R MUTHUKRISHNAN AND Vs. AGRICULTURAL OFFICER LALGUDI AND

JUDGEMENT

(1.) R. Muthukrishnan, the first accused has filed the appeals in C.A. Nos. 21, 22, 23, 24, 25 and 26 of 1992 against the judgment and conviction passed by the learned Presiding Officer, Special Court for Essential Commodities Act cases, Pudukottai in S.T.C. Nos. 20 to 25 of 1990 convicting the appellant for the offence under S. 7(1)(a)(ii) and 12 aa(2)(f) of Essential Commodities Act for violation of the Clause 19(1)(a) of Fertilizer (Control) Order, 1985 and sentencing him to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/-, in default, to undergo R.I. for three months.

(2.) R. Rajamanickam, the second accused has filed the appeals in C.A. Nos. 13, 14, 15, 16, 17 and 18 of 1992 challenging the judgment and conviction passed by the learned Presiding Officer, Special Court for essential Commodities Act cases, Pudukottai, in S.T.C. Nos. 20 to 25 of 1990 convicting the appellant for the offence under Ss. 7(1)(a)(ii) and 12aa(2)(g) of E.C. Act for violation of Clause 19(1)(a) of Fertilizer (Control) Order, 1985 and sentencing him to undergo simple imprisonment for three months and to pay a fine of Rs. 500/-, in default, to undergo R.I. for one month.

(3.) All these appeals are being disposed of by this common judgment, since the parties as well as the issue in these cases are one and the same.