MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MURUGAN, the petitioner herein was convicted for the following offences is three counts. 1."Under Sec.6 (1), Rule 3 (1) and 2, 2."Sec.6(1), Rule 4 (1)2 and 3 and 3."Sec.7(1), Rule 12 of Tamil Nadu Factories Act, 1948 and Tamil Nadu Factories Rules, 1950 and sentenced to pay a fine of Rs.2,000 on each count, in default to undergo to two months simple imprisonment.

(2.) BRIEFLY stated the facts leading to the filing of this revision are the following:

(3.) ON these three contentions, the learned counsel for the petitioner Mr.R.Antony Xavier submitted that the prosecution case cannot be sustained and as such, the petitioner is entitled to be acquitted.