(1.) THE conviction under Section 75 of the City Police Act is no bar to the trial for an offence uuder Secs.323 and 352 of the Indian Penal Code and the evidence justifies the conviction of the petitioners. THE fines are not excessive and the revision is dismissed.
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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