(1.) Challenge in this Appeal is to the Judgment and Order dtd. 20/6/2016, passed by the Additional Sessions Judge-I, at District and Sessions Court, Thane, in Sessions Case No.239 of 2011, whereby the Appellant has been convicted for the offences punishable under Ss. 302, 392 and 452 of the I.P.C. and sentenced 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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