(1.) Heard Shri Kamta Prasad, learned counsel for the appellant; Shri Arvind Kumar, learned AGA for State; and perused the record.
(2.) By way of this appeal, the appellant- Ramroop has challenged the Judgment and order dtd. 1/4/2015 passed by court of Additional Sessions Judge, Hamirpur in Session Trial No.05 of 2014 arising out of Case Crime No.1444 of 2013 wherein accused was tried for commission of offence under Ss. 304 (I) and 506 Indian Penal Code (hereinafter referred to as, 'IPC'), Police Station- Sumerpur, District Hamirpur. The learned Sessions Judge convicted the accused for life imprisonment for commission of offence under Sec. 304 part I IPC and with fine of Rs.10,000.00. In default of payment of fine, the accused shall undergo rigorous imprisonment for 6 months. He was not convicted under Sec. 506 IPC.
(3.) The brief facts as per prosecution case are that written report which is Ex.Ka.1 and which corroborates the dying declaration made on 28/9/2013 reads as follows:-
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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