REGENT COMPUTRONICS PVT. LTD.

L.V. Bhaskaranq Appellant

V/S

State Represented Through Inspector Of Police Respondents

Referred Judgements :-

MD.TAFAZUL RAHMAN V. STATE OF ORISSA [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
M O SHAMSUDHIN VS. STATE OF KERALA [REFERRED TO]
MEENA VS. STATE OF MAHARASHTRA [REFERRED TO]
PUNJABRAO VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. PURNANDU BISWAS [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
RAMAKRISHNAN VS. STATE [REFERRED TO]
R DAMODARAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS appeal challenges the order of conviction convicting the accused under Section 7 of P.C. Act 1988 r/w 34 IPC and under Section 13(2) r/w 13(1)(d) of P.C. Act r/w 34 IPC and sentencing both the accused to undergo R.I. for two years and to pay a fine of Rs.4000.00 in default to undergo R.I. for three months each for each of the charges [Total fine Rs.8000.00 + Rs.8000.00 = Rs.16,000.00] in Calendar Case No.21/2004 on the file of the Principal Special Judge for CBI cases at Madurai dated 15.11.2005.

(2.) FOLLOWING is the brief account of the prosecution case :-

(3.) AFTER analysing the evidence on record, the learned trial Judge has found both the accused guilty and convicted and sentenced them as stated above.

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L.V. BHASKARANQ Vs. STATE REPRESENTED THROUGH INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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