STATE OF ORISSA Vs. ASHOK KUMAR SAHOO

JUDGEMENT

(1.) HEARD Mr. D.K Mohapatra, Learned Standing Counsel for the Vigilance Department and Mr. Sahoo, Learned Counsel for the Respondent.

(2.) THIS application under Section 378 Code of Criminal Procedure has been filed with a prayer to grant leave to appeal against the Order Dated 18.12.2001 passed by the Addl. Sessions Judge -cum -Special Judge, Vigilance, Kendrapara in G.R. Case No. 54 of 1997 acquitting the Respondent of the charges under Sections 7 and 9 of the Essential Commodities Act.

(3.) IN order to prove its case, prosecution examined as many as 14 witnesses including the Asst. Civil Supplies Officer and some independent witnesses and proved 35 exhibits. Defence examined none and proved two exhibits i.e. Exts. A & B.