STATE OF GUJARAT Vs. SHAKTI OIL DEPOT

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant - original complainant, Supply Inspector, Bhavnagar, under Section 378 Cr. P.C., against the Judgment and order dated 17.3.1993 rendered in Criminal Case No.13 of 1987 by the learned Additional Sessions Judge, Bhavnagar. The said case was registered against the present respondent original accused for the offence under section 13 read with Section 7 of the Essential Commodities Act. According to the prosecution case, on 27.9.1984 Shri R.B.Raval, Inspecting Officer, on inquiry found that on the board of price working hours were not mentioned. In the stock of groundnut -oil tins deficit of 30 tins were found. The accused could not produce bill of purchase and sell and even weighing scale was not there. The offence was registered against the accused.

(2.) THEREAFTER , investigation was carried out and statements of several witnesses were recorded. During the course of investigation, accused person was arrested and, ultimately, charge -sheet came to be filed against him in the Court of learned Magistrate.

(3.) IN order to bring home the charges against the accused person, prosecution has examined several witnesses and also produced documentary evidence.