(1.) Heard Mr. Shiwa Kant Tiwari, Advocate, assisted by Mr. Sujeet Kumar Sahu, learned counsel for appellant as well as Mr. Hari Shankar Bajpayee, learned A.G.A. for the State.
(2.) This appeal has been preferred on behalf of appellant Mahey Ram Pasi assailing impugned judgment and order dated 27.10.2006 delivered by the Court of Sessions Judge, Faizabad in Session Trial No. 356 of 2005: State Vs. Mahey Ram Pasi for offence punishable under Section 302 I.P.C. arising out of Crime No. 241 of 2005 of Police Station Iniayet Nagar, District Faizabad.
(3.) The appellant has been convicted by the trial Court for offence punishable under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and amount of Rs. 5000/- has been imposed as fine with default stipulation to undergo additional simple imprisonment for three month. It is also directed that half of the amount of fine shall be disbursed to Smt. Savitri Devi as compensation.
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