(1.) Present appeals are directed against a common judgment dated 23.02.2019 and order on sentence dated 13.03.2019 passed by the learned Additional Sessions Judge-02, (Central) District, Delhi in sessions case No. 28377/2016 arising out of FIR No. 81/2010 registered under Sections 302/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') at Police Station Sadar Bazar, Delhi whereby the learned Sessions Judge found the appellants guilty and sentenced them as follows:
(2.) Brief facts of the case, as noticed by the learned Trial Court, are as under:-
(3.) After the completion of the investigation, a charge sheet was filed. Cognizance of the offences was taken against the accused persons. Charge was framed against all the accused persons for the offences punishable under Section 302 read with Section 34 of the IPC to which all the accused pleaded not guilty and claimed trial. Accused Manoj @ Kale was also charged for the offence punishable under Section 174-A IPC.
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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