STATE OF GUJARAT Vs. ASHRAF ISMAILE HOLI

JUDGEMENT

(1.) THE present Appeal is directed against the judgment and order delivered by the Learned Additional Sessions Judge, Jamnagar in Special Criminal Case No.4/1999 dated 05.11.1999 recording acquittal of the accused for the offences under Sections 3 and 7 of the Essential Commodities.

(2.) THE facts of the case briefly summarized are as follows:

(3.) IT is this judgment and order which has been assailed on the ground inter alia that the court below has failed to consider the relevant material and evidence including the confessional statement made by the respondentaccused before the authority.