(1.) "I think my wife be honest, and think she is not.
(2.) Under challenge in the Criminal Appeals above referred is the judgment dtd. 25/5/2019 of the Additional Sessions Court, Muvattupuzha in S.C.No.821/2015. The impugned judgment acquitted the accused, who was charged with offences under Ss. 302 and 506(i) of the Indian Penal Code. Criminal Appeal No.17/2019 is preferred by the wife of the deceased/victim under the Proviso to Sec. 372 of the Cr.P.C. The appeal preferred by the State under Sec. 378 of the Cr.P.C is not numbered, since Crl.M.A.No.1 of 2020 for condoning the delay of 349 days in preferring the appeal has not been allowed.
(3.) The prosecution allegations are to the following effect:
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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