(1.) SINCE , the original accused No.1 - Respondent No.1, herein, is stated to have expired, this appeal is taken -up for hearing and disposed qua original accused Nos.2 and 3 - Respondent Nos. 2 and 3, herein.
(2.) FOR the sake of convenience the parties shall be referred to as they stood before the trial Court.
(3.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Special Judge (Atrocity), Banaskantha at Palanpur (for short, 'trial Court'), Dated : 30.08.2002, rendered in Special Case No. 38 of 1998, whereby, the learned trial Court acquitted all the original accused including the Respondent Nos.2 and 3, herein, of the charges under Sections 323, 324, 504 and 114 of the IPC, Section 135 of the Bombay Police Act and Section 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
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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