MAHENDRABHAI MANUBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under section 397 of the Code of Criminal Procedure, the petitioner has challenged the order dated 15.10.2003 passed by Additional Sessions Judge, Ahmedabad (Rural) in Criminal Appeal No. 14 of 2003, confirming the order dated 7.3.2003 passed by the Competent Authority under section 6-A of the Essential Commodities Act, 1955 confiscating 50% stock amounting to Rs.65,971/-.

(2.) THE facts relating to this application are as under :

(3.) BEING aggrieved by the said order, the petitioner filed Criminal Appeal before the Sessions Court, Ahmedabad (Rural), which came to be registered as Criminal Appeal No. 14 of 2003. The Appellate Court, after considering the evidence on record and on appreciation of the same, found no error in the order passed by the Competent Authority and by judgment and order dated 15.10.2003 dismissed the appeal and confirmed the order passed by the Competent Authority. BEING aggrieved by both the orders, the present application is preferred.