(1.) Regard being had to the similitude of the questions of fact and law involved; these batch of appeals are clubbed together being arising out of a common judgment dtd. 5/2/2013, passed in Sessions Trial No.10 of 2012 (State of Chhattisgarh vs. Ravishankar and 03 others), by the Court of learned Additional Sessions Judge, Mungeli and they have been heard analogously and are being disposed off by this common judgment.
(2.) Criminal Appeal No. 194/2013 has been filed by the appellants, namely, Ravishankar (A-1) and Umend Prasad Dhrutlahre (A-2) under Sec. 374(2) of Cr.P.C. questioning the impugned judgment of conviction and order of sentence dtd. 5/2/2013, whereby they have been convicted and sentenced as under: <FRM>JUDGEMENT_92_LAWS(CHH)1_2023_1.html</FRM>
(3.) Criminal Appeal No.232 of 2013 has been filed by the appellant, namely, Dinesh Chandrakar (A-3) under Sec. 374(2) of Cr.P.C. questioning the impugned judgment of conviction and order of sentence dtd. 5/2/2013, whereby he has been convicted and sentenced as under: <FRM>JUDGEMENT_92_LAWS(CHH)1_2023_2.html</FRM>
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