REGENT COMPUTRONICS PVT. LTD.

NAGAPPAN Appellant

V/S

STATE BY INSPECTOR OF POLICE, TAMIL NADU Respondents

Referred Judgements :-

DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF PUNJAB VS. JAGIR SINGH BALJIT SINGH AND KARAM SINGH [REFERRED TO]
GULI CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
LEHNA VS. STATE OF HARYANA [REFERRED TO]
SUCHA SINGH VS. STATE OF PUNJAB [REFERRED TO]
ISRAR VS. STATE OF U P [REFERRED TO]
S SUDERSHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ABDUL RASHID ABDUL RAHIMAN PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
WAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. SHAKUNTLA [REFERRED TO]
RAJU @ BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
SUBAL GHORAI VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 12.04.2006 passed by the High Court of Judicature at Madras in Criminal Appeal No. 1861 of 2002 whereby the High Court dismissed the appeal filed by the appellants therein and confirmed the order of conviction and sentence dated 20.12.2002 passed by the Court of Additional District and Sessions Judge-cum-Chief Judicial Magistrate, Cuddalore in Sessions Case No. 230 of 2000.

(2.) Brief facts

(3.) Heard Mr. K.K. Mani, learned counsel for the appellant-accused and Mr. M. Yogesh Khanna, learned counsel for the respondent-State.

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NAGAPPAN Vs. STATE BY INSPECTOR OF POLICE, TAMIL NADU

Referred Judgements :-

JUDGEMENT

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