(1.) THIS appeal by the State through Public Prosecutor is directed against the judgment in S.C. No. 77 of 1984, on the file of the First Additional Sessions Judge, Madurai, acquitting the Respondents/accused 1 and 2, in respect of the offence under Section 302 read with Section 34 of Indian Penal Code.
(2.) THE indictment against the respondents/accused 1 and 2 is that the first accused Muthu and the second accused Pandi, on 19 -10 -1983 at about 12.30 P.M., near Bombay wine shop, situate at Pachai Nachiamman Koil Street, Dindigul Road, Madurai, stabbed on the deceased Valli, by M.O.I knife and M.O.2 pitchuva knife, indiscriminately, and caused her death.
(3.) ON committal, the learned First Additional Sessions Judge, Madurai, framed the charge against the accused under Section 302 read with Section 34 of Indian Penal Code.
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