(1.) IT is manifest that Section 104 can have no application by way of defence to the charge brought against the accused in this case, and as it is only on the strength of Section 104 that the accused has been acquitted, we must set aside the acquittal and direct a re-trial.
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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