RAJESH KUMAR JAYCHANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT appeal is filed against the order of conviction and sentence passed by the learned Special Judge, Mehsana in essential Commodity Case No. 1 of 1993, on 11th December. 1995 whereby the appellant-accused was sentenced to undergo three months rigorous imprisonment and was ordered to pay a fine of Rs. 1,000/-, in default thereof, to undergo 15 days simple imprisonment.

(2.) THE prosecution case in nutshell is that present appellant-accused was running the shop of edible oil in the name and style of 'rajendra trading Co. ,' at Patan. The inspection was carried out by the Director, office of the Civil Supply Department, Gandhinagar on 26/9/1994 and following irregularities were noticed by him.

(3.) FOR the aforementioned irregularities, the appellant-accused was served with the notice alleging violation of conditions mentioned under Clause 16, 17, 23 and 24 of Gujarat Essential Articles (Licencing, Control and Stock declaration) Order, 1981. As the reply submitted by the complainant was found not satisfactory, the Collector decided and passed the order to file a criminal case in the year 1992 i. e. after about 8 years against the appellant-accused.