STATE OF ORISSA Vs. SHEIK BASHA AND OTHERS

JUDGEMENT

(1.) The Respondents faced trial for contravention of Clause-3 of Odisha Rice and Paddy Control Order, 1965, punishable U/s.7 of the E.C. Act in G.R. Case No.14/90 (V) i.e. T.R. No.7/90 in the Court of Special Judge, Ganjam-Gajapati, at Berhampur, and by judgment dated 15.03.1994 they have been acquitted. This appeal has been filed against said judgment of acquittal holding the respondents not guilty of the said offence.

(2.) Prosecution case runs as under:-

(3.) The prosecution during trial altogether examined four witnesses. Out of them P.Ws. 1, 2 and 4 are official witnesses, whereas P.W.3 is the lone independent witness.