(1.) APPEAL under Section 374(2) Cr.P.C.
(2.) AGGRIEVED by the conviction of the appellant under Section 55(a) of the Abkari Act (in short 'the Act') and the sentence imposed, she has preferred this appeal.
(3.) PROSECUTION case, in short, is as follows:
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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