Jackson, J - (1.)The petitioner seeks to revise the judgment in C.C. No. 33 of 1925 on the file of the Sub- divisional Magistrate, Vizianagram, whereby he has been fined Rs. 25 under Section 41, Indian Factories Act (XII of 1911) for employing children in his factory in contravention of Section 23.
(2.)The first ground taken is that the dyeing (probably, drying) yard in which the children were employed does not form part of the factory.
(3.)This place is five or six yards from the wall of the building, and has no connection with machinery, or any work incidental to the manufacturing process (D.W. 1).