N.U. Beg, J. - (1.) This is a revision by one Ranjit Singh. He has been convicted under Section (Act no. XXII of 1947), and sentenced to pay a fine of Rs. 100/-. In case of default, he is ordered to undergo three weeks simple imprisonment.
(2.) The applicant was the Manager of a Firm styled as Ganesh Das Ram Gopal. One Bansgopal Mathur was an employee of the Firm. The charge against the applicant was that he had failed to pay the wages of Bansgopal Mathur within seven days from the time when the wages of die said employee had fallen due, thereby contravening the provisions of Section 16 of the U. P. Shops and Commercial Establishments Act. He was found guilty of the said charge and sentenced as above. On a revision being filed before the second additional Sessions Judge, Agra, Sri Jagdish Sharma, his conviction and sentence was upheld and the revision application was dismissed. Dissatisfied with the said order he has filed this revision in the High Court.
(3.) Learned Counsel for the applicant has placed reliance on Section 29 of the U. P. Shops and Commercial Establishments Act. 1947 (U. P. Act XXII of 1947). Section 29 runs as follows:- "No court shall take cognizance of any offence under this Act or any rule or order made thereunder except on a complaint in warting of the facts constituting such offence made within six months of the date on which the offence is said to have been committed.";