(1.) The accused was charged under Section 376 of Indian Penal Code with the rape of a girl.
(2.) He was convicted by the first Court.
(3.) On appeal to the Sessions Judge, that conviction was set aside on the ground that the girl had consented.
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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