(1.) Heard the learned Government Pleader.
(2.) There is a delay of 125 days in filing the appeal. However, the appeal is preferred against the acquittal of the respondent for offences punishable under Sections 498-A & 306 of Indian Penal Code, 1860.
(3.) The brief facts are as follows :
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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