(1.) Crl.Appeal No.2015/2010 is filed by the first accused in SC No.309 of 2003 of the Additional Sessions Court, Ernakulam challenging judgment dated 29/9/2010 by which he was convicted and sentenced to undergo imprisonment for life in two counts i.e., for offence u/s 302 I.P.C. and S.120B r/w 302, 364 and 201 I.P.C. and to pay a fine of Rs.50,000/- on both the counts.
(2.) Crl.Revision Petition No.330/11 is filed by defacto complainant challenging the acquittal of accused 2 to 9. The State has preferred Crl.Appeal No.462/2011 challenging the acquittal of the 4 th accused. Since all matters relate to the very same issue, those are heard and decided together.
(3.) Sri.P.K.M.Abdul Hassan @ Chekannur Moulavi (hereinafter referred to as Moulavi) was missing since 27/9/199d. Moulavi was a religious teacher in a 'Madrassa'. He had his own interpretation of holy 'Koran' and according to the prosecution, his approach was opposed by the orthodox muslim community. He had authored 15 books dealing with the controversial subjects in Islam. He even started a press by name P.K.M. Press at Edappal. He took classes on Fridays to his supporters to explain and propagate his ideology of Islam.
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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