(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 27/1/1992 passed by the learned Additional Sessions Judge, Bhavnagar in Sessions Case No. 11 of 1990 whereby the accused were acquitted of the charges leveled against them.
(2.) THE brief facts of the prosecution case are as under:
(3.) THOUGH served, the respondents-accused have 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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