(1.) THE learned Sessions Judge has misapprehended the scope of the section. An accused person who, during the hearing of a case, makes an impertinent threat to a witness in the box, has clearly committed an offence under Section 228. I refuse to interfere and return the papers.
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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