(1.) LEAVE granted.
(2.) IT is submitted by learned counsel for the appellants that there was no intention to kill the deceased Savithri and thus their conviction under Section 302 of the Indian penal Code by the courts below was not proper.
(3.) THE appeal is dismissed accordingly.
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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