(1.) Leave granted.
(2.) This appeal is directed against the judgment and order dtd. 29/2/2016, as passed by the High Court of Delhi at New Delhi in Criminal Appeal No. 879 of 2013, whereby the High Court has dismissed the appeal against the judgment of conviction and order of sentence, respectively dtd. 3/9/2011 and 8/9/2011, as passed by the Court of Additional Sessions Judge-IV, Rohini (Outer), Delhi in Sessions Case No. 238 of 2009, whereby the appellant was held guilty of offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 ('IPC', for short) and was awarded varying punishments, including that of imprisonment for life for the offence under Sec. 302 IPC.
(3.) Before dealing with the matter in necessary details, we may draw a brief outline to indicate the contours of the forthcoming discussion.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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