(1.) The instant criminal appeal is against the judgment and order of sentence dtd. 25/5/1990 passed by the Additional Sessions Judge, Bareilly in Sessions Trial No.394 of 1987 (State Vs. Netram and Ors.), under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860, Police Station Aonla, District Bareilly, whereby the appellants were sentenced to undergo rigorous imprisonment for life under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860.
(2.) The instant appeal was preferred by three convicted accused namely Netram, Naresh and Krishna Pal, but during the pendency of the appeal, appellant no.1 "Net Ram" and appellant no.3 "Krishna Pal" died. The appeal to their extent was abated vide order dtd. 23/7/2019. Presently, the appellant no.2 "Naresh" is the sole surviving appellant who is in jail since 19/8/2019.
(3.) Heard learned counsel Sri Udai Bhan Singh on behalf of the sole surviving appellant "Naresh" and learned Additional Government Advocate Ms. Arti Agarwal for the State. Factual Matrix
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