STATE OF GUJARAT Vs. ASHOK CINEMA INSTITUTION

JUDGEMENT

(1.) WHILE admitting this appeal in the year 1992, this Court was passed the following order. The accused could not be served till date. "Notice and R&P writ issued"

(2.) THE present appeal has been filed by the appellant under Section 377 of the Criminal Procedure Code, against the judgment and order dated 24.11.1988 rendered by the Learned Metropolitan Magistrate, Court No.6, Ahmedabad in Criminal Case No.11064 of 1988, whereby the appellant -accused was convicted for the offence under the Payment of Bonus Act,1965 and was pleased to convict the respondents for the above charges and sentenced the respondents to pay a fine of Rs. 30/ - for each accused and in default of payment of fine, simple imprisonment of three days was imposed.

(3.) SHORT facts of the prosecution case are as under: