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Judgment
George Knox, J.—I agree with the view taken by the learned Sessions Judge who has referred this case that no offence u/s 41 (a) of Act XII of 1911 has been proved There is nothing on the record to show that the boy, whoever he was, who ran away, was employed or allowed to work contrary to any of the provisions of the Act. The Act being a special Act, there must be definite evidence to show that the boy was either employed or being allowed to work. The boy may have been there for any purpose. We all know the nature of boys. He may have stolen in for some purpose quite apart from employment or being allowed to work. I set aside the conviction and sentence and direct that the fine, or any part of it which has been paid, be refunded.