(1.) The instant appeal has been preferred by the appellant/State under Sec. 378 of the Code of Criminal Procedure against the impugned judgment dtd. 17/11/2014, passed by learned Additional Sessions Judge-I, Solan, District Solan, H.P., in Sessions Trial No. 17-S/7 of 2007, whereby the accused persons, namely Dr. Ajay Kumar Sethi (since deceased), Dr. Kuldeep Dhawan, Sanjay Bhardwaj and Dev Varat Sharma (respondents No. 1 to 3, herein) were acquitted for the offences punishable under Ss. 195, 196, 467, 471 and 120B of the Penal Code, 1860 (for short "IPC").
(2.) The facts giving rise to the present appeal, as per the prosecution story, can be summarized as under:
(3.) Thereafter a complaint was filed in writing by the Reader of the Court of learned Additional Sessions judge (FTC), Solan, before the Court of learned Chief Judicial Magistrate, Solan.
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