(1.) Present appeal was listed for hearing on an application filed by the appellant seeking for regular bail. Both the parties urged that they were ready with the matter and instead of hearing the bail application the appeal be set down for final hearing. On request the appeal is heard finally.
(2.) This is an appeal preferred under Section 374 read with Section 482 of the Code of Criminal Procedure and is directed against the judgment dated 13.07.2015 and order on sentence dated 16.07.2015 passed by ASJ (South -West), Dwarka Courts, Delhi in Sessions Case No. 40/13, by virtue of which the appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and a fine of Rs. 10,000/ - and in default of the payment of fine to further undergo simple imprisonment for a period of five months.
(3.) The brief facts of the case as noticed by the trial court are as under:
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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