(1.) The accused, aggrieved by the conviction and sentence in S.C. No. 165 of 1985 on the file of Court of Session, Vellore, has come forward with this appeal.
(2.) The brief facts are:
(3.) Learned Sessions Judge, upon committal framed a charge under section 302, I.P.C. against the accused.
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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