NIROD NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order, dated 08.03.2004, passed by the learned Special Judge, Cachar, Silchar, in Special Case No. 34/2000, under Section 7 of the Essential Commodities Act, is in challenge in this appeal.

(2.) BY the impugned judgment and order, the learned Special Judge convitcted the appellant for the offence, under Section 7 of the Essential Commodities Act (hereinafter called 'the E.C. Act') and sentenced him to suffer rigorous imprisonment for six years and pay fine of Rs. 50,000/-, in default suffer rigorous imprisonment for another period of one year. Aggrieved by the said judgment and order of conviction and sentence, the convict, as appellant, has come up with this appeal under Section 374 (2) of the Code of Criminal Procedure (hereinafter called "CrPC.")

(3.) ON receipt of the FIR, police registered a case under Section 7 of the E.C. Act and launched investigation into the matter. At the close of investigation, police submitted charge sheet against the appellant, under Section 7 of the E.C. Act.