THAJUDEEN Vs. ASSISTANT CONTROLLER

JUDGEMENT

(1.) This criminal revision petition is preferred impugning the judgment of the Additional Sessions Judge, Mavelikkara in Crl.Appeal No.476/2011. As per the impugned judgment, the learned Additional Sessions Judge confirmed the conviction and sentence in S.T.No.251/2007.

(2.) The petitioner is the 1st accused in S.T.No.251/2007 on the files of the Judicial First Class Magistrate Court, Kayamkulam. The offences alleged against the accused were under Ss. 29, 31 r/w 49 and 50 of the Standards of Weights and Measures (Enforcement) Act, 1985.

(3.) The 1st respondent, the Assistant Controller, Legal Metrology (Flying Squad), Alappuzha, filed a complaint before the Magistrate Court, Kayamkulam alleging that accused nos.1 to 4 obstructed the process of seizure of the articles from a shop owned by the revision petitioner/accused namely, 'M/s.Dubai Duty Paid Shop', and thereby committed offences punishable under Ss. 49 and 50 of Standards of Weights and Measures (Enforcement) Act, 1985 [hereinafter referred as 'the Act]