(1.) THE trial being by a First Class Magistrate, and not by a Special Magistrate, the fine of Rs. 1,500 is in excess of the sum which he was entitled to impose. We must reduce the fine to the limit of Rs. 1,000. THE sentence in default will remain.
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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