(1.) IN view of the fact that the sentence of the accused has already been reduced by the State Government. The accused has served out the sentence. The appeal has, therefore, become infructuous. Accordingly, the appeal is disposed of as having become infructuous.
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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