(1.) In this appeal, the appellant Janardhan Nath aims at setting aside the judgment and order dated 5-5-2008 passed by the learned Sessions Judge, South Tripura, Udaipur in S.T. 57 (ST/S) of 2007 convicting him under Section 302, IPC for commission of offence of murder and sentencing him to suffer R.I. for life and to pay a fine of Rs. 2,000/-, in default of payment of fine, to undergo further R.I. for one year.
(2.) Heard Mr. R. Dutta, learned counsel appearing for the appellant and Mr. R.C. Debnath, learned Addl. P.P. appearing for the State.
(3.) The brief facts necessary for disposal of the appeal are in a nut shell as under :
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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