AGRICULTURAL PRODUCE MARKET COMMITTEE Vs. LALITHAMMA

JUDGEMENT

(1.) This criminal revision petition is filed to set aside the impugned judgment dtd. 12/1/2011 passed by the Principal Civil Judge and J.M.F.C., Arasikere in C.C. No. 2161/2008 and also the impugned judgment dtd. 11/2/2013 passed by the Additional Sessions and Fast Track Court-II, Hassan in Criminal Appeal No. 28/2011.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State

(3.) The factual matrix of the case of the prosecution before the Trial Court is that the respondent carried out business at Doddametikurke Village, Kanakatte Hobli, Arasikere Taluk from 30/7/2006 to 8/8/2007 without obtaining any valid license from APMC and accused is liable for a payment of market fees of Rs.27,289.00 for having carried out business without obtaining license and also accused is liable to pay penalty of Rs.83,068.00 for having carried out business without business license and thereby committed the offence punishable under Ss. 8, 65 and 70 of the APMC Act.