K. VEERASINGAM Vs. STATE OF TAMIL NADU, REP. BY THE INSPECTOR OF POLICE, PERAVOORANI POLICE STATION, PATTUKOTTAI TALUK

JUDGEMENT

(1.) THIS is an appeal by the accused in S.T.C. No. 20 of 1986 on the file of the Special Judge (under the Essential Commodities Act), Thanjavur, Challenging his conviction under Clause 6(2) of Tamil Nadu Essential Commodities (Regulation of Distribution by Card System) Order, 1982 read with Essential Commodities Act, 1955, hereinafter referred to as the Order, and the sentence of imprisonment for a period of six months.

(2.) THE gravamen of the charge against the Appellant was that as Assistant in the Amudham Super Market in Kazhanivasal, Peravoorani Taluk. In July -August, 1985, he distributed essential commodities to the card holders without making necessary entries in the various cards and also distributed them in bulks, in violation of the circulars issued to the Distributors in that regard. [Discussion of facts omitted -Ed.]

(3.) THE Appellant would not deny failure to make entries in the respective family cards. He would only urge that it was due to pressure of work.