(1.) Both these appeals arise out of common impugned order dtd. 28/3/2017 passed by the Additional Sessions Judge/Fast Track Court No.1, Aligarh in Sessions Trial No.67 of 2011 whereby the learned Additional Sessions Judge has convicted the accused-appellant, Alka, for commission of offence under Sec. 302 of Indian Penal Code, 1860 (for short 'IPC') and sentenced her to undergo imprisonment for life with fine of Rs.10,000.00.
(2.) Criminal Appeal No. 2275 of 2017 has been preferred by accused-appellant, Alka against her conviction whereas the Government Appeal No. 230 of 2021 has been preferred by the State against the acquittal of respondents, Sanjiv Kumar, Rajiv Kumar and Rajendra Prasad under Sec. 498A, 304B, 302/34 of IPC and Sec. 3/4 of Dowry Prohibition Act, 1961 (for short 'Act, 1961').
(3.) Heard Sri Noor Mohammad, learned counsel for accusedappellant, Alka and acquitted respondents in Government Appeal. Heard Sri Vikas Goswami, learned A.G.A. for respondent-State in Criminal Appeal and Sri Patanjali Mishra, learned A.G.A. in Government Appeal.
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