(1.) THE appellant convicted under section 6 (3) and (4) of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 read with section 3 and section 7 of the Essential Commodities Act and sentenced to SI for three months and to pay a fine of Rs. 1000/- in default to suffer SI for ten days by the learned 2nd Addl. Session Judge, Kolhapur in Special Case No. 11 of 1988 by the judgment and order dated 7-11-92 has appealed against the order of conviction and sentence.
(2.) THE few facts leading to the conviction of the appellant are summarised as under :---
(3.) CHARGE was framed on 23-12-1991 by the Special Judge, Kolhapur for violation of Orders 6 (3) and (4) of Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 and for committing an offence punishable under section 3 read with section 7 of the Essential Commodities Act to which the appellant pleaded not guilty. The defence of the accused was of total denial and that it was a false case. According to him the witnesses deposed against him under police pressure.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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