(1.) The Criminal Appeal No.435 of 2016 (Deepak Kumar Yadav vs. State of U.P.) has been filed by the convict/appellant Deepak Kumar Yadav and the Criminal Appeal No.407 of 2016 (Arvind Kumar Maurya vs. State of U.P.) has been filed by convict/appellant Arvind Kumar Maurya against the judgment and order dtd. 29/2/2016 passed by Additional District and Sessions Judge, Court No.5, Faizabad in Sessions Trial No.25 of 2014, under Ss. 302/34 and 201 of Indian Penal Code, 1860 (in short I.P.C.) arising out of Case Crime No.338 of 2013, Police Station Kotwali Rudauli, District Faizabad.
(2.) The facts shorn of unnecessary details are as under:-
(3.) The above noted information given by the complainant was entered in General Diary at No.19, at 12:40 hours and thereafter a case was registered at Case Crime No.338 of 2013, under Sec. 363 of I.P.C. and the Investigating Officer went to the spot, prepared the site plan, recorded the statements of witnesses, prepared the inquest report and sent the dead body for post mortem examination and after completing the investigation submitted the charge sheet against accused persons Deepak Kumar Yadav and Arvind Kumar Maurya, under Ss. 302 and 201 of I.P.C.
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