GOA SHIPYARD LIMITED Vs. SURESH CHANDRA SHARMA

JUDGEMENT

(1.) BY this appeal, the appellant/complainant takes exception to the Judgment and Order dated 23rd July, 2008, passed by the Judicial Magistrate, First Class, at Vasco-da-Gama, Goa whereby the complaint against the accused has been dismissed and the accused acquitted.

(2.) THE complainant filed the above referred complaint under Section 630 of the Companies Act, 1956, alleging that the accused who was working as in-charge of complainant's Liaison Office at New Delhi had not accounted for Rs. 2,49,774=83. Process was issued against the accused and substance of accusation was explained to the accused on 23.4.2007.

(3.) STATEMENT of the accused under Section 313 of Cr.P.C. was recorded. The accused did not lead any defence evidence.