NARASAPPA Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner along with one C. Hanumanthappa was convicted by the First Class Magistrate, Sindhnoor, under Section 7 of the Essential Commodities Act for the contravention of Clause 3 of the Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964, and each of them were sentenced to pay a fine of Rs. 200/- and in default to undergo simple imprisonment for one month.

(2.) In an appeal, the Sessions Judge, Raichur allowed the appeal of Hanumanthappa and acquitted him, but he dismissed the appeal filed by the petitioner and confirmed the decision of the Magistrate, in this regard by his order dated 31st January 1968, passed in Criminal Appeal No. 49/6 of 1967 on the file of his court. It is against that order of the Sessions Judge, that the petitioner has preferred this revision petition.

(3.) The facts of the case, briefly stated, are that on 4th May 1967, the petitioner and one Hanumanthappa were found transporting 75 bags of jawar in lorry No, MYR 3537 and that they had no valid licence with them as required by law. The petitioner was convicted by the trying Magistrate and his conviction was upheld by the Sessions Judge as mentioned above.