(1.) HEARD learned counsel for the appellant, learned A.G.A. for the State and perused the material available on record.
(2.) THE instant criminal appeal has been preferred by the appellant -Ram Kumar Singh challenging the judgment and order dated 12.08.2005 passed by learned Sessions Judge, Rae Bareli in Sessions Trial No.6 of 2003, relating to Case Crime No.98 of 2002, under Sections 498 -A, 302 IPC, Police Station Deeh, District Rae Bareli, whereby the appellant Ram Kumar Singh and one Anita Singh were convicted for the offence under Section 302 IPC and were sentenced to undergo imprisonment for life and also with fine of Rs.5000/ - each with default stipulation of one year additional imprisonment. For the offence under Section 498 -A IPC both the accused persons were sentenced to undergo rigorous imprisonment for a period of two years each and also with fine of Rs.500/ - with default stipulation of three months' additional imprisonment.
(3.) CONVICT Anita Singh had filed a separate criminal appeal bearing No.1140 of 2005 but during pendency of the said appeal Anita Singh expired, hence her appeal was abated vide order dated 12.05.2015.
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