A SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CRIMINAL Appeal Nos. 342 and 343 of 1998 have been filed by A2 and A3 in S. T. C. Nos. 27 of 1995 and 55 of 1992 on the file of the Special Court (E. C. Act), Chennai, against the conviction and sentence to undergo rigorous imprisonment for three months and to pay a fine of Rs. 2,000/-, in default to undergo one month rigorous imprisonment for the offence under Clause 6 (2) and (3) of Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order of 1982 read with Section 7 (1) (a) (ii) of Essential Commodities Act of 1955, as per separate judgments dated 16. 4. 1998 made in S. T. C. Nos. 27 of 1995 and 55 of 1992.

(2.) CRIMINAL Appeal Nos. 381, 382 and 384 of 1998 have been filed by A2 and A3 in S. T. C. Nos. 56 and 54 of 1992 and 95 of 1991 on the file of the Special Court (E. C. Act), Chennai, against the conviction and sentence to undergo rigorous imprisonment for three months and to pay a fine of Rs. 2,000/-, in default to undergo one month simple imprisonment for the offence under Clause 6 (2) and (3) of Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order of 1982 read with Section 7 (1) (a) (ii) of Essential Commodities Act of 1955, as per separate judgments dated 15. 5. 1998, 14. 5. 1998 and 15. 5. 1998 made in S. T. C. Nos. 56 and 54 of 1992 and 95 of 1991 respectively.

(3.) CRIMINAL Appeal No. 415 of 1998 has been filed by A2 in S. T. C. No. 4 of 1995 on the file of the Special Court (E. C. Act), Chennai, against the conviction and sentence to undergo rigorous imprisonment for three months and to pay a fine of Rs. 2,000/-, in default to undergo one month rigorous imprisonment for the offence under Clause 6 (2) and (3) of Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order of 1982 read with Section 7 (1) (a) (ii) of Essential Commodities Act of 1955, as per judgment dated 23. 4. 1998 made in S. T. C. No. 4 of 1995.