(1.) TWENTY-seven accused persons who are accused Nos. 1 to 12, 14 to 21,23,24 and 26 to 30 have been tried by the Additional Sessions Judge (Special Court), Palghat, for different offences under the Indian Penal Code as well as under the Indian Arms Act and the Indian Explosive Substances Act. After trial 13 accused persons, who are accused Nos. 1,2,8,9,10,11,12,15,17,18,20,23 and 24 had been convicted under S.302,396,399,148,395 and 447, read with S.149, of the Indian Penal Code and sentenced each to life imprisonment under the first count, each to seven years' rigorous imprisonment under the second count, each to five years' rigorous imprisonment under the third count and each to one year's rigorous imprisonment under the fourth count. No separate sentence was awarded either under S.447 or under S.395 IPC.
(2.) OF the aforesaid 13 accused persons except accused Nos. 11 and 12, the rest have also been convicted under S.448 IPC., but no separate sentence was awarded
(3.) THOUGH accused Nos 1,2,10,15 and 17 have been convicted under S.342 IPC , accused Nos. 2,17 and 20 under S 506 (2) IPC., accused Nos. 9 and 15 under S.427 IPC and accused No, 20 under S.461 IPC, no separate sentence has been imposed on them.
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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