BHARATKUMAR GANPATLAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order passed in Special Case No. 5 of 1999 rendered by the learned Special Judge, Panchmahal, Godhra, dated 14.6.199, recording the conviction of the appellant-accused for the offence under Section 3 of the Essential Commodities Act, imposing the sentence of rigorous imprisonment for one month and fine of Rs.5,000/-, in default, further rigorous imprisonment for 15 days.

(2.) The facts of the case, briefly summarised are that, on 11.11.1998 in the village Himatpura at Taluka Kalol, while the accused was carrying on the business of selling the food-grains and ground-nut oil, in the name and style of Navjivan Limited, the officers/Inspector of the Civil Supply Department conducted a raid, and found certain irregularities for which, the stock was seized. On the basis of the complaint given by the complainant, it has been registered as Special Criminal Case No.5 of 1999.

(3.) As it is a summary case, the plea of the accused was recorded. The accused denied to have committed any offence and therefore, the learned Special Judge proceeded with the trial.