(1.) THE sole accused in the sessions case in S.C. No.371 of 2012 on the file of the learned Additional Sessions Judge, Mahila Court, Chennai is the appellant.
(2.) HE has been tried for charges under section 376, 506(i), 354 I.P.C. and Sec.4 of Tamilnadu Prohibition of Harassment of Women Act, 1998. Upon appreciating the evidence, the trial Court found him not guilty under section 506(i) of I.P.C., however, found him guilty on the other charges and sentenced him as detailed below:
(3.) THE prosecution case runs 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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