(1.) Heard Shri Arun Sinha, learned counsel for the appellants and Ms. Nand Prabha Shukla, learned A.G.A. for the State and perused the lower court record.
(2.) The present appeal has been filed by the appellants namely Jagdamba, Amerika Prasad, Chinta @ Chinta Ram @ Chinta Prasad @ Sheo Shankar and Bachhraj, under Section 374 (2) Cr.P.C., against the judgment and order dated 16/17.01.1985 passed by learned Additional Sessions Judge-I, Gonda in Sessions Trial No.174 of 1983 (State Vs. Bhagwati and Others) arising out of Case Crime No.135 of 1982, under Sections 147, 148, 149, 324, 323, 302 I.P.C., Police Station Intiathoke, District Gonda, whereby acquitting the co-accused persons namely Bhagwati, Kalp Nath, Bharose @ Ram Bharose, Suggu @ Sukhdeo, Ram Kewal, Vishram and Girwar, and convicting the appellants namely Jagdamba, Amerika Prasad, Chinta and Bachhraj, under Sections 302/34 and 324/34 I.P.C. and sentenced them for life imprisonment with a further sentence of two years of Rigorous Imprisonment with a fine of Rs.500/-, in default of payment of fine, additional six months of rigorous imprisonment.
(3.) During pendency of the present appeal, the appellant No.1 namely Jagdamba had died, as a result, the appeal in relation to him was abated on 02.04.2019.
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