(1.) This is a State appeal against acquittal and revision application by the complainant aggrieved by the Judgment and order passed in Sessions Trial No.987 of 1999.
(2.) The accused persons were tried for commission of offence punishable under section 306, 304-B & 498-A read with section 34 of the Indian Penal Code for abatement of suicide or for being instrumental to her death on account of dowry related demand and cruelty on that ground.
(3.) The prosecution has examined in all 10 witnesses. Testimonies of remaining witnesses are summarized hereinafter:
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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