REGENT COMPUTRONICS PVT. LTD.

Basawaraj Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

UDAI BHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHMED INAYATULLAH VS. STATE OF MAHARASHTRA [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
REDDY SAMPATH KUMAR VS. STATE OF A P [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]
MUNISH MUBAR VS. STATE OF HARYANA [REFERRED TO]
RAJA @ RAJINDER VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The present appeal is preferred by the appellants/accused Nos.1 and 2 questioning the legality and correctness of the judgment of conviction and order on sentence dated 19.01.2013 passed in Sessions Case No.73/2012 by the Fast Track Court, Basavakalyan, Bidar District (hereinafter referred to as the 'Trial Court' for brevity).

(2.) We have heard the arguments canvassed by the learned counsel for the appellants/accused Nos.1 and 2 and the learned State Public Prosecutor.

(3.) Brief facts of the prosecution case are as follows ;-

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BASAWARAJ Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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