STATE Vs. A K MOHANDAS

JUDGEMENT

(1.) This is an appeal against acquittal.

(2.) Accused No.1 was the partner and accused No.2 was the Manager of M/s. Muruga Home Industries at Koodangulam. It was involved in manufacture of beedi. A.1 and A.2 were charged for the offence under rule 36(3) read with rules 36(7), 36(2), 36(2)(a)(i)(ii) read with rule 36(7) read with 33(1) read with Section 33(1) of the Beedi and Cigar Workers Act, on the ground that the five women workers were not brought on record as the real home workers; though their husbands' names were recorded as home workers, it was really those five women were the home workers. The service book as required was not given to the workers and service book was not submitted to the Inspector of Labour, Cheranmahadevi.

(3.) During the pendency of the trial, A.1 dead. Hence, the charge against him abates. The trial Court after recording evidence, acquitted the second accused as the charges were not proved. Against that, the State has preferred this appeal.