(1.) Questioning the judgment of acquittal, the prosecution has filed this criminal appeal.
(2.) Facts and circumstances giving rise to this appeal are:
(3.) The main reasons which have weighed with the learned Trial Judge to pass the impugned Judgment are that:
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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