(1.) The appellant-accused was prosecuted for offences punishable under Sections 302, 307, 392 r/w 397 of Indian Penal Code.
(2.) The brief facts of the prosecution case are as under :
(3.) The charge was framed against appellant on 11th October 2012 for offences u/s.307, 302, 392 r/w 397 of IPC.
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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