GUDULA NARASIMHA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The revision was directed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,') against the judgment in Crl.A.No.174 of 2010 dtd. 28/10/2010 on the file of the learned III Additional Sessions Judge, (First Track Court), Bhimavaram, whereunder the judgment passed by the learned II Additional First Class Magistrate, Bhimavaram, in S.T.C.No.2 of 2009 dtd. 14/6/2010 imposing a fine of Rs.10,000.00 (Rupees Ten Thousand Only) on the revisionist for the commission of offence punishable under Sec. 14(1) of Child Labour (Prohibition and Regulation) Act, 1986 (for brevity 'the Act'), was confirmed.

(2.) The case of the prosecution was that on 27/7/2007 at about 11:00 a.m, PW.2 G. Raju, Assistant Labour Officer had inspected the establishment of the revisionist along with PW.2 S. Amar Kumar, the Assistant Labour Officer and Inspector under 'the Act', 1st Circle, Bhimavaram found a child worker by name Nakka Ramudu, aged about 12 years, therefore, a complaint under Sec. 14(1) of 'the Act', was filed.

(3.) The learned Trial Court examined PW.1 and PW.2 the officials of the Labour Department and got marked Ex.P1 to P6 during the trial. After considering the oral and documentary evidence the learned Trial Court imposed a sentence of minimum fine against the revisionist as mentioned above.