(1.) The voice of a young ambitious girl, muffled by a forced family decision, created the fiercest of turmoil in her mind. This, backed by an unholy alliance of a mental rebellion and wild romanticism, led to the tragic murder of an innocent young man, while simultaneously destroying the lives of three others.
(2.) A studied scrutiny of the charges, along with the evidence placed on record led to the confirmation of the conviction rendered against the appellants, by the High Court, for the major offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as the"IPC") while upholding the decision delivered by the Court of Sessions. The appellants who are before us seek to assail the life sentence imposed upon them by the Division Bench of the High Court of Karnataka.
(3.) We have heard learned Senior Counsel Mr. Ranjit Kumar, Mr. S. Nagamuthu, Mr. Siddhartha Dave, and Mr. R. Nedumaran appearing for the appellants, and learned Additional Advocate General (AAG) Mr. Muhammed Ali Khan and learned Senior Counsel Mr. Tomy Sebastian appearing for the respondents, at considerable length. In the process, all the documents placed on record along with the written arguments, are also taken due note of.
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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