(1.) THE sole accused in the Sessions case is the appellant.
(2.) THE appellant stood charged under sections 342, 376(2) (f) I.P.C. before the learned Additional Sessions Judge, Cuddalore in the Sessions Case No.106 of 2013.
(3.) THE case of the prosecution 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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