(1.) FOLLOWING the Full Bench ruling in Queen-Empress v. Bharma (1886) I. L. R. 11 Bom. 702 the Court reverses the conviction and sentence and directs that the accused be set at liberty.
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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