S.K.MALHOTRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner an employee of Tata Iron and Steel Company Limited was found guilty for the offence under Sec. 630 of the Indian Companies Act, by the Special Judge, Economic Offences, Jamshedpur in Case No. CI -994 of 1999 T.R. No. 136 of 2001 vide judgment dated 4.9.2003 and thereby, he was sentenced to pay a fine of Rs. 400.00 and in default thereof, to undergo simple imprisonment for one month. It was further directed by the trial Court that the petitioner shall vacate the quarter in his possession within two months from the date of the judgment and in default thereof, he shall have to go to imprisonment for a term of one year.

(3.) THE petitioner has challenged the judgments of the trial Court as well as of the appellate Court in this revision application.