(1.) Heard learned counsel for the appellant/Shri Sachin Pratap Singh as well as learned Addl. G.A. for the State and perused the material on record.
(2.) This Criminal Appeal has been preferred against the judgment and order dated 11.07.2003 passed by learned Additional Sessions Judge (F.T.C.) IIIrd, Pratapgarh in Sessions Trial No. 185 of 2002, arising out of Case Crime No. 127 of 2001, under Section 302, 148, 323/149 and under Section 506 I.P.C., Police Station Baghrai, District Pratapgarh.
(3.) Shri Sachin Pratap Singh, learned counsel for the appellant on the basis of the instructions received by him from his client/appellant namely Ram Ashrey, who has been released from Jail on the basis of remission of sentence granted by the State Government, submits that he do not want to press the appeal. Learned counsel for the appellant also endorsed on the Memo of Appeal that he do not want to press the appeal on merits and the same be dismissed as not pressed.
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