(1.) The present revision has been preferred against the Judgment and Order, dated 24th day of December, 2018 passed by the Learned Additional District & Session Judge, 17th Court, Alipore in Criminal Appeal No. 38 of 2018/(CIS-Crl. Appeal-21/18) thereby affirming the Judgment and Order, dated 19th day of January, 2018 passed by the Learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas, in C. Case No.03 of 2004.
(2.) Judgment and Order, dated 19th day of January 2018 was passed by the Learned Additional Chief Judicial Magistrate, Alipore, South 24 Parganas, in C. Case No.03 of 2004, convicting the Petitioner for the Commission of offence punishable under Sec. 14(2-A) of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 and sentencing the Petitioner to pay a Fine of Rs.5,000..00
(3.) On 9/7/2004, the Provident Fund Inspector, the Opposite Party herein, filed six Complaint cases before the learned Additional Chief Judicial Magistrate at Alipore, South 24 Parganas, which are as follows: