(1.) Under the judgment, dated 16.09.2009, passed, in Sessions Trial No. 78 of 2009, by learned Additional Sessions Judge, Fast Track Court No.3, Sheohar, the accused-appellant, Raju @ Mukhlal @ Beldar Paswan, stands convicted under Section 302 of the Indian Penal Code. In consequence of his conviction, the accused-appellant stands, under the order, dated 16.09.2009, sentenced to suffer imprisonment for life and pay fine of Rs. 10,000/- and, in default of payment of fine, undergo rigorous imprisonment for a period of one year.
(2.) The case of the prosecution, as unfolded by the First Information Report, may, in brief, be described as under:
(3.) At the trial, when a charge, under Section 302 of the Indian Penal Code, was framed against the accusedappellant, Raju @ Mukhlal @ Beldar Paswan, he pleaded not guilty thereto.
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