SANTOSH KOLANKI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present criminal revision has been filed challenging the judgement and order dated 27.11.2002 passed by the Special Judge (E.C. Act)/Additional Sessions Judge, Aligarh in Criminal Appeal No. 82 of 2001 (Santosh Kalanki Vs. State of U.P.) whereby the above mentioned appeal has been dismissed and the order dated 10.08.2001 passed by the Chief Judicial Magistrate, Aligarh in Case No. 1908 of 1997 (State Vs. Santosh Kalanki) under Section 14 of the Child and Adolescent Labour (Prohibition and Regulation) Act , 1986 convicting the revisionist for three years imprisonment and fine of Rs.2000/- has been affirmed.

(2.) I have heard Mr. Hemendra Pratap Singh, learned counsel for the revisionist and the learned A.G.A. for the State.

(3.) It transpires from the record that a complaint under Section 14 of the Child and Adolescent Labour (Prohibition and Regulation) Act , 1986 was filed by the Labour Enforcement Officer, Aligarh against the accused/revisionist Santosh Kalanki. It is the case of the prosecution that on 18.03.1997, the complainant L. S. Gupta, Labour Enforcement Officer, Aligarh visited the premises of the accused/revisionist alongwith Pradeep Kumar, Senior Clerk and Girish Chandra, Junior Clerk, respectively, four children who were less than 14 years of age were found to be working in the said premises. It was further alleged that the sheet containing the details of the child labourers was snatched and torn. An F.I.R. to that effect had been lodged at the concerned police station. On the aforesaid factual premised, it was prayed that the accused/revisionist be punished.