(1.) THIS appeal is directed against the judgment of the learned Principal Sessions Judge, Tirunelveli passed on 9.1.2008 in S.C. No.281 of 2007.
(2.) THE appellant is the accused and the respondent is the complainant.
(3.) THE case of the prosecution is as under:
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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