REGENT COMPUTRONICS PVT. LTD.

Dhanwada Rajeswara Rao Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

PRANDAS VS. STATE [REFERRED TO]
SURAJPAL SINGH VS. STATE [REFERRED TO]
AJMER SINGH VS. STATE OF PUNJAB [REFERRED TO]
ATLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
K GOPALREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED TO]
VIKRAMJIT SINGH ALIAS VICKY VS. STATE OF PUNJAB [REFERRED TO]
NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]
KUNJU ALIAS BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
PERLA SOMASEKHARA REDDY VS. STATE OF A P [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
NAMDEO DASHRATH SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJIV SINGH VS. STATE OF BIHAR [REFERRED TO]
MALLEPALLY SRIDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) As these three appeals are interrelated, they are being heard and disposed of together.

(2.) The de facto complainant - P.W.1 filed Criminal Appeal No.876 of 2011 against the common judgment dt.26/5/2011 to the extent it pertains to Sessions Case No.48 of 2005, accused No.1 filed Criminal Appeal No.592 of 2011 against the same common judgment, qua Sessions Case No.530 of 2003, and accused Nos.2 to 4 filed Criminal Appeal No.638 of 2011 also against the said common judgment.

(3.) The case of the prosecution in Sessions Case No.530 of 2003 is briefly stated hereunder.

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DHANWADA RAJESWARA RAO Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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