(1.) The present leave to appeal has been preferred by the State under Sec. 378(3) of Code of Criminal Procedure against the impugned judgment dated 17.01.2015 whereby the accused persons were acquitted for the offences under Ss. 363/366/376/120B of the Indian Penal Code.
(2.) The brief facts of the case, as stated by the prosecution are as under:
(3.) In order to substantiate its case, the prosecution examined as many as 22 witnesses.
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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