(1.) The reference in R.T. No.2 of 2017 has been made by the learned Additional District and Sessions Judge, Namakkal, under Sec. 366 Crimial P.C. 1973 seeking confirmation of the capital punishment imposed upon Kamaraj (A2) and Elangovan (A3) vide judgment dated 02.06.2017 in S.C. No. 94 of 2012. Kamaraj (A2) and Elangovan (A3) have independently preferred Criminal Appeal Nos.465 of 2017 and 402 of 2017 respectively, challenging their convictions and sentences.
(2.) The case of the prosecution, culled out from the materials on record, is as follows:
(3.) In the complaint (Ex.P.1), Umadevi (P.W.1) has given the list of missing jewellery which is as follows: Jewellery of Visalakshi (D1): 1/2 sovereign gold ring Jewellery of Dr. Sindhu (D2): 9 1/2 sovereigns of thali chain 2 bangles each weighing 2 sovereigns 2 gold rings weighing 1/2 sovereign each a pair of ear rings weighing 1/2 sovereign each Jewellery of Sathyavathi (D3):
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