STATE OF KARNATAKA Vs. KETAN GUPTHA

JUDGEMENT

(1.) This appeal by the appellant-State is directed against Judgment and order dated 6.7.2011 passed by the Principal Civil Judge and JMFC, Hosakote in C.C.No.409/2007.

(2.) By the impugned judgment and order, the Trial Court has acquitted the respondents-accused Nos.1 and 2 for the offence punishable under Section 92 of the Factories Act.

(3.) Aggrieved by that, the appellant-State has filed this appeal.