(1.) PRESENT appeal filed by the appellant under Section 374 (2) of the Code of Criminal Procedure is directed against the judgment of the trial court dated 28.07.2011 and order of sentence dated 30.07.2011 whereby the appellant had been sentenced to undergo imprisonment for life and a fine of Rs. 20,000/ - for the offence under Section 302 of the Indian Penal Code and in default of payment of fine to further undergo simple imprisonment for two months.
(2.) BRIEF facts of the case, as noted by the Learned Trial Court are:
(3.) THE prosecution examined twenty three witnesses. Statement of the appellant was recorded under Section 313 of the Code of Criminal Procedure wherein he pleaded that he was falsely implicated in the case and was not present at the place of occurrence.
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