(1.) THIS appeal, preferred by the appellant, Ram Tossa, puts to challenge the judgment and order, dated 28.10.2005, passed by the learned 1st Additional Sessions Judge, Sivasagar, whereby the present appellant, namely, Ram Tossa, and one Petu Goala, stand convicted under Section 302 read with Section 34 IPC and sentenced to suffer imprisonment for life and pay fine of Rs. 5,000/- each and, in default of payment of fine, suffer rigorous imprisonment for six months each.
(2.) THE case of the prosecution, as unfo-lded at the trial, may, in brief, be described as under:
(3.) HAVING found the two accused guilty of the offence charged with, the learned trial Court convicted them accordingly and passed sentence against them as mentioned above. Aggrieved by his conviction and the sentence passed against him, accused Ram Tossa has preferred this appeal; whereas no appeal has been preferred by the co-accused, Petu Goala.
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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