ASIAN EMU FARMS Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal had been filed against the judgment dtd. 11/1/2021 passed in C.C. No. 17 of 2014 on the file of the learned Special Judge, Special Court under TNPID Act Cases, Coimbatore,

(2.) The brief facts, which are necessary for the disposal of this Criminal Appeal, are as follows:-

(3.) The learned Counsel for the Appellants submitted that the learned Special Judge, Special Court for TNPID Act, Coimbatore have convicted the Accused inspite of the settlement of the amount by them to the depositors. Also the learned Counsel for the Appellant invited the attention of this Court to the discussion of the same by the learned Special Judge, Special Court for TNPID Act, Coimbatore to reject their contention by stating that without the involvement of the Competent Authority, the partial selective settlement is not acceptable.