(1.) The instant appeal, filed under Sec. 374 (2) of the Code of Criminal Procedure, is directed against the judgment of conviction dtd. 23/9/2011 and order of sentence dated 26. 09.2011 passed by the learned District and Sessions Judge-I, Garhwa in S.T. Case No.351 of 2008, whereby and whereunder, the appellants have been convicted and sentenced him to undergo R.I. for life with fine of Rs.3000.00 each under Ss. 302/34 of the IPC and further sentenced to undergo R.I. for four years with fine of Rs.1000.00 each under Ss. 201/34 and in default of payment of fine, they have further been directed to undergo two months simple imprisonment.
(2.) This Court, before proceeding to examine the legality and propriety of the judgment of conviction and order of sentence, deems it fit and proper to refer the background of prosecution case, as per fardbeyan of informant, which reads as under:
(3.) As per the fardbeyan of the informant-Ramgulas Chaudhary that the deceased (Indrawati Devi) is the daughter of his 'sarhu', Mundrika Choudhary, who had died ten years ago from the date of lodging of the fardbeyan. The economical condition of Mundrika Chaudhary was not good and that was the reason, Ramgulas Chaudhary (informant) had managed the marriage of Indrawati Devi, D/o Mundrika Chaudhary with Gangeshwar Chaudhary three years ago.
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