STATE OF GUJARAT Vs. SHYAMLAL KISHANLAL AGRAVAL

JUDGEMENT

(1.) THE State of Gujarat has come by way of appeal for enhancement of sentence against the judgment and order of conviction and sentence passed by the learned Metropolitan Magistrate, Court no. 4, Ahmedabad in Criminal Csse no. 1717 of 1991 whereby, the learned Magistrate convicted the present respondent-original accused and sentenced him to pay fine of Rs. 500/-, in default, to undergo S. I. for fifteen days for the offence punishable under Section 21 (1) (4) (6), 92 of the Factories Act, 1948.

(2.) IT may be noted here that the present respondent-original accused had pleaded guilty before the learned Magistrate.

(3.) HEARD learned A. P. P. Ms. Falguni Patel for the appellate-State and learned Counsel Mr. Raju for the respondent-original accused.