(1.) This appeal is at the instance of a convict for the offence punishable under section 302 of the Indian Penal Code and is directed against order of conviction and consequent sentence dated 25th April 2008 passed by the learned Additional Sessions Judge, Surat, at Vyara, in Sessions Case No. 29 of 2007, thereby convicting the appellant for the offence punishable under section 302 of the Indian Penal Code and awarding life imprisonment and also a fine of Rs.500/- with a stipulation that in default of payment of the same, the appellant would undergo further simple imprisonment for one month.
(2.) The translated version of the charge framed against the appellant is quoted below:
(3.) The case made out by the prosecution may be summed up thus:
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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