SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANT -original accused (hereafter referred as "accused") has been convicted in Summary Case No.11 of 1997 by the Additional Sessions Judge - Judge of the Special Court under Essential Commodities Act, Jalgaon, vide Judgment dated 20th May, 2000. Appellant -accused has been convicted under Section 3 punishable under Section 7 of the Essential Commodities Act, 1955 and sentenced to suffer rigorous imprisonment for three months and to pay a fine of Rs.5000/ - (Rupees Five Thousand) and in default to suffer simple imprisonment for forty -five days.

(2.) CASE of prosecution in short is as under: -

(3.) BEFORE the trial Court, there is oral evidence of complainant PW -1 Kashinath Marathe. He proved the Panchnama Exhibit 28 and the F.I.R. at Exhibit 29 and statement which was given by the Appellant -accused to the raiding party Exhibit 30. Looking to the defence of the Appellant - accused, prosecution did not examine any further witnesses.