REGENT COMPUTRONICS PVT. LTD.

KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

STEPHEN SENEVIRATNE V. THE KING [REFERRED TO]
NARAIN VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ASSAM VS. BARGA DEWANI [REFERRED TO SANTHOSH V. THE STATE OF MADHYA PRADESH A.I.R. 1975 S.C. 654 [1975] 3 S.C.C. 727]
ISHWAR SINGH ILAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUSA KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MUTHU NAIGKER VS. STATE OF TAMIL NADU [REFERRED TO 1978 CRL.L.R. 373]
LALJI VS. STATE OF UTTAR PRADESH [REFERRED TO [1989] 1 S.C.C. 437]
PREM CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO K. VADIVELU,IN RE. 1976 L. W. (CRL) 115]
SANGANABASAPPA BHEEMAPPA KALIGONNAVAR VS. STATE OF KARNATAKA [REFERRED TO]
SHANKAR ALIAS GAURI SHANKAR VS. STATE OF TAMIL NADU [REFERRED TO]
SHAMSHUL KANWAR VS. STATE OF UTTAR PRADESH [REFERRED TO A.I.R. 1995 S.C. 1748]
STATE OF MADHYA PRADESH VS. MAHESH MOHANLAL MALI [REFERRED TO]
S G GUNDEGOWDA ALIAS MOGANNA VS. STATE [REFERRED TO]
SATYAWAN VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. MANOHAR KASHINATH GHODAKE [REFERRED TO]
BIKRAM SINGH AND OTHERS V. STATE OF U. P [REFERRED TO]

JUDGEMENT

(1.) THIS referred trial under Sec.366, Crl.P.C, and the appeal are against the verdict of the learned Additional Sessions Judge, Ramasamy Padaiyachi District, at Villupuram, imposing the extreme penalty of death sentence to the appellants 1 and 2, and life imprisonment for the other offences under Secs,302, I.P.C., (two counts) 302 read with Sec. 149, They were also convicted for the offences under Sec.148,449,364,307,307 read with 149,324 and 324 read with 149, I.P.C. for which, the learned Sessions Judge has not imposed any sentence separately, as he has given the death penalty to the appellants 1 and 2 and life imprisonment to the other appellants.

(2.) THE facts of the case can be summarised in the following manner:

(3.) THE learned Additional Sessions Judge, Villupurarn, examined 11 witnesses produced by the prosecution, and after the evidence was over, he questioned the accused/ appellants 1 to 5, under Sec.313, Crl.P.C, with reference to the incriminating circumstances found against them. The appellants denied their complicity in the crime, and stated that the case is foisted against them. They did not examine any witness on their side.

Click here to view full judgment.

KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address