A M SAMIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is directed against the judgment dated 04.11.2010 passed by the Appellate Court in Crl.A.No.535/2010 dismissing the appeal by confirming the judgment of conviction and sentence passed by the Trial Court in C.C.No.1272/2006 convicting the accused - petitioner herein for the offence under Section 4(1) Rule 3, and Sections 6-A, 12(1) and Rule 24A of the Karnataka Shops and Commercial Establishments Act, 1961 and Rules 1963. Further, he was sentenced to pay a fine of Rs.15,000/- for the offence under Section 24, to pay fine of Rs.1,000/- for the offence under Section 4(1), to pay fine of Rs.1,000/- for the offence under Section 12(1), to pay fine of Rs.1,000/- for the offence under Section 6A and to pay fine of Rs.250/- for the offence under Rule 24-A of the Karnataka Shops and Commercial Establishments Act, 1961 and Rules 1963 and imposing default clauses in respect of each of the offences in case the appellant committed default.

(2.) The learned counsel for the petitioner is absent. However, heard Shri G.M. Ananda, learned counsel who has been appointed as Amicus Curiae in this case as well as Shri Thejesh P., learned HCGP for the respondent.

(3.) The factual matrix of the petition is as under: