(1.) The appellant was convicted and sentenced by the court below under Section 8(2) of the Abkari Act.
(2.) The prosecution allegation is that on 27.08.2003 at about 5.30 p.m., the appellant was found in possession of 3 litres of arrack in contravention of the provisions of the Abkari Act.
(3.) Heard.
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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