PRATAP CHAND MADAN Vs. STATE

JUDGEMENT

(1.) Appellant has been sentenced to rigorous imprisonment for a period of one year and to a fine of Rs.30,000/- (Rupees thirty thousand) for violation of Delhi Specified Articles (Regulation of Distribution) Order, 1981 Ex.PW1/A, under Section 7 of the Essential Commodities Act, 1995 by a Special Court of Delhi. Appellant was found to be hoarding forty nine (49) bags of wheat meant for public distribution. Appellant was running a Fair Price Shop (F.P.S.) at Vikas Puri, Delhi and on 25th September, 1992 his shop was inspected by Inspector of Food and Supply Department of Delhi.

(2.) First Information Report (FIR) under Section 7 of the Essential Commodities Act, 1995 was registered against the appellant and he was tried summarily. Nine witnesses have deposed against him and thereafter vide impugned judgment, he has been convicted and sentenced as noticed above.

(3.) Both the sides have been heard and the evidence on record has been scrutinized with their assistance.