(1.) This Criminal Appeal under Sec. 374 of Cr.P.C. has been filed against the judgment and sentence dtd. 1/6/2012 passed by 1st Additional Sessions Judge, Dabra, Distt. Gwalior in S.T. No.326/2008 by which the Appellant has been convicted and sentenced for following offences : <FRM>JUDGEMENT_70_LAWS(MPH)8_2022_1.html</FRM>
(2.) According to the prosecution case, the complainant Omprakash lodged a Dehati Nalishi in J.A. Hospital, Gwalior, that he is running a hotel in the name and style Laziz Tiffin Center. Anand Rai who is the brother-in-law of his brother works in his hotel. At about 4 P.M., the appellant had come to his hotel and demanded for water. As there was some delay in serving water, therefore, the appellant slapped Anand Rai.
(3.) On the basis of Dehati Nalishi, F.I.R. was lodged. Safina Form was issued and Lash Panchnama was prepared. Requisition for post-mortem was prepared and dead body was sent for post-mortem. The spot map was prepared. Blood stained and plain earth were seized. The Appellant was arrested and on his memorandum, one Katta was seized. The seized articles were sent to F.S.L. Sagar. The F.S.L. report was obtained.
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