STATE OF GUJARAT Vs. SARASVATI MACHINERY STORES

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State and learned Advocate for the respondents.

(2.) BY way of this Appeal, the appellant State has felt aggrieved by the judgment and order dated 31.12.1990 of the learned Judge, Jamnagar in Special Case No.1/1985 wherein the accused No.1 Shri Sarasvati Machinery Stores and accused No.2 Mayurkumar Valjibhai Popat accused No.3 -Adarsh Trading Company, accused No.4 -Dalichand M.Bharvad, accused No.5 -The Anil Starch Products Ltd. accused No.6 - B.A.Pancholi were acquitted of the charges All the above offences were under Sections 3 and 7 of the Essential Commodities Act, 1955. (hereinafter referred to in short as 'the Act') and Section 13(1)(A) of the Fertilizer Control Order, 1957

(3.) THE facts of the case in brief are as under : -