(1.) These appeals are directed against the judgment of the High Court of Madras dated 12.3.2002 in Criminal Appeal No. 315 of 1992 and Criminal R.C. No. 691 of 1991 respectively.
(2.) In the instant case, the High Court has reversed the judgment of acquittal passed by the II Additional Assistant Sessions Judge, Periyar District in Sessions Case No. 45 of 1999 and convicted the accused persons.
(3.) Brief facts which are necessary to dispose of the matter are recapitulated as under : This appeal is filed by Arulvelu, A-1 and Krishnasamy, A-2 (father of A-1). Appellant Arulvelu has been convicted under Section 304-B of the Indian Penal Code (for short IPC) and sentenced to seven years rigorous imprisonment and he has been further convicted under Section 498-A, IPC and sentenced to rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/-, in default to suffer three months rigorous imprisonment. Appellant accused No. 2 has been imposed sentence of fine of Rs. 1,000/- under Section 498-A of IPC, in default to suffer simple imprisonment for a period of three months.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN