AGRICULTURAL PRODUCE MARKET COMMITTEE, ARSIKERE, HASSAN DISTRICT, REP. BY ITS SECRETARY Vs. B.K. RENUKARADHYA, S/O. NEELAKANTAIAH

JUDGEMENT

(1.) THE appellant has challenged the order acquitting the respondent for the charge under Sections 114 to 116 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (hereinafter called as 'the Act' for short) on a trial held by the JMFC, Arsikere.

(2.) THE appellant Agricultural Produce Market Committee had allotted Hotel premises to the respondent on 1 1.1.1992 on leave and license basis for a period of three years from 16.1.1992 on payment of monthly license fees of Rs. 801 -00. The respondent: was irregular in payment of the license fee and was due for an amount of Rs. 11,202/ -. It is in these circumstances, it is alleged that the respondent committed an offence punishable under Sections 114 to 116 of the Act.

(3.) I have heard the learned counsel for both the parties.