KUMAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division (Essential Commodities Act), Salem, in S. C. No. 287 of 2006 whereby the appellants 7 in number along with two others ranked as A-6 and A-8, stood charged, tried and found guilty as follows:<FRM>JUDGEMENT_1417_TLMAD0_2009Html1.htm</FRM>

(2.) THE trial Court recorded an order of acquittal of A-6 and A-8 of all the charges levelled against them and A-1, A-3 to A-5, A-7 and A-9 in respect of the other charges.

(3.) SHORT facts necessary for the disposal of this appeal can be stated as follows: