(1.) "Throughout history, it has been inaction of those who could have acted; the indifference of those who should have known better; the silence of the voice of justice when it mattered most; that has made it possible for evil to triumph." - Haile Selassie
(2.) Gruesome murder of an innocent teen-aged girl of seventeen years, by name Ayesha Meera, known almost to every household in the erstwhile State of Andhra Pradesh, for wrong reasons though, was the subject matter of Sessions Case No.34 of 2009 on the file of the Sessions Judge, Mahila Court, Vijayawada, Krishna District.
(3.) The appellant herein was prosecuted on the charges of both rape and murder. The plea of the parents of the deceased (P.Ws.1 and 13) put forth with conviction that the appellant is an innocent boy implicated by the Police in order to save real culprits, notwithstanding, the appellant was made to stand trial, convicted for the aforementioned offences, and sentenced to suffer life imprisonment and to pay fine of Rs.1,000.00 and in default of payment of fine, to suffer simple imprisonment for six months for the offence under Sec. 302 Penal Code, and also to undergo rigorous imprisonment for ten years and to pay fine of Rs.1,000.00, and in default of payment of fine, to suffer simple imprisonment for six months for the offence under Sec. 376 IPC. The sentences were directed to run concurrently.
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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