M S DHANANJAYAN Vs. STATE

JUDGEMENT

(1.) THE revision is directed against the judgment of the second Metropolitan Magistrate, Egmore, Madras, finding the revision petitioner guilty under Sec. l4-AA of the Employees'Provident Funds and miscellaneous Provisions Act, 1952, convicting him thereunder and sentencing him to. undergo imprisonment for a period of three months and to pay a fine of Rs. 50 for each each of the six counts, the sentence to run concurrently.

(2.) THE case of the prosecution is that the accused who was the proprietor of Rhaenko Printers Company governed under the above Act, did not deposit the members'share and also the employee's share of the Employees Provident Fund contribution, Family Pension Fund, Employees deposit Insurance contribution and the administrative charges for the months of october, November and December, 1977 within time.

(3.) IN the result, I find the revisioner guilty under sec. 14 (1-A) of the Act and sentence him to pay a fine of Rs. 50 on each of the six counts in default to suffer imprisonment for 15 days on each of the counts. The fine if paid already will be adjusted. Subject to this modification, the revision fails and is dismissed.