(1.) THE appellant original accused has challenged the judgement of conviction and sentence rendered by the learned Sessions Judge, Rajkot dated 19.10.2007 in Sessions Case No.14/2007. By the said judgement, the appellant was convicted for offences punishable under sections 302, 506(2) and 188 of the Indian Penal Code. For offence under section 302 of IPC, he was awarded life imprisonment. For the other two offences, lesser punishments were awarded. Fine was also imposed. Substantive sentences were ordered to run concurrently.
(2.) BRIEFLY stated the prosecution version is as follows :
(3.) FIR exh.18 was filed by Anita, daughter of the deceased at 23:45 hours on the same day. It has come on record that upon one Jitendrabhai Ranjitbhai Mer, PW -4, exh.20 telephonically intimating the assault on Ranjanben to the control room, the police party had immediately arrived.
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