GEORGE JOSEPH Vs. KEMTRODE PRIVATE LIMITED

JUDGEMENT

(1.) THIS Criminal Revision Petition is preferred against an order dated 06.05.2006 in C.C.No.40/2003 on the file of the Presiding Officer, Special Court for Economic Offences at Bangalore, convicting the revision petitioner/accused for the offence punishable under Section 628 of Companies Act and sentencing him to undergo imprisonment till rising of the Court and to pay a fine of Rs.30,000/ - and in default, to undergo Simple Imprisonment for three months, which has been confirmed by the Fast Track Court -V, Bangalore city in Criminal Appeal No.961/2006 by order dated 31.10.2009.

(2.) THE brief facts which gave rise to this revision petition are as under:

(3.) IN furtherance of his evil design, the accused filed the following false documents with the Registrar of Companies, Karnataka, Bangalore: