STATE REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT, MADRAS Vs. K KANDAVADIVEL, MANAGING DIRECTOR / OCCUPIER, SWAMY & SWAMY PLANTATIONS (PVT) LTD

JUDGEMENT

(1.) The accused in S.T.C.No.4 of 2012 is the appellant in Crl.A.No.432 of 2016 and the accused in S.T.C.No.5 of 2012 is the appellant in Crl.A.433 of 2016.

(2.) The Criminal Appeal No.432 of 2016 is directed against the order of acquittal in S.T.C.No.4 of 2012 dated 22.05.2015 on the file of the Chief Judicial Magistrate, Udhagamandalam, The Nilgiris District. The Criminal Appeal No.433 of 2016 is directed against the order of acquittal in S.T.C.No.5 of 2012 dated 22.05.2015 on the file of the Chief Judicial Magistrate, Udhagamandalam, The Nilgiris District.

(3.) These Appeals arise out of the contraventions of the provisions of Section 41 and Rule 61-E and 61-F of the Tamil Nadu Factory Rules, 1950 in the Tea Manufacturing Factory owned by M/s.Swamy and Swamy Plantations (Pvt) Ltd. Hence, these Appeals are, with the consent of the parties heard together and disposed of by a common judgment.