BALA SWAMI AKELA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision is directed against the judgment dated 12-1-1985 passed by the 1st Additional Sessions Judge, Giridih, who has dismissed the criminal appeal filed by the petitioner against his conviction recorded by the trial court by the judgment dated 11-4-1979 by which the petitioner was convicted under Rule 22 of the Payment of Wages (Mines) Rules, 1956 and sentenced to pay a fine of Rs. 101 in default, to undergo simple imprisonment for a week in the following circumstances.

(2.) It appears that a complaint petition was filed before the trial court by the Labour Enforcement Officer, (Central) Bermo, making allegation that the petitioner was responsible for payment of wages to the workers and for submission of annual returns and the petitioner, in that capacity, had failed to furnish annual returns for the year, 1976-77 which he was required to furnish by 1-2-1978. Thereafter, a show cause notice was served on the petitioner but he had not replied and, as such, it was alleged that he had committed an offence under Rule 22 of the Payment of Wages (Mines) Rules, 1956

(3.) After due trial, the petitioner was convicted by the trial court, as indicated above. Thereafter, he preferred appeal which was dismissed and the judgment of the trial Court was upheld and, thereafter, against the appellate court judgment, this revision has been filed.