GOVINDARAM SARADA Vs. STATE

JUDGEMENT

(1.) These two revision cases can be disposed of on a simple point of law. A complaint was filed under Sec. 22 of the Minimum Wages Act read with Rule 22 (4) (iii) of the Rules framed under the said Act. It is unnecessary to go into the facts because it appears that the prosecution completely failed to comply with the provisions of sub-section (2) (a) of Sec. 22-B of the said Act which read as follows:

(2.) The revision cases are, therefore, allowed, the convictions and sentences of the petitioner are set aside and he is acquitted. Fines, if paid, will be refunded to the petitioner. Petitions allowed.