(1.) The appellant is accused in S.C.No.80 of 2010 before the learned Additional Sessions Judge [Fast Track Court No-IV], Tiruppur.
(2.) On 30.06.2010, in the said Court, he was found guilty and sentenced as under:- <FRM>JUDGEMENT_1386_TLMAD0_2012_1.html</FRM>
(3.) The case of the prosecution, in brief, is as follows:-
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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