PROVIDENT FUND INSPECTOR Vs. KODALI AND SONS

JUDGEMENT

(1.) These revisions are filed by the Provident Fund Inspector, Vijayawada, who filed the cases against the respondents 1 and 2 in the Court of the Additional Judicial Magistrate of First Class, Gudiwada, Krishna District, for the offences punishable under Section 6(c) read with Paras 29, 30 and 38 of Employees Provident Fund and Miscellaneous Provisions Act, 1952, (for short, 'the Act') punishable under Section 14(1A) read with Section 14-A of the Act for failure of the respondents 1 and 2 in paying the provident fund contribution and administrative charges for various periods from 1993.

(2.) The learned Magistrate took cognizance of the offences and after receipt of summons, the respondents 1 and 2 made their appearance. They were examined under Section 251 Cr.P.C., through the Special Vakalath holder and they pleaded not guilty of the offences and claimed for trial.

(3.) The petitioner in order to prove the guilt of the respondents 1 and 2 examined P.W.I and marked Exs.P.l to P.7. On defence side, DWs.1 to 3 were examined and Ex.D1-pass book was marked.