STATE OF GUJARAT Vs. ATLANTIC COLOUR IND

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 26. 7. 1990 passed by the learned Special Judge, Ahmedabad in Special Criminal Case No. 109/1989 whereby the accused have been acquitted of the charges under section 7 of the Essential Commodities Act, 1955, leveled against them.

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

(3.) IT was contended by learned APP that the judgment and order of the Special Court is against the provisions of law; the Special Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this court through the oral as well as the entire documentary evidence.