(1.) This criminal appeal is preferred impugning the judgment of the Additional Sessions Court-III, Thalassery, in SC No. 332 of 2010. The appellants herein are the accused Nos. 2 and 3. The appellants, along with accused Nos. 4 to 9, faced the trial before the Sessions Court, Thalassery for the offences punishable under Ss. 143, 147, 148, 302, 341 r/w 149, and 120B of the Penal Code.
(2.) The learned Sessions Judge found the appellants (accused Nos. 2 and 3) guilty under Ss. 302 r/w 34 IPC and 341 r/w 34 of IPC. The Sessions Judge acquitted the accused Nos. 4 to 9 under Ss. 143, 147, 148, 341 and 302 r/w 149 of the IPC. All the accused were found not guilty under Sec. 120B of the IPC. The accused No.1, Swaroop, absconded, and the case against him was split up.
(3.) The appellants were sentenced to undergo imprisonment for life under Sec. 302 r/w 34 of the Indian Penal Code with a fine of Rs.30,000.00 each.
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