SHANMUGARAJA SPINNING MILLS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellants in both the appeals who are A-1 to A-4 in STC Nos:3 and 4 of 1998 on the file of the Presiding Officer for Special Court for E.C/NDPS Act cases for the Districts of Coimbatore, Erode and Nilgirs at Coimbatore, have preferred the present Appeals against the conviction and sentence of three months simple imprisonment and fine of Rs.3,000/= in each case and in default one month simple imprisonment in each case, imposed on them under Section 7(1)a(i) of the Essential Commodities Act, 1955 for violation of Clause 13(a)(1) of the Textiles (Development and Regulation) Order 1993.

(2.) THE first accused who is a Spinning Mill and the accused 2 to 4 who are the persons for the conduct of the company, allegedly have not submitted the returns within the stipulated time as per the Notification of the Textile Commissioner for the quarterly period from July 1995 to September,1995 in the earlier case and from October 1995 to December 1995 in the latter case and hence, complaints were filed in both the cases.

(3.) SECTION 7 (1)(a) of the Essential Commodities Act, 1955 reads as follows:-