REGENT COMPUTRONICS PVT. LTD.

Referred Judgements :-

<RC>LAWSUIT(PAT) 2000 0 609;FJCC 2000 2 80;EASTCRIC 2000 2 1185;</RC> HIGH COURT OF PATNA <JGN>NARAYAN ROY,SOMESHWAR NATH PATHAK</JGN> TAFFAZZUL KHAN STATE OF BIHAR <AT>CRIMINAL APPEAL 163 OF 1992</AT> 03.05.2000 <SUBJECT>CRIMINAL</SUBJECT><SI> INDIAN PENAL CODE,1860 SEC 34;INDIAN PENAL CODE,1860 SEC 302;INDIAN PENAL CODE,1860 SEC 498A; <ACT>INDIAN PENAL CODE,1860</ACT> <S>S.34</S><ACT>INDIAN PENAL CODE,1860</ACT> <S>S.302</S><ACT>INDIAN PENAL CODE,1860</ACT> <S>S.498A</S> </SI> IMP PARA: 13 TO 16 <FV>APPEAL DISMISSED</FV> <ADV>ARSHAD HUSSAIN,G. C. SAHU,N. N. MAHTO

[REFERRED TO]

WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH

[REFERRED]

STATE OF WEST BENGAL VS. VINDU LACHMANDAS SAKHRANI ALIAS DERU

[REFERRED]

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The sole appellant has been convicted under Sections 302 and 498-A of the Indian Penal Code and sentenced to rigorous imprisonment for life and two years, respectively. The sentences have been directed to run concurrently.

(3.) The prosecution case, briefly stated, is as follows :

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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