(1.) Being aggrieved by and dissatisfied with the judgment an order dtd. 12/4/2018 and 13/4/2018 pronounced by the Ld. Chief Judge, City Sessions Court, Calcutta, all three appeals are filed. The Ld. Judge convicted all three appellants for the offence under Sec. 364A/34 of the Indian Penal Code and sentenced to suffer imprisonment for life and also to pay a fine of Rs.20,000.00 each in default to suffer simple imprisonment for ten (10) months each. Ld. Judge also set of the period of detention undergone by the appellants during investigation and trial under Sec. 428 Cr.P.C.
(2.) Briefly stated, the facts of the case, as culled out from the case of the prosecution, are as under:
(3.) On the next day again appellant no. 1 came over there and asked the victim to call his wife again otherwise victim will be killed. Thereafter, appellant no. 1 took the telephone numbers of the wife and brother of the victim.
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