STATE OF MYSORE Vs. MUGALIHAL S R

JUDGEMENT

(1.) This is an appeal by the State against the acquittal of the secretary of Budihal Village Panchayat in prosecutions instituted against him for contravention of certain provisions of the rules framed by the State Government under the Minimum Wages Act, 1948.

(2.) The contraventions themselves consisting in the failure to maintain some registers prescribed by the rules are not denied. The facts constituting the contravention are also spoken to by the inspector appointed under the Act for Belgaum deposing as a witness in the case.

(3.) The accused came to be acquitted because the trial Magistrate accepted as correct certain of his legal objections. Hence, if those objections fail, it will have to be held that the accused was guilty of the offences with which he had been charged and will have to be convicted and punished appropriately.