(1.) This appeal (Cr.A. 501/93) is preferred by the appellant, who was the sole accused before the trial court against the judgement dated 2nd November, 1993 passed by the Principal Sessions Judge, Hassan, in S.C. No. 5/92 convicting the appellant - accused for the offence punishable under Section 302 I.P.C. and sentencing him to death. The appellant - accused is also convicted for the offence under Section 3 read with Section 30 of the Arms Act and sentenced to undergo R.I. for three months and the learned trial Judge ordered that the sentence of R. I. for three months awarded to the appellant for the offence under Arms Act shall merge in the death sentence imposed on the appellant- accused.
(2.) The Principal Sessions Judge, Hassan, has also made a reference under Section 366 Cr. P.C. for confirmation of death sentence awarded by him to the appellant - accused.
(3.) Since both these matters are connected with each other, we have heard them together and we are passing this common Judgement in both the se matters.
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