KOTECHA PRABHUCHANDRA MANSANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been filed by the appellant under Section 374 of the Criminal Procedure Code, against the judgment and order dated 28.10.1996 passed by learned Special Judge, Surendranagar in Special Essential Case No.1 of 1992, whereby the appellant -accused was convicted for the offence under Section 3 of the Essential Commodities Act and sentenced to undergo rigorous imprisonment for three months and pay fine of Rs.5,000/ - and in default of payment of fine, simple imprisonment of one month was imposed.

(2.) SHORT facts of the prosecution case are as under:

(3.) I have heard Mr.Umesh Trivedi, learned advocate for the appellant and Ms.C.M.Shah, learned APP for the respondent -State.