REGENT COMPUTRONICS PVT. LTD.

Kadugudu Jayawanth Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
NALLAPATI SIVAIAH VS. SUB DIVISIONAL OFFICER GUNTUR A P [REFERRED TO]
SHER SINGH VS. STATE OF PUNJAB [REFERRED TO]
UTTAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Phanindra Bhargav, learned counsel for appellant - accused and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor appearing on behalf of the respondent.

(2.) This appeal is filed challenging the judgment dtd. 28/4/2016 in S.C. No.760 of 2013 passed by learned Additional Metropolitan Sessions Judge, Cyberabad at L.B. Nagar.

(3.) Vide the aforesaid judgment, the trial Court convicted the appellant - accused for the offence under Sec. - 302 of IPC and accordingly sentenced him to undergo life imprisonment and to pay fine of Rs.10,000.00 (Rupees Ten Thousand Only) and in default to undergo simple imprisonment for a period of one (01) year.

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KADUGUDU JAYAWANTH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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