(1.) This Criminal Appeal is directed against the judgment of conviction and order of sentence passed by the learned II Additional District and Sessions Judge, Bagalkot, (herein after referred to as the 'trial Court' ), in Sessions Case No.57/2011 dated 20.12.2016, wherein the appellant-accused has been convicted for the offences punishable under Sections 302 and 201 of IPC.
(2.) We have heard the learned counsel Sri. Ananth Hegde, for the appellant-accused and the learned Additional S.P.P. Sri V.M. Banakar for the respondent-State.
(3.) The genesis of the case of the prosecution in brief is that on 23/11/2011 in the morning, the complainant was watering his agricultural land. At about 7.20 a.m., he received a phone call from one Sri. Manohar Meti informing that a dead body is lying by roadside in front of his poultry farm. Immediately, he went and found unknown dead body lying there with bleeding injuries over the neck, forehead and left hand. Realising that some miscreants have committed the murder of the deceased and thrown the body there, he filed the complaint.
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