAM BALAIAH VS. THE STATE OF ANDHRA PRADESH [REFERRED TO]
MIDDELA PARVAIAH VS. STATE OF A P REP , BY ITS PUBLIC PROSECUTOR [REFERRED TO]
TAIJUDDIN VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Criminal Appeal No.328 of 2019 was filed by A5 and A6, and Criminal Appeal No.348 of 2019 was filed by A1 to A4.

(2.) Both the appeals are heard and disposed of by way of this Common Judgment since the appellants are accused in S.C.No.290 of 2014 on the file of the IV Additional Metropolitan Sessions Judge at Hyderabad.

(3.) P.W.1-Junaid Khan is the defacto complainant. He went to the police station and informed the police around 1.15 p.m. about the murderous assault on his brother, namely Nihal Khan, by the accused, resulting in Nihal Khan's (deceased) death.

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MOHD. SHAREEF Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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