PAUL JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the directors of the company by name 'M/s.Bhagyodayam Company' (hereinafter referred to as 'the company'). It is a public company limited by guarantee.

(2.) The petitioners are accused 1 to 15 in the case C.C.No.1612/2015 on the file of the Court of the Additional Chief Judicial Magistrate, Ernakulam. The offence alleged against the petitioners is punishable under Section 406 read with 34 and 120B I.P.C.

(3.) The case against the petitioners is based on Annexure-VIII complaint filed in the court by the second respondent (hereinafter referred to as 'the complainant').