STATE OF GUJARAT Vs. MANUBHAI UKABHAI PATEL

JUDGEMENT

(1.) Since facts and issues involved in these appeals are identical, they are taken up for hearing and final disposal together. All these appeals are directed against the judgments and orders of acquittal acquitting the accused from the charge of offence punishable under Sec. 67 of the Factories Act, 1948 (for short, "the Act").

(2.) Since the facts are identical in all these appeals, I have stated in brief the facts giving rise to the filing of Criminal Appeal No. 302 of 2016 only, which are as under:-

(3.) At the conclusion of trial and after appreciating the oral as well as documentary evidence, the learned 2nd Additional Chief Judicial Magistrate, Morbi passed the impugned Judgment acquitting the respondent. With similar allegations, other cases are also filed against the accused and, in other cases also, the accused is acquitted by the trial Court. Being aggrieved by and dissatisfied with the said judgments and orders acquitting the respondent, the appellant-State has preferred present appeals before this Court.