(1.) AN accused person cannot in a criminal trial waive the benefit of the legal provisions regulating the trial. There has clearly been a misjoinder of charges, the conviction must be set aside, and the fines if levied, must be refunded.
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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