STATE OF PUNJAB Vs. ARUN KUMAR

JUDGEMENT

(1.) ARUN Kumar respondent was booked in a case FIR No. 4 dated 11.1.1991 registered at police station City Moga under Section 7 of the Essential Commodities Act for allegedly violating the provisions of Punjab Food Grains Dealers Licensing and Price Control Order, 1978 for keeping in his possession 53 quintals 30 kilograms of maize in excess of the permissible limit. He was charged under Section 3 of the Essential Commodities Act, punishable under Section 7 of the Act. The respondent stands acquitted by the impugned judgment of learned Special Judge, Faridkot dated 28.4.1994. Feeling aggrieved, the State of Punjab has come up in appeal before this Court.

(2.) I have heard Ms. Poonam Joshan, learned Assistant Advocate General, Punjab and Mr. T.S. Sangha, learned counsel for the respondent. With their assistance I have gone through the entire record.

(3.) RELYING heavily on the aforesaid submissions, the learned counsel for the appellant contends that the prosecution has been able to prove its case beyond reasonable shadow of doubt and as such the impugned judgment of acquittal deserves to be disturbed.