- (1.)THIS is a revision by Badrinarain and Nandlal against the appellate order of the Additional Sessions judge, Jaipur City dated 6-7-1959, dismissing the petitioners' appeal and maintaining their convictions under Section 86 D of Indian Companies Act, 1913 and sentence of Rs. 200/- fine on each.
(2.)THE Registrar of companies, Rajasthan, Jaipur forwarded a complaint against the petitioners to the District Magistrate on 21-61957 which was ordered to be forwarded to the City Magistrate for disposal. The public prosecutor presented this complaint before the City Magistrate on 16-9-57. The allegations made in the complaint were as follows:
(3.)THAT the Vyapar Sangh Ltd. , Chomu was incorporated and registered as a public limited company on 10-12-1946 under the provisions of the Jaipur Companies Act, 1942. The accused No. 1 Radri Narain was its director from the very inception of the company. The accused No. 2 was appointed as director of the Company on 1-111946.
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