AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The judgment of the High Court of Punjab & Haryana in Criminal Appeal No. 562-SB of 1997 dated January 15, 2010 is under challenge in this Appeal.

(2.) The appellants are aggrieved of their conviction under Sec. 7 of the Essential Commodities Act, 1955 (hereinafter referred to as 'the Act').

(3.) The Trial Court vide judgment and order dated July 8, 1997 had convicted the appellants and directed them to undergo imprisonment for a period of six months alongwith fine of Rs.500.00 each.