(1.) THE present appeal has been filed by the appellant under Section 374 of the Criminal Procedure Code, against the judgment and order dated 28.08.1995 rendered by the Special Judge, Ahmedabad City in Criminal Case No.6 of 1995, whereby the appellant -accused was convicted for the offence under the Essential Commodities Act and sentenced to undergo rigorous imprisonment for three months and pay fine of Rs.500/ - and in default of payment of fine, rigorous imprisonment of 15 days was imposed.
(2.) SHORT facts of the prosecution case are as under:
(3.) I have heard Mr.M.J.Buddhbhatti, learned advocate for the appellant and Ms.C.M.Shah, learned APP for the respondent -State.