(1.) The present criminal appeal has been preferred by the accused-appellant against the judgment of conviction and sentence dtd. 27/11/1993 passed by the Court of learned Additional District and Sessions Judge, Sambhar Jheel, Jaipur, District Jaipur in Sessions Case No. 13/1992, whereby, he has been convicted and sentenced for the offfence under Sec. 307 IPC to seven years Rigorous Imprisonment and a fine of Rs.1,000.00 and in default of payment of fine, to undergo three months simple imprisonment.
(2.) On filing of appeal, the sentence awarded to the accused-appellant was suspended vide order dtd. 15/12/1993 and he was released on bail.
(3.) Mr. Rinesh Gupta, Counsel assisted by Mr. Anoop Meena, appearing for the accused-appellant instead of arguing the appeal on its merits with regard to challenge to the conviction and sentence, confines his arguments for grant of benefit of probation to the appellant under the provisions of Probation of Offenders Act, 1958 (hereinafter referred to as 'the Act of 1958'). Counsel further submits that except the present case, no case has been registered against the accused-appellant. Counsel further submits that the accused- appellant is living peacefully in the society without there being any criminal antecedents to his discredit.
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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