EMPEROR Vs. NAROTTAM LALBHAI SHETH

JUDGEMENT

(1.) THIS is a reference made by the Sessions Judge of Ahmedabad, and it raises a question of procedure on a prosecution under Section 60(b)(i) of the Factories Act, 1934.

(2.) THE learned Sessions Judge referred the question to us because he thinks it is not free from doubt, and that it is desirable to get a decision. But I rather gather that his own opinion is not very strongly in favour of our accepting his reference. Government support the reference, which has rather surprised me, since I should have thought that it was tol the public interests to oppose it, because, if we accept the reference, I am satisfied that serious evasions of the Factories Act may follow.

(3.) I agree.