STATE OF KERALA Vs. ANNAKUTTY VARGHESE

JUDGEMENT

(1.) The above appeal is filed by the State of Kerala challenging the judgment dated 30.4.2004 in C.C.No.297/2002 on the file of the Judicial First Class Magistrate Court, Devikulam. It was a prosecution initiated by the Assistant Labour Officer, Munnar, against the respondent herein alleging offence punishable under Section 21(2) of the Maternity benefits Act 1961. (For brevity Act)

(2.) According to the prosecution, the accused failed to exhibit an abstract of the above Act and Rules in Form K and has not produced the same at the time of inspection by the officers. The accused also failed to maintain the up-to-date muster roll in Form A and failed to produce the same at the time of inspection. Hence, it is alleged that the accused committed the said offence.

(3.) To substantiate the case, two witnesses were examined by the prosecution. Exts.P1 to P7 are the exhibits marked on the side of the prosecution. After going through the evidence and documents, the trial court found that the accused is not guilty, and he was acquitted under Section 255 (1) Cr.P.C. Aggrieved by the same state of Kerala filed this appeal.