N K CHITNIS Vs. STATE

JUDGEMENT

(1.) THESE are five revision petitions in five different cases arising out of convictions of Mr. N. K. Chitnis, Engineer and Manager, Hukumchand Mills Ltd. , Indore for offences under Sections 51 and 52 of Indian Factories Act No. LXIII of 1948 as applied to Madhya Bharat. He was sentenced to pay a fine of Rs. 150/- in respect of each of the offences aforesaid in each case.

(2.) APPEALS preferred against this decision of Additional City Magistrate, Indore, who was the trying Magistrate, were dismissed by the Sessions Judge, Indore.

(3.) THE accused has preferred these five different revision petitions to this Court and they are all being heard and disposed of together by a single judgment as the question involved in all of them is the same.