K J RAJU Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed by A-4, the petitioner herein, against the dismissal order of discharge made by the IV Metropolitan Magistrate, Saidapet, Chennai-15 in Crl.M.P. No. 7991 of 2000 in C.C. No. 1758 of 1998.

(2.) THE circumstances under which this revision has come to be filed is as follows:

(3.) IN addition to the above said provision, a reading of Sec. 34 of the Act would clearly indicate that the person in charge of the firm, who is responsible to the company for the conduct of the business of the company shall also be liable to be proceeded against and punished accordingly. Sec. 34 of the Act reads as follows: