February 16, 2019:

Levoff faces one count of securities fraud, carrying a maximum 20-year prison term & a $5 million fine.

The former top corporate lawyer at Apple Inc was criminally charged by the US Department of Justice on Wednesday with insider trading ahead of six of the iPhone maker’s quarterly earnings announcements.

Authorities said Gene Levoff exploited his positions as corporate secretary, head of corporate law & co-chairman of a committee that reviewed draft copies of Apple’s financial results to trade illegally between 2011 & 2016.

Prosecutors said Levoff, 45, of San Carlos, California, generated $604,000 in illegal gains, including realised profit & avoided losses before Apple terminated his decade-long employment in September.

Levoff faces one count of securities fraud, carrying a maximum 20-year prison term & a $5 million fine.

He is expected to appear on February 20 in a federal court in Newark, New Jersey. The US Securities & Exchange Commission filed related civil charges in the case, one of the rare instances of a senior lawyer at a major US company being implicated in a crime.

“Levoff’s alleged exploitation of his access to Apple’s financial information was particularly egregious given his responsibility for implementing the company's insider trading compliance policy,” Antonia Chion, associate director of the SEC's enforcement division, said in a statement.

Kevin Marino, a lawyer for Levoff, said he was reviewing the allegations & looked forward to defending his client.

"Gene Levoff was a highly regarded Apple executive for many years, & has never before been accused of wrongdoing," Marino said in an email. Source Link

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