REGENT COMPUTRONICS PVT. LTD.

Revanesha Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

BIJOY OKAND PATRA VS. STATE OF WEST BENGAL [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
RAMA SHANKAR SINGH VS. STATE OF WEST BENGAL [REFERRED TO]
S HARNAM SINGH VS. STATE DELHI ADMN [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Accused persons convicted for the offences punishable under Sec. 115, 120(b), 328, 302 and 201 read with Sec. 34 of IPC and sentenced to undergo substantive sentence of life imprisonment by judgment dtd. 9/12/2014 passed in SC No.74/2013 on the file of Fast Track Court, Sagara have challenged the validity of the said judgment in this appeal.

(2.) Brief case of the prosecution in brief are as under:

(3.) Jurisdictional police after thorough investigation, filed charge sheet against the appellants herein for the offences punishable under Ss. 115, 120-B, 328, 302 and 201 read with Sec. 34 of IPC.

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REVANESHA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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