(1.) We commence with a Chinese proverb; apposite to the facts of this case:
(2.) This Criminal Appeal stems from the judgment of conviction dated 28.04.2016 of the Additional Sessions Court, Vadakara in SC No.44/2012. The sole accused faced indictment for offence under Section 302 of the Indian Penal Code (I.P.C.). As per the judgment impugned, the learned Sessions Judge found that the accused is guilty of the offence alleged and sentenced him to undergo imprisonment for life, as also, to pay fine of Rs.50,000/- with a default clause to undergo rigorous imprisonment for one more year.
(3.) The prosecution case unfolds as follows:
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