(1.) Being aggrieved by the judgment and order passed by the learned Sessions Judge, Gadchiroli in Sessions Case No.136 of 2012 dated 27.02.2015 thereby convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine of Rs.1,000.00 in default of payment of fine to suffer simple imprisonment for one month, the appellant has approached this Court.
(2.) The prosecution story as could be gathered from the material placed on record is thus :-
(3.) On 27.06.2012 first informant PW11 Devendra saw the accused going out of the lodge. Hence he asked as to whether he is leaving the room. Accused told him that he will be returning back to the lodge as he was going out of the lodge for purchasing certain articles. Accused Mangesh also told PW11 that Kalpana was sleeping in the room. However, accused did not return to the lodge in that night. The complainant had noticed that room no.224 was locked from outside.
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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