GOPALBHAI SUVALAL AGRAWAL Vs. DASHRATHBHAI F SOLANKI

JUDGEMENT

(1.) SINCE , both the appeals arise from common judgment and order, they are heard together and disposed off by this common judgment.

(2.) FOR the sake of convenience, the parties shall be referred to as they stood before the trial Court.

(3.) CRIMINAL Appeal Nos. 640 of 1993 is preferred by the original accused No.1 -appellant, therein, whereas, Criminal Appeal No. 653 of 1993 is preferred by the original accused No.2 - appellant, therein, challenging the judgment and order of the learned Special Judge, Court No.4 (for short, 'the trial Court'), Ahmedabad, Dated : 07.05.1993, whereby, the trial Court convicted both the accused Nos. 1 and 2 -present appellants for the offence punishable under Sections 7 and 8 of the Essential Commodities (Stock Declaration, Licensing and Control Order) Act, 1981 ('the Act', in brief) and sentenced them to undergo rigorous imprisonment for three months and to pay fine of Rs.500/ - and in default to undergo further rigorous imprisonment for fifteen days.