NATARAJAN Vs. STATE

JUDGEMENT

(1.) ACCUSED 1 to 6 in C. C. No. 3721 of 1974 on the file of the Ninth Metropolitan Magistrate, Saidapet, Madras, are the revision-petitioners.

(2.) THEY stood charged by the Inspector of Police, Food Cell, C. I. D. Investigation Wing V Madras for offence under Clause 17 of the Tamil Nadu Kerosene (Regulation of Trade) Order, 1973, read with Section 7 of the Essential Commodities Act, 1955 and Sections 3 and 23 (1) of the Petroleum Act, 1934, on the allegation that on 16-7-1973 at about 4-30 p. m. , at No. 188, Rathinasabhapathi Street, Puliyurpuram, Kodambakkam, the accused were in possession of 3,500 litres of kerosene, 170 litres of diesel and 800 litres of dangerous petrol valued at Rupees 4,000/- contained in barrels and tins for sale and that the said quantity of petroleum products, empty barrels, measuring vessels, funnels and connected records, were seized from the possession of the accused and that the accused were not having any valid licence for the possession of the said petroleum products.

(3.) WHEN examined, the accused admitted the abovesaid offence and pleaded guilty to the charge. Accordingly, the lower Court found them guilty of the abovesaid offence and sentenced accused 1 to 4 to pay a fine of Rs. 26/- each, in default to suffer R. I for two months each and accused 5 and 6 to pay a fine of Rs. 50/- each, in default to suffer regorous imprisonment for three months each and also to suffer imprisonment till the rising of the Court.