Large multinational corporations have come to dominate the national and global economic scene. The scale of their operations is enormous. Historically criminal law has been the vehicle for deterrence. Corporations are increasingly significant actors in our economy and their actions often victimize society and so they too should be deterred. The offences committed by the corporate are known as economic offences in India. A number of disasters involving corporations have taken place all over the world and the loss in human lives due to this has been of a very disturbing magnitude. As a result of this the corporations are increasingly expected to provide compensation for injuries that in earlier times would have been attributed to fate or individual fault. Also the public opinion regarding prosecution of corporations for causing such accidents is also on the rise and people want these corporations to be held accountable and to undergo punishment for such defaults and not absolve their ....