High CourtsDivision Bench

Emperor vs Banoomian Pirbhai

Bombay High Court · Decided on 13 January 1910 · Citation: (1910) 12 BOMLR 225

HON’BLE JUDGES
N.G. Chandavarkar, J · Knight, J
RESULT
Dismissed
CASE NUMBER
Criminal Appeal No. 391 of 1909
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Judgment

1 paragraphs · 120 words
1.

This Court does not agree with the Magistrate in his view of the law that an order or notice from the Inspector of Factories is necessary before a person who has not conformed to the rules made under the Act can be charged for any offence under it. It is the duty of such person to obey the rules, and in case of his disobedience he becomes liable to conviction whether there was any order or not from the Inspector calling upon him to obey the rules. In this particular case, however, on the merits the Court does not see sufficient reason to interfere with the order of acquittal. The Court disallows the appeal on this latter ground only.