(1.) This appeal under Section 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C., in short) is directed against the Judgment of conviction and order of sentence dated 06.01.2000 as passed by the learned Additional Sessions Judge, West Tripura, Agartala in S.T (WT/A) 127 of 1998 whereunder the appellant namely, Sri Harilal Hrishi Das has been convicted and sentence to suffer R.I. for life and a fine of Rs. 5,000/- in default of payment to suffer further R.I. for three months under Section 302 of IPC. He has been further convicted and sentenced to suffer R.I. for seven years and to pay a fine of Rs. 3,000/- in default of payment of fine to suffer further R.I. for two months for the offence committed under Section 376 of IPC. It is required to be noted that by the order dated 06.06.2011, the appeal so far it relates to Sri Madhab Hrishi Das is concerned has been finally disposed of with the observation as follows:
(2.) For purpose of appreciation of the challenge, the essential facts may briefly be noticed at the outset:
(3.) To drive the charges home against the appellant, the prosecution examined as many as 16 witnesses and admitted on evidence 11 documents including post mortem examination report.
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