R.D. SAMUEL Vs. STATE

JUDGEMENT

(1.) THE criminal appeal arises out of the judgment of conviction and sentence dated 17.10.2002 in S.T.C.No.5 of 1999 on the file of the Principal Special Court under E.C. and NDPS Acts, Chennai, whereby the appellant -accused was convicted for the offences under Order 12(a) of TNSC (RDCS) Order, 1982 and Section 9 read with Section 7(1)(a)(ii) of the Essential Commodities Act and sentenced to undergo three months' rigorous imprisonment and also to pay a fine of Rs.500/ -, in default, to undergo further period of 15 days' rigorous imprisonment.

(2.) THE case of the prosecution is as follows:

(3.) THE trial Court questioned the appellant -accused under Section 313, Cr.P.C. putting the incriminating circumstances before him and the accused denied the charges and stated that he has applied only for one application form.