STATE OF MYSORE Vs. KSRINIVASA UPADYA

JUDGEMENT

(1.) Both these appeals are connoted appeals. Sri K. Srinivasa Upadya, the Ma-nager of the Siddartha Printers, is the respondent in both these appeals. A common question of law arises in these appeals, and it is convenient to deal with it in one judgment.

(2.) The Inspector of Factories at Mangalore laid two complaints against the respondent under Section 92 of the Factories Act, 1948. It is alleged that the premises known as "Siddartha Printers" is an establishment that had been notified under sec-tion 85(1) of the Factories Act, 1948, and the provisions of Sections 1 to 11, 18, 42, 51 to 56, 61 to 63, 67 to 73, 92 to 115, 117 and 118 of the above Act had been made applicable to the same. The accused is the Occupier and Manager of that establishment. The complaints relate to contraventions of certain provisions of the Factories Act and the Rules framed thereunder.

(3.) Both the cases were tried by the learned District Magistrate, South Kamra and the accused acquitted.