STATE Vs. SUBRAMANIAM

JUDGEMENT

(1.) THESE appeals arise out of the orders of acquittal passed by the Assistant Sessions Judge, Namakkal, reversing the conviction and sentence awarded by the learned Judicial Second Class Magistrate, Paramathi in S.T.C.Nos.580,581 and 582 of 1984.

(2.) THE respondent was prosecuted for the violation of the provisions of Rule 11(5) read with Rule 16(b) and Rule 16(4)(i) and Rule 4(A) of the Tamil Nadu Shops and Establishments Rules.