(1.) THE Appellant was sent up for trial before the Special Judge, Prevention of Corruption Act, 1988, East and North Sikkim at Gangtok, for having allegedly committed offences under Sections 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 (in short "PC Act, 1988") corresponding to Section 5(1)(e) read with Section 5(2) of the Prevention of Corruption Act, 1947 (in short "PC Act, 1947").
(2.) BASED on an information, Sikkim Vigilance Police Station registered a Regular Case No.RC-11/2004 under the aforesaid Sections suo moto and investigation taken up.
(3.) LATER , a supplementary charge-sheet was filed by which the Statements A, B, C and D, were revised modifying the disproportionate assets to a reduced value of Rs.28,39,204.00 This, of course, was again revised to Rs.30,54,328.05 during the final arguments, on account of the corrections carried out on the calculation error detected in the charge-sheet.
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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