KARAN SINGH Vs. TEXMACO INFRACTRUCTURE & HOLDINGS LTD

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions.

(2.) Application disposed off.

(3.) The petitioner is aggrieved by the impugned judgment dated 21.01.2014 which has endorsed the finding of the Sessions Judge dated 22.10.2013 wherein the petitioner had been held guilty under Section 630 of the Indian Companies Act, 1956 (hereinafter referred to as the 'said Act') and had been sentenced by the first Court to pay a fine of Rs.2,02,000/- i.e. Rs.1,000/- per month w.e.f. December, 1996 to September, 2013 for the period of illegal occupation of the quarter; there was a further direction that in case the convict vacates the quarter within time, the fine amount will not be recovered; the time period for vacation of the quarter was one month; in default of payment of fine, the convict was to undergo SI for 2 months; there was a further direction that in case the convict fails to deliver the vacant and peaceful possession of the quarter to the complainant within one month, he would undergo SI for a period of 1 year.