RAM PRAKASH GUREJA Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal preferred under Section 374(2) of Code of Criminal Procedure, 1973, is directed against the judgment and order dated 05 -02 -1988 passed by Special Judge, Tehri Garhwal in Special Trial No. 01 of 1986, State v. Ram Prakash Gureja and Baldev Raj Gureja, whereby the learned Special Judge has convicted the Appellants under Section 3/7 of Essential Commodities Act, 1955 and awarded sentence for two years R.I. to each of the Appellants.

(2.) AS per the report of the C.J.M., Tehri Garhwal dated 31 -8 -2004, Appellant No. 1 Sri Ram Prakash Gureja was died in the year 1998, hence the appeal against Sri Ram Prakash Gureja stands abated.

(3.) ON 9 -6 -1986, the charge was framed against the Appellants under Section 3/7 of the Essential Commodities Act, 1955 by the Special Judge, Tehri Garhwal. The charge was read over and explained to the Appellants who pleaded not guilty and claimed to be tried.