ABHIJIT KUMAR Vs. STATE OF BIHAR : DINESH KUMAR

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order of acquittal dated 07.10.1996 passed by Shri Arunendra Singh, Judicial Magistrate - Ist Class, Patna in Complaint Case No. 14(M) 95 / Tr. No. 348 of 1996 for the offence under Section 22-A of the Minimum Wages Act, 1948 .

(3.) The case proceeded on the complaint of the Labour Enforcement Officer (Central), Patna for the offence under Section 22-A of the Minimum Wages Act. On the appearance of the accused, the contents of charge read over and explained. However, one witness examined in this case who is the complainant and witness examined on behalf of the defence as D.W. 1 and D.W. 2.