(1.) Heard both sides.
(2.) Aggrieved by the acquittal of the respondent from the offences punishable under section 7, 13(1)(d), 13(2)(d) of the Prevention of Corruption Act, 1988, the present appeal is preferred by the State.
(3.) The prosecution case in nutshell is 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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