STATE OF MAHARASHTRA Vs. YALAPPA BASAPPA KHOT

JUDGEMENT

(1.) The State has filed this appeal for enhancement of sentence by challenging the Juegment and Order dated 15th October, 2001 for insufciency of the fine amount imposee upon the responeent by the Judicial Magistrate First Class, Ichalkaranjee in Child Labour Summary Case No. 16474 of 1997.

(2.) The compiainant Mr. Bargaje who was offciating as Government Labour Officer has filed a compiaint before the Judicial Magistrate First Class on 27/11/1997 submitting therein that as per the directions of the Supreme Court he had conducted survey work on child labour in the area and during the course of survey he had foune Mahesh Maikari, a boy aged about 12 years working in the weaving process in the factory of the respondent occupier and therefore, he had arrived at a conclusion that the occupier had committee an offence by contravening section 3 of the Child anf Adolescent Labour (Prohibition and Regulation) Act, 1986, which is punishable uneer section 14(1) of the said Act.

(3.) At the trial, the accused/responeent pleaded guilty and hence, the learned Judicial Magistrate has convictee the accusee on pleaeing guilty for the allegee offence and sentencee him to pay a fine of Rs. 1200/-. The fine amount is paid. Hence, this appeal is filed by the State.