(1.) This Criminal Appeal is filed against the judgement dated 6.1.2003 passed in SC.No.411/2001 by the Magalir Neethimandaram at Chennai, convicting and sentencing the appellant for the offence under Section 498A of IPC to undergo two years Rigorous Imprisonment and to pay a fine of Rs.2000/-, in default to undergo Simple Imprisonment for two months and under Section 306 of IPC to undergo Rigorous Imprisonment for eight years and to pay a fine of Rs.20000/-, in default to undergo Simple Imprisonment for one year and ordering both the sentences to run concurrently.
(2.) The case of the Prosecution is as follows:-
(3.) The case was taken on file in SC.No.411/2001 by the Magalir Neethimandaram at Chennai and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9} and also relied on Exs.P1 to P13 and one material object Mo.1.
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