STATE OF KARNMATAKA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This criminal revision petition is filed under section 397, read with section 401 of the Code of Criminal Procedure (the "Code" for short), by petitioners Nos. 1 to 3 against the judgment of convictions and sentences passed by the Presiding Officer, Special Court for Economic Offences, Bangalore District, Bangalore, in C C No. 79 of 1982.

(2.) Chandra Spinning and Weaving Mills P Ltd., a company incorporated under the Indian Companies Act, 1913, having its registered office at 5th Main Road, Chamarajpet, Bangalore-18, represented by its director, Sri M Krishnamoorthy (petitioner No. 1), Shri M Krishnamoorthy (petitioner No. 2), and Sri M Nagaraj (petitioner No. 3), the directors of the said company, were A-1, A-2 and A-4, respectively, in the trial court. The other person arraigned in the trial court as accused No. 3 was Sri M Madhusudhan, another director of the said company.

(3.) Chandra Spinning and Weaving Mills P Ltd., Sarvashree M Krishnamoorthy, M Madhusudhan and M Nagaraj would be hereinafter referred to as "the company", A-2, A-3 and A-4, respectively.