(1.) These Appeals arise out of the Judgment and Order dated 20/04/2010 passed by the learned Additional Sessions Judge, Greater Mumbai, in Sessions Case No.642 of 2007. By the said Judgment and Order, the trial Court convicted the Appellants/original accused nos.1 to 7 under Section 396 read with 34 of the Indian Penal Code and sentenced each of them to life imprisonment and fine of Rs.10,000/- (Rupees Ten Thousand Only); in default R.I. for two years.
(2.) For the sake of convenience, we shall refer the Respondents as accused as they were referred before the trial Court.
(3.) The prosecution case briefly stated 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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