REGENT COMPUTRONICS PVT. LTD.

Mookkiah Appellant

V/S

STATE, REP. BY THE INSPECTOR OF POLICE Respondents

Referred Judgements :-

SHEO SWARUP VS. KING EMPEROR [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
ROHTASH VS. STATE OF HARYANA [REFERRED TO]
MURUGESAN VS. STATE [REFERRED TO]
STATE OF RAJASTHAN VS. TALEVAR [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred against the final judgment and order dated 25.01.2007 passed by the Madurai Bench of the Madras High Court in Criminal Appeal No. 1137 of 1998 whereby the Division Bench of the High Court allowed the appeal filed by the State and set aside the order of acquittal of appellants herein dated 24.08.1998 passed by the IInd Additional Sessions Court, Tirunelveli in Sessions Case No. 264 of 1996.

(2.) The facts and circumstances giving rise to this appeal are as under:

(3.) Heard Mr. S. Nanda Kumar, learned counsel for the appellants-accused and Mr. S. Gurukrishna Kumar, learned senior counsel and AAG for the respondent-State.

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MOOKKIAH Vs. STATE, REP. BY THE INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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