(1.) The appellant is assailing the legality of the judgment and order dated 28.11.2011 passed by the V Addl. Sessions Judge, Belgaum (I/C VI Addl. Sessions Judge, Belgaum) in SC No.132/2009. By the said judgment, the appellant who was arraigned as the first accused is convicted for commission of the offences punishable under Sections 498A, 306, 304-B read with Section 34 Indian Penal Code ('IPC' for short) and under Sections 3, 4 and 6 of Dowry Prohibition Act ('D.P. Act for short).
(2.) The sentence imposed for the offence under the different provisions is as follows:
(3.) All the sentences of imprisonment are ordered to run concurrently and period of imprisonment already undergone is ordered to be set off.
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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