C. Umapathy Vs State represented through

Madras High Court ( Madurai Bench) 22 Mar 2018 Criminal Appeal (Madurai) No. 175 of 2006
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal (Madurai) No. 175 of 2006

Hon'ble Bench

P. N. Prakash, J

Advocates

Gopalakrishna Lakshmana Raju, R. Venkateswaran, N. Nagendran

Final Decision

Dismissed

Acts Referred

Code of Criminal Procedure, 1973 — Section 313, 374(2)#Indian Penal Code, 1860 — Section 409, 420, 467, 468, 477A#Prevention of Corruption Act, 1988 — Section 13(2), 3(1)(d), 19

Judgement Text

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Case Metadata
  • Coram: P. N. Prakash, J
  • Bench: Single Bench
  • Advocates: Gopalakrishna Lakshmana Raju, R. Venkateswaran, N. Nagendran
  • Result: Dismissed
Referenced Acts & Sections

Code of Criminal Procedure, 1973 — Section 313, 374(2)#Indian Penal Code, 1860 — Section 409, 420, 467, 468, 477A#Prevention of Corruption Act, 1988 — Section 13(2), 3(1)(d), 19

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