VITHALDAS MADHAVJI Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been brought against judgement dated February 9, 1976 of Shri O.P. Singla, Additional Sessions Judge by which the appellant was convicted for an offence punishable under Section 5 of Imports and Exports (Control) Act 1947 and was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 20,000/- and in default of payment of fine, to undergo further rigorous imprisonment for six months.

(2.) During the pendency of this appeal appellant had died and his legal representatives have been brought on record for continuing this appeal. The fine which was imposed by the learned Additional Sessions Judge is stated to have been deposited.

(3.) A complaint was instituted by Joint Chief Controller of Imports and Exports, New Delhi against 13 persons namely, (1) Harcharan Singh (2) S.N. Kaul (3) C.M. Puri (4) D.G. Bharwani (5) Vithaldass Madhavji alias Babubhai Khakkar (appellant) (6) R.A. Mehta (7) Bhagwandas Madhavji Khakkar (8) Ramnik Dhupalia (9) Dilbaghrai (10) Y.E. Rangwala (11) B.K. Parekh (12) B.M. Wagh (13) Purshotam Sanghvi with regard to commission of offences punishable under Section 120-B IPC, 420, 467 and 471 IPC and Section 5 of the Imports and Exports (Control) Act 1947.