(1.) The appeal is taken up for hearing.
(2.) The appellant has challenged the judgment passed by the Special Court acquitting the accused of the offence punishable under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act.
(3.) The case of the prosecution is:
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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