STATE OF MYSORE Vs. M R SREENIVASAN

JUDGEMENT

(1.) On November 13, 1963, the Inspector of Factories, Mysore Division, presented four complaints to the District Magistrate, Mandya, against the respondent. In those complaints, the accused was charged with having committed various offences punishable under the relevant provisions of the Factories Act, 1948 (Central Act 63 of 1948).

(2.) In C, C. No. 60/63 the accusation was that he had not guarded the grinder and had neglected to fence the belts driving the horizontal saw. In C. C. No. 61/63, it was alleged that he had not maintained form No. 7 which was the record of lime washing and providing a first aid box and had not provided washing facilities for the use of the workers. In C. C. No. 62/63 it was said that he had not provided drinking water facilities, latrines and urinals. In C. C. No. 63/63 it was complained that he had not displayed an abstract in form No. 20 as enjoined by the Act. The complaints stated the various provisions of the Factories Act under which the offences stated to have been committed by the accused were punishable,

(3.) The Inspector of Factories who made those complaints was the only witness who gave evidence in support of the prosecution. During the course of his evidence he stated that he visited the factory of the accused for the first time on May 18, 1963 and again on another occasion on September 12, 1963. He stated that the various transgressions of the various provisions of the Factories Act alleged to in the course of the complaints were all noticed by him both on the first occasion as well as on the next.