(1.) The instant appeal is directed against the Judgment of conviction and order of sentence dtd. 15/12/1998, passed by learned District & Sessions Judge, West Singhbhum at Chaibasa, in Sessions Trial No.72 of 1998, arising out of Chaibasa Muffasil P.S. Case No.127 of 1997 (G.R. Case No.540 of 1997), registered under Ss. 302/ 201/ 34 of the Indian Penal Code by which both the appellants have been convicted under Ss. 302/ 201 of the Indian Penal Code (IPC) and have been directed to undergo rigorous imprisonment for life for the offence under Sec. 302 I.P.C.
(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 institution of prosecution case.
(3.) The prosecution story in brief as per the allegation made in the First Information Report reads as hereunder:-
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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