KUMARAVEL Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment in S.T.C. No. 43 of 1987 on the file of the Special District and Sessions Judge for E.C. Act Offences, Madurai, convicting the Appellants for the offences under Clause 3 of Tamil Nadu Scheduled Articles (Prescription of Standard) Order 1977 read with Sections 3 and 7(1)(a)(ii) of the Essential Commodities Act read with Sections 34 and 109 of the Indian Penal Code, and sentencing them to undergo R.I. for two years, and imposing a fine of Rs. 2,000/ - on A -1 and Rs. 500/ - on A -2 to A -5, in default to undergo R.I. for one month.

(2.) SHORT facts leading to the conviction could be summarised as follows: On behalf of the prosecution, P.W.1 to P.W.5 were examined and Exhibits P.1 to P -7 were marked and M.Os. 1 and 2 were marked. P.Ws. 1 and 2 who were the mahazar witnesses turned hostile.

(3.) AFTER termination of trial, the trial court found the Appellant guilty and convicted and sentenced them as referred earlier. Aggrieved over this, the present appeal has been resorted.