(1.) The present Appeal has been filed challenging the impugned Judgement and Order dtd. 15/2/2018 passed by the Children's Court for the State of Goa, at Panaji in Special Case No. 50/2012, by which the Appellant stands convicted for the offence punishable under Ss. 341, 354, 375(b) and 376(2)(i) of Indian Penal Code, 1860 (IPC) read with Sec. 2(y)(i) and (ii) punishable under Sec. 8(2) of the Goa Children 's Act, 2003. The Appellant has been sentenced to undergo the following:
(2.) BRIEF FACTS OF THE PROSECUTIONS CASE
(3.) Thereafter investigation was conducted and chargesheet was filed on 16/8/2012. The Children's Court for the State of Goa, at Panaji in Special Case No. 50/2012 framed the charge against the Appellant/Accused for the offence punishable under Sec. 341, 354, 375(b) and punishable under Sec. 376(2)(i) of IPC r/w Sec. 2(y)(i) and (ii) punishable under Sec. 8(2) of the Goa Children 's Act to which the Appellant pleaded not guilty and claimed to be tried.
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