SIDDHMUNI YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH the matters are related with a common judgment, and therefore, the same are hereby decided with a common judgment.

(2.) VIDE judgment dated 13.11.2003 passed by the Special Judge under Essential Commodities Act, Shahdol in Special Case No. 6/2002, the appellant Siddhmuni Yadav, was convicted for the offence punishable under Section 3/7 of the Essential Commodities Act (hereinafter referred to as ''EC Act '') and sentenced with 6 months' R.I with fine of Rs.2,000/ -, whereas the Tanker bearing registration No. MP19 -A/3698, which was found involved in the crime was also confiscated. Being aggrieved with the aforesaid judgment, the appellant Siddhmuni Yadav, has preferred the present criminal appeal No.1936/2003 whereas the applicant Amar Kumar Verma has preferred the present petition M.Cr.C.No.8267/03 under Section 482 of Cr.P.C to quash the order of confiscation.

(3.) THE accused Siddhmuni Yadav, abjured his guilt, however no special defence was taken and therefore, no defence evidence adduced.