(1.) JUDGMENT
(2.) SPECIAL leave granted.
(3.) THE defence of the appellant is one of total denial. As pointed out in the earlier part of this judgment both the Trial Court and the Appellate Court have concurrently found the accused guilty.
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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