VOODA BANGAR RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the revision petitioner and also the respondent-State represented by learned Public Prosecutor.

(2.) Perused the impugned order of the learned District Collector, Visakhapatnam, dtd. 20/1/2016 in C.C.No.35/2015-CSR5, wherein the total 100% of the stock was seized and ordered for confiscation of 20% of the seized fertilizers out of the total value of the seized stock worth Rs.15,24,000.00 consists of DAP 285 bags, Ammonia 15 bags, S.S.P. 327 bags, Urea 1088 bags, M.O.P.517 bags and 210-20/0/113 374 bags, put together 2606 bags, and that was confirmed by the order of the learned Principal District & Sessions Judge, Visakhapatnam, dtd. 30/12/2016 in Criminal Appeal No.44 of 2016.

(3.) A perusal of the impugned order, so far as the clandestine dealing concerned, there is nothing to interfere, but for on the quantum. No doubt, the variation shows DAP 28 bags, Ammonia 104 bags, S.S.P. 21 bags, Urea 22 bags, M.O.P.44 bags and 210-20/0/113 31 bags, total put together only 250 bags out of the stock as per the book value 2856 bags when compared to physical stock 2606 bags.