STATE GOVERNMENT Vs. DEODATTA DIDDI

JUDGEMENT

(1.) THIS is an appeal by the State Government against the acquittal of the respondent Deodatta Diddi, Agent, Rawanwara Khas Colliery, in the Chhinwara district.

(2.) A complaint was made under Section 39, Mines Act, 1923, by the Chief Welfare Officer (Mines) against Messrs. Karamchand Thapar Bros, as managing agents and owners of Rawanwara Khas Collieries as represented by their Managing Director Indra Mohan Thapar and the respondent Deodatta Diddi as Agent of Rawanwara Khas Colliery.

(3.) THE trying Magistrate acquitted both Messrs. Karamchand Thapar and Bros, as well as Deodatta. The State Government has preferred an appeal only against the acquittal of the latter.