VARGHEESE Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the Special Judge, E.C. Act, Thanjavur, dated 12-1-1994 rendered in S.T.C. No. 47 of 1992, convicting the appellant/first accused under Clauses 3 and 4 of Tamilnadu Scheduled Articles (Prescription of Standards) Order, 1977 r/w S. 7(i)(a)(ii) of the Essential Commodities Act, 1955 and sentencing him to undergo R.I. for one year and to pay a fine of Rs. 2,000/- and in default to undergo R.I. for four months.

(2.) SHORT facts that are necessary for the disposal of this appeal are as follows :

(3.) AFTER hearing the rival submissions and after careful scrutiny of the available records and materials, this Court has to necessarily set aside the judgment of the Court below.