PAZHANISAMY Vs. THE STATE

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant challenging the judgment of conviction and sentence passed against him on 08.03.2005 in STC.No. 7 of 2001 on the file of learned Additional District Sessions Judge -cum -Special Judge for E.C. Act cases, Coimbatore. The appellant who was arrayed as A4, along with 4 other accused persons was convicted under Section 4(1) of the Tamil Nadu Essential Trade Articles (Regulation of Trade) Order 1984 r/w Section 7(1)(a)(ii) of the Essential Commodities Act, 1955 and sentenced to undergo three months Simple Imprisonment and a fine of Rs.10,000/ - in default, to undergo Simple Imprisonment for a period of two weeks. Set off was also ordered under Section 428 Cr.P.C.

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

(3.) CHALLENGING the order of conviction and sentence passed by the Trial Court, the appellant/accused has preferred the present appeal.