(1.) The 2nd accused in S.C. No. 1969/2002 on the file of the Court of the IIIrd Addl. Sessions Judge, Kollam challenges the conviction entered and the sentence passed against him by that court for offences punishable under Sections 55(a) and 55(i) of the Abkari Act.
(2.) The case of the prosecution can be summarized as follows:
(3.) On the accused pleading not guilty to the charge framed against them by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 5 witnesses as PWs. 1 to 5 and got marked 5 documents as Exts. P1 to P5 and 4 material objects as M.Os. 1 to 4.
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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