(1.) The instant criminal appeal has been preferred under Sec. 374 Cr.P.C. against the judgment dtd. 22/9/2016 passed by the learned Additional Sessions Judge, Ratangarh, District Churu in Sessions Case No.14/2014, whereby appellant was convicted and sentenced 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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