STATE OF GUJARAT Vs. JAMNADAS VASANJI

JUDGEMENT

(1.) This group consists of three Criminal Revision Applications concerning three workers employed in the factory namely Shanta Savita and Nirmala. The allegation of the prosecution was that the accused as the Manager of the factory did not maintain a Register of Adult Workers showing the names of these three workers and that a distinct and separate offence under section 62(a) read with section 92 of the Factories Act 1948 was therefore committed by the accused in respect of each of these three workers and three different cases were accordingly filed against the accused. The learned Magistrate consolidated all the three cases into one and on the accused pleading guilty passed single sentence of fine of Rs. 10.00 or in default simple imprisonment for seven days. The State has therefore filed this group of Criminal Revision Applications complaining against the passing of one single sentence of fine in three cases and praying for enhancement of the sentence.

(2.) Turning to section 62 of the Act I find that under that section the Manager of every factory is under an obligation to maintain a Register of Adult Workers showing various particulars set out in clauses (a) to (e) of that section. The failure to maintain a Register of Adult Workers as required by section 62 constitutes an offence punishable under section-92. It is the failure to maintain a Register of Adult Workers showing the various particulars set out in section 62 that constitutes the offence. If any one of the particulars set out in section 62 is not contained in the Register of Adult Workers there is a breach of the provisions of that section and the Manager of the factory would be punishable under section 92 A separate and distinct offence is not committed in respect of each particular which is omitted to be shown in the Register of Adult Workers but it is the failure to maintain a Register of Adult Workers showing the various particulars that constitutes the offence whether the particulars be one two or several. Clause (a) of section 62 requires that the Register of Adult Workers should shown the name of each adult worker in the factory. If the name of an adult worker in the factory is not shown in the Register of Adult Workers that would amount to a failure to maintain a Register of Adult Workers as required by section 62 and would attract the penal provision contained in section 92. whether the name of one adult worker in the factory is not shown or whether the names of several adult workers in the factory are not shown is immaterial for in either case there is a failure to maintain a Register of Adult Workers as required by section 62 and this constitutes a single offence. I am therefore of the opinion that no separate and distinct offences were committed by the accused by failure to show the names of Shanta Savita and Nirmala in the Register of Adult Workers. There was one single offence committed by the accused by his failure to maintain a Register of Adult Workers showing the names of Shanta Savita and Nirmala. The learned Magistrate was therefore perfectly justified in imposing a single sentence against the accused. I however find that the sentence of fine imposed by the learned Magistrate is unduly lenient. As pointed out by Gajendragadkar J in a judgment delivered by him on 3rd September 195A in Criminal Revision Application No. 803 of 195A in passing orders of sentence for breach of the conditions laid down by the Factories Act Criminal Courts must bear in mind the beneficent purposes which the provisions of the Act are intended to serve. In my opinion the sentence of fine of Rs. 10.00 imposed by the learned Magistrate is not in consonance with these observations of Gajendragadkar J.

(3.) I therefore enhance the sentence of fine to Rs. 30.00 and direct that in default of payment the accused shall suffer simple imprisonment for ten days. sentence enhanced.