T STANES AND COMPANY LTD Vs. STATE

JUDGEMENT

(1.) The above appeal is directed against the conviction dated 27.5.1996, made in S.T.C.No.20 of 1995 on the file of the learned Special District and Sessions Judge, Madurai.

(2.) S.T.C.No.20 of 1995 on the file of the learned Special District and Sessions Judge, Madurai, was tried against four accused, namely, (1)M/s.T.Stanes and Co., (A1), which manufactures fertilizer mixtures; (2) C.Raghavan (A2), who was working as Works Manager in A1 company; (3) M.Kalidevan (A3), who was working as a Chemist in A1 Company and (4) N.S.P.Balasubramaniam (A4), who was appointed as a distributor by A1 Company for the sale of the fertilizer mixtures manufactured by the first accused company. All the accused were charged for the alleged contravention of Section 7(1)(a)(ii) of the Essential Commodities Act read with Clause 19(a) of the Fertilizer (Control) Order, 1985.

(3.) The learned Special District and Sessions Judge, Madurai, by judgment dated 27.5.1996, in S.T.C.No.20 of 1995, holding that the charge against A2 to A4 was not proved, acquitted them and held that A1 was guilty of the offence and therefore, convicted A1 for the contravention of Section 7(1)(a) of the Essential Commodities Act read with Clause 19(a) of the Fertilizer (Control) Order and imposed a fine of Rs.5000/-.