(1.) This appeal is directed against the judgement dated 1st May, 2014 passed by learned Sessions Judge, Shillong in Sessions Case No. 16 of 2011 whereby the appellant has been convicted for the offence under Section 302 I.P.C. and order on sentence dated 6th May, 2014 whereby the appellant was sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/- in default of payment of fine to undergo one year imprisonment. The period of detention already undergone by the appellant was ordered to be set-off under Section 428 of the Code of Criminal Procedure (for short 'Cr.P.C.').
(2.) Shorn of unnecessary details, case of prosecution as reflected in the charge sheet is as under:
(3.) On 20.03.2011, Shri Charles Syiemiong who is the owner of Flavours Restaurant received information from his staff member namely Tribal Rabha that one of his worker namely Bijoy Rabha was seriously injured and shifted by some of his workers to Nazareth Hospital, Shillong but he expired on the way. On the basis of the said information G.D. Entry was made and a case was registered on 20.03.2011 at 2:45 P.M. as Laitumkhrah P.S. Case No. 17(3)2011 under Section 326/302/34 I.P.C.
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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