AHMED SAADI Vs. STATE OF A P

JUDGEMENT

(1.) The accused has preferred this appeal against the judgment of conviction and sentence of rigorous imprisonment for a period of one year and imposition of fine of Rs.5,000.00 for the offence under Section 353 IPC, passed by the in Additional Metropolitan Sessions Judge-cum-Special Judge for Trial of cases under the Essential Commodities Act in S.C. No.516ofl995.

(2.) The factual matrix that arise for consideration can be briefly stated as follows: rigorous imprisonment for six months. Aggrieved thereby, the accused has preferred this appeal.

(3.) The point that arises for consideration is "whether the prosecution has proved the guilt of the accused beyond all reasonable doubt for the offence punishable under Section 353 IPC"?