BASANT LAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A. G. A. for the State.

(2.) This appeal arises out of impugned judgement and order dated 4.1.1985 passed by learned Special Judge, Mirzapur in Criminal Case No. 1 of 1984, under Section 3 / 7 of Essential Commodities Act, 1955 (hereinafter referred to as 'E. C. Act'), police station Chilh, district Mirzapur, whereby accused-appellant Basant Lal has been convicted under Section 3/7 of E. C. Act and sentenced to three months rigours imprisonment along with fine of Rs. 1,000/- and in default of payment of fine, he shall further undergo one month rigours imprisonment.

(3.) Learned counsel for the appellant has not disputed the findings rendered by learned trial court regarding conviction of accused-appellant and confined his arguments only regarding sentence. However, I have gone through the entire evidence carefully.