(1.) Heard learned APP Ms.Jirga Jhaveri for the appellant - State at length.
(2.) The State has filed this acquittal appeal challenging the judgment and order dtd. 29/11/2007 passed by the learned Metropolitan Magistrate, Court No.4, Ahmedabad City, Ahmedabad in the Criminal Case No.1006 of 1998 for the offences punishable under Sec. 21(1)(4)(K) of the Factory Act, 1948 (hereinafter referred to as "the said Act" for short), wherein the learned Metropolitan Magistrate has acquitted the accused against which the State has preferred this acquittal appeal under Sec. 378(4) of the Code of Criminal Procedure, 1973.
(3.) The brief facts of the case are that the the complainant - Factory Inspector Shri V.R. Shukla visited premises of the factory on 7/2/1998, wherein the accident has taken place on 3/2/1998 and in the said incident, factory worker Shri Pitambar Vaghjibhai sustained injuries and the complaint was filed for the offence punishable under Sec. 21(1)(4)(K) of the said Act.
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