MAHENDRABHAI JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order rendered by the learned Special Judge, Court No.15, Ahmedabad, in Special Criminal Case No. 27 of 1993, recording the conviction of the appellant-accused for the offence punishable under Section 3 read with Section 7 of the Essential Commodities Act, imposing rigorous imprisonment for two years and fine of Rs.5,000/- and in default, further rigorous imprisonment for three months.

(2.) The facts of the case, briefly stated, are that, the appellant orig.accused was doing the business in the name and style of M/s.Atul Traders of selling food-grains under the licence and had committed irregularities which were found during the search by the Officers/Inspector of the Food and Civil Supplies Department, for which, the complaint was registered and on the basis thereof, it has been registered as Special Criminal Case No.27 of 1993. As it is a summary case, the plea of the accused has been recorded at Exh.19. As the accused denied to have committed the offence, the learned Special Judge proceeded with the trial. After recording the evidence of the prosecution witnesses was over, the further statement of the accused was recorded.

(3.) After hearing the learned APP and the learned advocate for the accused, the learned Special Judge, recorded the conviction and order as stated hereinabove.