(1.) HEARD the arguments of the learned counsel for the appellants and the learned Additional State Public Prosecutor for the respondent/state at a considerable length and carefully perused the case records in detail with their assistance.
(2.) THIS is an appeal by the appellants against the order of conviction by the trial Court under Ss. 143, 148, 302, 323 and 325 read with S. 149, I. P. C.
(3.) THE appellants herein were charged and tried along with 5 others with having been the members of an unlawful assembly with the common object of committing the murder of the deceased-Kempegowda and his mother Ningamma and to cause injuries to others and with having committed, in furtherance of that common object, offences punishable under Ss. 143, 147, 148, 302, 307, 324 and 326 read with S. 149, I. P. C. Accused 9 and 10 were additionally charged with the offence punishable under S. 114, I. P. C.
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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