(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 27/8/1992 passed by the learned Additional Sessions Judge, Surendranagar in Sessions Case No. 106 of 1991 whereby the accused was acquitted of the charges leveled against him.
(2.) THE brief facts of the prosecution case are as under:
(3.) THOUGH served, the respondent-accused has not remained present.
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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