YOGITA P GOSALIA Vs. S B MOREY

JUDGEMENT

(1.) These petitions can be considered under Section 482 of the Code (Code of Criminal Procedure, 1973).

(2.) The petitions are directed against orders dated 7/04/2010 of the learned Additional Sessions Judge, Panaji upholding the orders dated 24/09/2009 of the learned JMFC, Margao, refusing to discharge the petitioners/accused under Section 181, 201 and 204 IPC and framing charge against the petitioners for offences under said sections.

(3.) The petitions can be conveniently disposed of by this common judgment. The petitioners are husband and wife and are Directors of Companies mentioned in para 2 of the complaint. The respondent is the complainant and at the relevant time was Deputy Director of Income Tax (Investigations). Both the accused are income tax assesses.