OM PRAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant Om Prakash who appeals by special leave, has been convicted under sub-rule (9) of Rule 125 of the Defence of India Rules, 1962 read with Section 3 (1) of the Gur (Movement Control) Order, 1963 and sentenced to six months' rigorous imprisonment. The case against the appellant is that on January 14, 1964 at or about 10. A. M. he was attempting to export from Punjab State to Rajasthan State gur in truck No. PNR 6020. This truck was stopped near the border between Punjab and Rajasthan States at a village called Khandewara. The truck was found loaded with 59 quintals of gur and 22 quintals of desi khand which under the Gur (Movement Control) Order could not be exported from the State of Punjab. Under the definition of "export" in the said Order, it is stated inter alia that "export" means to take or cause to be taken from the State of Punjab. Clause (3) of the Order states that no person shall export or attempt to export or abet the export of gur except under and in accordance with a permit issued in this behalf by the Chief Director or by the Government of the State or, as the case may be, by the Administrator or the Union territory, from which the gur is to be exported, or any officer authorised in this behalf by that Government or Administrator. No such permit was produced in the case. It would appear, therefore, that an offence under sub-rule (9) of Rule 125 of the Defence of India Rules, 1962 was being committed in attempting to export gur from the territory of Punjab. Om Prakash was not the actual driver of the truck. The driver of the truck was on Sunder Lal who was also convicted but who has not been granted special leave by this Court. Om Prakash was only seated by the side of the driver Sunder Lal. He denied all connection with the export.

(2.) Three defence were raised in the case. The first was that the Gur (Movement Control) Order which came into force on October 30, 1963 was repealed on July 27, 1964 and the prosecution therefore could not continue beyond July 27, 1964 on which date the order was repealed. This argument is not acceptable, because the repealed (sic repealing ) order itself provides for saving of prosecutions commenced by the State in respect of offences committed while the Order was in force. It states that the repeal shall not affect anything done or omitted to be done under the Order. The prosecution could therefore continue. Authority for this proposition was cited in the High Court from the House of Lords' case Wicks v. Director of Public Prosecutions, 1947 AC 362. Indeed this was also laid down in an earlier case which is considered as the leading authority on the subject Steavenson v. Oliver, (1841) 8 M and W 234.

(3.) The second defence was that the truck was not intended to cross the border into Rajasthan but was going to village Bawal within the State of Punjab, The case of the defence was that the truck was stopped at a place three miles from the border where the road bifurcates, one limb going to Rajasthan and the other going to Bawal. This part of the case was not believed by the Tribunal itself and that being a question of fact, we cannot interfere.