(1.) Criminal Appeal No. 5100 of 2004 has been filed by the appellant Guddu Pandey against the judgement and order dated 28.8.2004 passed by the Additional Sessions Judge/FTC No. 4, Deoria in S.T. 261 of 1999 whereby he was convicted for offence under Section 302/149 I.P.C. and sentenced to imprisonment for life and to pay a fine of Rs.15000/- and on failure to pay fine, to suffer further one year rigorous imprisonment, under Section 307/149 I.P.C. for rigorous imprisonment of ten years and a fine of Rs.5000/- and on failure to pay fine, to suffer further six months rigorous imprisonment and under Section 148 I.P.C. for 2 years rigorous imprisonment.
(2.) Criminal Appeal No. 5195 of 2004 has been filed by the appellant Ram Narain Singh against the judgement and order dated 28.8.2004 passed by the Additional Sessions Judge//FTC No. 4, Deoria in S.T. 319 of 1999 (State vs. Yogendra Singh and others) whereby the appellant Ram Narain has been convicted for offence under Section 302/149 I.P.C. and sentenced to imprisonment for life with a fine of Rs.15000/- and in default of payment of fine, further one year rigorous imprisonment, under Section 307/149 I.P.C. for rigorous imprisonment of ten years and a fine of Rs.5000/- and on failure to pay fine, to suffer further six months rigorous imprisonment and under Section 148 I.P.C. for 2 years rigorous imprisonment.
(3.) Criminal Appeal No. 5493 of 2004 has been filed by the appellant Yogendra Singh against the judgement and order dated 28.8.2004 passed by the Additional Sessions Judge//FTC No. 4, Deoria in S.T. 319 of 1999 (State vs. Yogendra Singh and others) whereby he was convicted for offence under Section 302/149 I.P.C. and sentenced to imprisonment for life and to pay a fine of Rs.15000/- and on failure to pay fine, to suffer further one year rigorous imprisonment, under Section 307/149 I.P.C. for rigorous imprisonment of ten years and a fine of Rs.5000/- and on failure to pay fine, to suffer further six months rigorous imprisonment and under Section 148 I.P.C. for 2 years rigorous imprisonment.
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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