(1.) Crl. M.A. 39677/2019
(2.) The relevant facts as noted by the Trial Court are as under:-
(3.) The Trial Court by way of its impugned judgment acquitted the sisterin-law-respondent no. 1 and Satish-respondent no. 2. The relevant portion of the impugned order is reproduced hereinbelow:-
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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