(1.) This revision is filed by the accused and is directed against the judgment dated 13-11-2006 of the learned additional Sessions Judge, Panaji, by which the conviction and sentence imposed upon the accused under Section 138 of the Negotiable Instruments Act, 1881 (Act, for short) has been confirmed.
(2.) The short point arising for consideration in this revision is whether a complaint filed by one of the Directors of the Complainant-Company was maintainable under section 142 (a) of the Act
(3.) A few facts are required to be stated to dispose of this revision.
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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