(1.) AS all the above captioned Appeals and Revision application arise from a common judgment and order passed by the Additional Sessions Judge, 4th Fast Track Court, Surat dated 29th January, 2007 in Sessions Case No. 223 of 1993 those were heard analogously and are being disposed by this common judgment.
(2.) THE Criminal Appeal No. 399 of 2007 is at the instance of four convicts -original accused nos. 4, 6, 7 and 8. The Criminal Appeal No. 525 of 2007 is at the instance of a convict -original accused no. 2, whereas the Criminal Appeal No. 714 of 2007 is at the instance of a convict -original accused no. 3.
(3.) CRIMINAL Appeal no. 399 of 2007:
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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