BABAN SHANKAR WALZADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel, appearing on behalf of respective parties.

(2.) The appellant who was accused No. 1 in Special Case No. 1 of 1992, by preferring this appeal, has challenged his conviction for the offence punishable under section 3 (2) (d) read with section 7 (1) (a) (ii) of the Essential Commodities Act as well as sentence of simple imprisonment for seven days and fine of Rs. 1000/-, passed by the learned Special Judge, Ahmednagar.

(3.) The facts relevant for the purpose of this appeal are as under.